Section 4 in Andhra Pradesh School Education Regulatory and Monitoring Commission Act, 2019
4. Composition of the Commission.
(1)The Commission shall consist of,-(a)A Chairperson who is a Retired Judge of the high Court;(b)A Vice-Chairperson who is an eminent academician of National repute as prescribed under the rules;(c)One Member who is an eminent Chartered Accountant or a person with over 20 years of experience in the field of Public Finance;(d)Five Members who are eminent Academicians of National repute in school education & teacher education;(e)Two Administrative Members who have extensive experience in administrative matters preferably a person belonging to the Indian Administrative Service, or equivalent cadres, either working or retired;(f)One senior officer from School Education Department in the cadre of Director/ Addl. Director working or retired;(g)One representative from one of the good School Education Institution in the State.Such members must be of unimpeachable integrity and of undoubted eminence in their fields.(2)There shall be a Secretary who shall be the Chief Executive Officer of the Commission who shall be appointed by the State Government in consultation with the Commission on such terms and conditions, as may be prescribed from time to time.(3)The Chairperson and members of the Commission shall be appointed by the State Government, for a period of five years or until he or she attains the age of 70 years, whichever is earlier:Provided that after the expiry of the term of the office, the Chairperson or the member, as the case may be, shall be ineligible for further employment or any assignment in any of the School or Higher Educational Institutions within Andhra Pradesh or their associate offices or companies within or outside Andhra Pradesh.
