Section 5 in Andhra Pradesh Water Resources Regulatory Commission Act, 2009
5. Constitution and functions of Selection Committee.
(1)The Government shall, by notification, for the purposes of selection of the Chairperson, and other Members of the Commission, constitute a Selection Committee consisting of:(a)The Chief Secretary of the State - Ex-officio Chairperson.(b)Special Chief Secretary/Principal Secretary/Secretary to Government of the following departments shall be the Ex-Officio Members, -(i)Finance(ii)Planning(iii)Irrigation and Command Area Development - Convener(2)The Government shall, within one month from the date of occurrence of any vacancy by reason of death, resignation or removal of the Chairperson or Member of the Commission, and six months before the superannuation or end of tenure of Chairperson or any Member, make a reference to the Selection Committee for selection.(3)The Selection Committee shall finalize the selection of the Chairperson and Members within one month from the date on which the reference is made to it.(4)The Selection Committee shall recommend a panel of two names for every vacancy referred to it.(5)Before recommending any person for appointment as the Chairperson or Member of the Commission, the Selection Committee shall satisfy itself that such person does not have any financial or other interest, which is likely to affect pre-judicially his functions as a Member.(6)No appointment of the Chairperson and Members of the Commission shall be invalid merely by reason of any vacancy in the Selection Committee.
