Section 3 in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Rules, 2019
3. Constitution of the Commission.
(1)Search-cum-Selection Committee : The Government shall constitute the Search-cum-Selection Committee as specified under section 5 of the Act;(2)Procedure at Search-cum-Selection Committee meetings;(a)The Chairperson of the Search-cum-Selection Committee shall preside over the meeting of the Search-cum-Selection Committee;(b)The Chairperson of the Search-cum-Selection Committee shall be empowered to determine the term of the Search- cum-Selection Committee;(c)In case of a difference of opinion amongst the members of the Search-cum -selection Committee, the matter shall be decided by the majority of the members present and voting;(d)Each member of the Search-cum-selection Committee shall have one vote, and in case of equality of votes on any question to be decided by the Search-cum-Selection Committee, the chairperson or the member presiding over the meeting shall have a casting vote;(3)Selection of the Commission: The Search-cum-Selection Committee shall select members of the Commission in accordance with Section 4(1) of the Act;(4)The Search-cum-Selection Committee shall notify the Constitution of the Commission;
