Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Andhra Pradesh - Subsection Section 5(1) in Andhra Pradesh School Education Regulatory and Monitoring Commission Act, 2019 (1)The Chairperson shall be appointed by the Government in consultation with the Chief Justice of High Court, Andhra Pradesh.
