Section 5(1) in Andhra Pradesh State Minorities Commission Act, 1998
(1)The Commission shall consist of the following members:-(a)a Chairman who shall be a reputed member of the minority, to be appointed by the Government;(b)a Vice-Chairman who shall be, a reputed member of the minority community, different from the Community of the Chairman, to be appointed by the Government; and(c)not more than six members to be appointed by the Government, of whom two shall represent Islam and one each from Zorastrian, Christian, Buddhist and Sikh:Provided that atleast one such member shall be a woman.
