Section 3(2) in Telugu Language Development Authority of Andhra Pradesh (Constitution) Rules, 2018
(2)The Authority shall consist of -(a)Chairman;(b)Secretaries to Government dealing with General Administration, Law, Labour, Culture & Tourism and Education Departments.(c)Upto four experts having special knowledge or practical experience in the fields of Telugu literature, administration and law as members.(d)Chief Executive Officer of Andhra Pradesh State Creativity and Culture Commission;(e)Chief Executive Officer and Member-Secretary.
