Section 5 in Andhra Pradesh Women's Commission Act, 1998
5. Constitution of the Commission.
(1)For the purpose of this Act, the Government shall, by notification, constitute a commission to be known as the Andhra Pradesh women's Commission which shall consist of a Chairperson land not more than six other women members residing in the state to be nominated by the Government of whom one shall belong to the Scheduled Castes and one from the Scheduled Tribes and one from the Backward Classes and one from the Minorities Communities.(2)The Chairperson shall be an eminent women committed to the cause of welfare of women with sufficient knowledge and experience in dealing with women's problems.(3)The members of the Commission shall be women of ability, integrity and standing who have served the cause of women or have had sufficient knowledge and experience in law or legislation, administration of matters concerning the advancement of women or leadership of any trade union of voluntary organisation for women for protection, upliftment and promotion of common interests of women.
