Section 3 in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
3. Members of the Board.
(1)Election of Members. - Three members of the State Legislature may be elected by the members thereof by voice of vote or by secret ballot or by any other method as the Speaker of the House may decide.(2)Nomination of the Members. - The State Government may nominate any officer not below the rank of the Deputy director who is working in Women Development and Child Welfare Department and Social Welfare Department as a member of the Board of Control under Clause (c) of subsection (2) of Section 5 of the Act.
