Section 7 in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
7. Executive Committee -
(1)Execution of various programmes under Authority shall be vested in an Executive Committee (hereinafter referred to as “the EC”) consisting of:-(i)Minister dealing with Department of AHDDF, Government of Andhra Pradesh, who shall be the Chairman;(ii)Special Chief Secretary / Principal Secretary/ Secretary of AHDDF Department, Government of Andhra Pradesh, who shall be the Vice- Chairman;(iii)Chief Executive Officer, APSADA, who shall be the Member Secretary;(iv)Commissioner, CADA, Government of Andhra Pradesh- Member;(v)Director General, DCA, Government of Andhra Pradesh- Member;(vi)Member Secretary, APPCB, Government of Andhra Pradesh- Member;(vii)Additional Secretary of Finance, Government of Andhra Pradesh- Member;(viii)Joint Director, MPEDA- Member;(ix)DGM, NABARD- Member;(x)Dean, Faculty of Fishery Science, SVVU, Tirupati -Member;(xi)Two representatives from Shrimp Farmers and nominated by the Government-Members;(xii)One representative from Fish Farmers and nominated by the Government-Member;(xiii)Two representatives from Aquaculture Business Operators andnominated by the Government-Members.(Note: With the consent of the Chairman, the member secretary may invite any Officer/ person as an invitee for the meeting but the invitee shall not have voting rights.)(2)Meetings of the Executive Committee:(i)The Executive Committee shall meet at least once in a month;(ii)The Authority may regulate the procedure in regard to Executive Committee meetings and the transaction of business at such meetings.(3)Functions, powers, role and responsibility of the Executive Committee, terms for nomination of non-official members and term of nomination and other aspects shall be as such as may be prescribed.
