Section 4(1) in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Act, 2019
(1)The Commission shall consist of ,-(a)A Chairperson who is a retired judge of the High Court;(b)A Vice Chairperson who is an eminent academician;(c)One Member who is, an eminent Chartered Accountant or a person with over 25 years of experience in the field of Public Finance;(d)Three Members who are experts and not less than the rank of a Professor preferably with over 25 years of teaching & research experience from any of the following disciplines:-(i)Social Sciences;(ii)General Science;(iii)Medical and Dental Sciences;(iv)Engineering and Architecture;(v)Agriculture and Allied Sciences.(e)One Member who has extensive experience in administrative matters preferably a person belonging to the Indian Administrative Service either working or retired;(f)One representative from one of the Higher Educational Institutions in the State.All members must be of unimpeachable integrity and of undoubted eminence in their fields.
