Section 33(4) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
(4)In the case of an Administrative member, he is a person who is wellversed in the field of urban development, economics, law, Commerce, Accountancy, Industry, Management, Public Affairs or Administrative and possesses experience of at least twenty years in the field or who has held the post in the Central Government, or a State Government equivalent to the post of Additional Secretary to Government of India or an equivalent post in the Central or State Government.
