Section 5 in The Tamil Nadu Aquaculture (Regulation) Act, 1995
5. Constitution of District Committees.
(1)For the purposes of this Act, the Government may, by notification with effect from such date as may be specified therein, constitute for each district a District Committee consisting of the following members, namely:-(a)the District Collector, who shall be the Chairman of the District Committee, ex-officio; and(b)such other officials as may be prescribed.(2)The Assistant Director of Fisheries or the Chief Executive Officer, Brackish Water Fish Farmers Development Agency, as may be authorized by the Government in this behalf, shall be the Member-Secretary of the District Committee ex-officio.
