Section 5 in THE COASTAL AQUACULTURE AUTHORITY (AMENDMENT) ACT, 2023
5. Insertion of new section 7A.
After section 7 of the principal Act, the following section shall be inserted, namely:—“7A. Committees of Authority.(1) Subject to any rules made in this behalf, the Authority may from time to time constitute such committees as may be necessary for the efficient discharge of its functions.(2) Every committee shall consist of such number of persons and perform such functions and be subject to such terms and conditions as may be prescribed.”.
