Section 72 in Andhra Pradesh Capital Region Development Authority Act, 2014
72. Constitution of Board of Appeal.
(1)The Government shall, from time to time by an order published in the Andhra Pradesh Gazette, constitute a Board of Appeal for hearing and deciding appeals under section 71.(2)The Board of Appeal shall consist of three members, one of whom shall be its President and two persons, possessing such qualifications and experience as may be prescribed, as assessors.(3)The President shall be a person who is or has been a District Judge or a Judge of the City Civil Court.(4)The terms of appointment of the President of the Board of Appeal and conditions of service shall be such as may be prescribed.(5)The Board of Appeal constituted under sub-section (1) shall stand dissolved as soon as a copy of its decision in appeal is sent to the Planning Officer under sub-section (2) of section 79.(6)The Government may, if it thinks fit, remove for incompetence or misconduct or for any other good or sufficient reason any assessor appointed under sub-section (1).(7)If any assessor is removed or dies or refuses or neglects to act or becomes incapable of the acting, the authority who appointed such assessor shall appoint forthwith a fit and proper person in his place.
