Section 4 in Telangana Aqua-culture Seed (Quality Control) Act, 2006
4. Constitution of District Level Aqua-culture Seed Committee.
(1)The Government may, by notification constitute Aqua-culture Seed Committee at district level, to advise the State Aqua culture Seed Committee on all matters relating to registration and certification of hatcheries of fish / shrimp/ scampi hatcheries and to enforce the provisions of the Act and the rules made thereunder.(2)This District Committee shall consist of the following members, namely:-(i)the District Collector will be the Chairman of the District Committee;(ii)a nominee of Commissioner of Fisheries / Director of Fisheries shall be a Member;(iii)one member not below the rank of District Officer of Fisheries Department of the concerned district;(iv)two members, to be nominated by the Government from out of the persons employed by the Marine Products Export Development Authority or [Sri Venkateswara Veterinary University] [See now P.V.Narsimha Rao Telangana Veterinary University Act, 2005 (Act No.18 of 2005, amended by Act No.15 of 2017).] not below the rank of Associate Professors;(v)four persons, to be nominated by the Government to represent such interests as it thinks fit of whom not less than two persons shall be representatives of Hatcheries and Aqua Farmers.(3)A member of the District Committee may unless his seat becomes vacant earlier by resignation or otherwise, be entitled to hold office for a period of two years from the date of assumption:Provided that a person nominated under clause (iii) or clause (iv) of sub-section (2) shall hold office, so long as he holds the appointment by virtue of which his nomination was made.
