Section 4 in The U.P. Higher Education Services Commission Act, 1980
4. Composition of the Commission. -
(1)The Commission shall consist of a Chairman and not less than two and [not more than six other members] [Substituted by U.P. Act No. 42 of 2007 (w.e.f. 15.6.2007).] to be appointed by the State Government.(2)[ No person shall be qualified for appointment as Chairman unless he-(a)is or has been a member of Uttar Pradesh Higher Judicial Service who has held the post of District Judge or any other post equivalent thereto; or(b)is or has been a member of the Indian Administrative Service who has held the post of a Secretary to the State Government or any other post under the State Government equivalent thereto; or(c)is or has been a Vice-Chancellor of any University; or(d)is or has been a Professor in any University; or(e)is in the opinion of the State Government an eminent person having made valuable contribution in the field of education.(2a)No person shall be qualified for appointment as member unless he -(a)is or has been a member of Uttar Pradesh Higher Judicial Service who has held the post of District Judge or any other post equivalent thereto; or(b)is or has been a member of the Indian Administrative Service who has held the post of a Secretary to the State Government or any other post under the State Government equivalent thereto; or(c)is or has been a Vice-Chancellor of any University; or(d)is or has been a Professor in any University; or(e)is or has been a principal of a Post Graduate College for a period of not less than five years; or(f)is or has been a Principal of Degree College for a period of not less than ten years; or(g)is in the opinion of the State Government an eminent person having made valuable contribution in the field of education.](3)Every appointment under this section shall take effect from the date on which it is notified by the State Government.
