Section 3(2) in Andhra Pradesh Commission for Backward Classes Act, 1993
(2)The Commission shall consist of following Members nominated by the Government:-(a)a Chairperson, who is or has been a Judge of High Court or a retired Judge of the Supreme Court;(b)a Social Scientist;(c)two persons, who have special knowledge in matters relating to backward classes; and(d)A Member-Secretary who shall be an officer of the Government in the rank of Secretary to the Government.
