Section 24(2) in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
(2)The Board shall consists of,-(i)the following Ex-Officio Members,namely:-(a)the Vice-Chancellor;(b)the Special Chief Secretary to Government,AHDD & Fisheries;(c)the Secretary to Government, FinanceDepartment;(d)the Chief Executive, National Fisheries Development Board;(e)the Commissioner ofFisheries, Government of Andhra Pradesh.(ii)The following other Members,-(a)One (1) person to be nominated by the Chancellor from the members of the Indian Council of Agricultural Research;(b)One (1) person, who is in the opinion of the Chancellor a distinguished Fishery Scientist, nominated by the Chancellor;(c)Two (2) persons from the Academic Council to be nominated by theChancellor;(d)Two (2) persons nominated by the Chancellor from among the members of the State Legislature and the Members of Parliament elected from the State of AndhraPradesh:Provided that no member of the Board who is nominated from Legislature/Parliament shall continue to be a member of the Board on his/her ceasing to be the Member of Legislature/Parliament by virtue of which he/she has been nominated as member of the Board.(e)Two persons nominated by the Chancellor from amongst the progressive Fishermen/Fish Farmers/ Shrimp Farmers of whom one shall be a woman;(f)One person nominated by the Chancellor from among the industrial is in Fisheries sector;
