Section 11(1) in Andhra Pradesh Universities Act, 1991
(1)The Government shall constitute a Search Committee consisting of:(i)a nominee of the Executive Council;(ii)a nominee of the University Grants Commission; and(iii)a nominee of the State Government. The Search Committee shall submit a panel of three persons to the Government in alphabetical order from among whom the State Government shall recommend one person to the Chancellor for appointment as Vice-Chancellor and the Chancellor shall appoint such person as Vice-Chancellor:Provided that it shall be competent for the Government to call for a fresh panel if they consider necessary and the Search Committee shall submit a fresh panel to the Government.
