Section 4(3) in Andhra Pradesh School Education Regulatory and Monitoring Commission Act, 2019
(3)The Chairperson and members of the Commission shall be appointed by the State Government, for a period of five years or until he or she attains the age of 70 years, whichever is earlier:Provided that after the expiry of the term of the office, the Chairperson or the member, as the case may be, shall be ineligible for further employment or any assignment in any of the School or Higher Educational Institutions within Andhra Pradesh or their associate offices or companies within or outside Andhra Pradesh.
