Section 3(2) in Andhra Pradesh Electricity Reform Act, 1998
(2)The Commission shall consist of a Chairman and two members to be appointed by the State Government from persons selected by the selection committee constituted for the purpose, in the manner provided in section 4 of this Act. The State Government shall specifically designate one of the three members as the Chairman. The inter-se-seniority of the other two members shall be indicated in the orders of appointment.
