Section 85(4) in The Andhra Pradesh Reorganisation Act, 2014
(4)Each Board shall consist of the following Chairperson and Members, namely :-(a)a Chairperson not below the rank or level of Secretary or Additional Secretary to the Government of India to be appointed by the Central Government;(b)two members, to be nominated by each of the successor States, of which one shall be the technical member not below the rank of Chief Engineer and the other administrative member to represent the concerned States;(c)one expert to be nominated by the Central Government.
