Section 3(1) in The Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006
(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.
