Section 4 in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
4. Qualifications.
(1)The members elected or nominated to the Board shall have completed the age of 35 years.(2)The Member must be a woman and in case no eligible woman is not available, a male who has crossed the age of 45 years may be considered.(3)The member shall not have a Home in his name or his spouse name while he is holding the office. The word Home shall have the same meaning as defined in Clause (d) of Section 2 of the Act.
