Section 15 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
15. Expert Committee -
(1)The Government shall by notification constitute “Expert Committee” with eminent nutritionists and shall consist of the following members, namely:(a)Associate Dean nominated by, Vice Chancellor, SVVU, Tirupati (Chairman) ;(b)Additional Director (Planning), Animal Husbandry Department, Government of AP (Member Convenor);(c)Professor, Animal Nutrition, SVVU, Tirupati;(d)Professor, Poultry Science, SVVU, Tirupati;(e)Principal Scientist (Poultry Nutrition) from Directorate of Poultry Research (DPR), Hyderabad;(f)Joint Director, Veterinary Biological Research Institute, Vijayawada;(g)One field Veterinarian with specialization in Animal Nutrition nominated by Controlling Authority.(2)Meetings of the Expert Committee:(i)The quorum for any meeting of the Committee shall be four members.(ii)The Associate Dean nominated by Vice-Chancellor, SVVU, Tirupati shall, if present, preside at all meetings of the Committee.(iii)In the absence of the Associate Dean from any such meeting, the members present shall elect one of the members to preside at such meeting.(iv)Every member, other than the Associate Dean, shall, unless he vacates office earlier by death, resignation or removal by the Government, hold office for a period of three years from the date of appointment to such office:Provided that a member appointed in place of a member who dies or resigns or otherwise vacates office, shall, unless he earlier vacates office hold office for the unexpired part of the term of office of the member whom he succeeds.(v)The Government may, by Order published in the Gazette, remove any member other than the Associate Dean, from office, without assigning any reason therefore and such removal shall not be called in question in any court or tribunal.(vi)Any member other than the Associate Dean vacating office by the effluxion of time shall be eligible for reappointment.(vii)If any member other than the Associate Dean is unable at any time to perform the duties of his office by reason of absence or incapacity the Government may appoint some other person to act in his place during such period in like manner as such member was appointed in accordance with the provisions of sub-section (1).(3)The Committee may make guidelines in respect of all or any of the following matters:(i)The procedure to be followed at its meetings;(ii)The conduct of its business; and(iii)All matters connected with or incidental to the discharge of its functions.(4)The functions of the Committee shall be,-(i)to fix the minimum standard as to the composition, strength, quality and purity of any approved animal feed for which specifications are not available;(ii)to fix the maximum level of deleterious or inert material allowable in approved animal feed;(iii)to recommend to the Controller of Imports and Exports on matters relating to import of animal feed and export of approved animal feed and animal feed ingredients;(iv)to set out the manner in which approved animal feed shall be analysed; and(v)to take such other steps as may be prescribed that are connected with or incidental to the aforesaid matters.
