Section 3 in The Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006
3. Constitution of State Level Aquaculture Seed Committee.
(1)The Government may, as soon as may be after the commencement of this Act, constitute a committee called the State Aqua-culture Seed Committee (a) to advise the Government on matters arising out of the administration of this Act at state level; (b) to carry out such functions as to Registration and Seed Certification; and (c) any other functions assigned to it by or under this Act.(2)The committee shall consist of the following members, namely:-(i)a chairman to be nominated by the Government;(ii)Commissioner of Fisheries / Director of Fisheries shall be the Member Convenor;(iii)six persons to be nominated by the Government to represent such interests as the Government thinks fit of whom not less than two persons shall be representatives of Aqua farmers or hatchering operators;(iv)three persons having knowledge in aqua-culture or working in an organisation connected with it to be nominated by the Government.(3)the members of the committee shall, unless their seats become vacant earlier by resignation, death or other-wise, be entitled to hold office for a period of two years and shall be eligible for re-nomination not exceeding two terms at a strech.(4)The Committee may subject to the previous approval of the Government make bye-laws fixing the quorum and regulating its own procedures and the conduct of all business to be transacted by it.(5)The committee may appoint one or more subcommittees consisting wholly of members of the committee or wholly of other persons or partly of members of the committee and partly of other persons, as it thinks fit, for the purpose of discharging such of its functions as may be delegated to such sub-committee or sub-committees by the committee.(6)The functions of the committee or any such subcommittee thereof may be exercised not withstanding any vacancy therein.(7)The Government may appoint an officer to be the Secretary of the committee from the Department of Fisheries, not below the rank of Joint Director of fisheries and shall provide the committee with such clerical and other staff as the Government considers necessary.Chapter - III
