Section 3 in Andhra Pradesh Commission for Backward Classes Act, 1993
3. Constitution of the Andhra Pradesh Backward Classes Commission.
(1)The Government may constitute a body to be known as the Andhra Pradesh Commission for Backward Classes to exercise the powers conferred on and to perform the functions assigned to it under this Act.(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.
