Section 33(3) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
(3)In the case of a Technical member, he is a person who is well-versed in the field of urban planning & development, housing, real estate development, infrastructure, economics, planning laws and possesses experience of at least twenty years in the field or who has held the post in the State Government in the equivalent cadre of Director of Town and Country Planning or an equivalent post in the Central Government.
