Section 3 in The Andhra Pradesh State Agricultural Council Act, 2020
3. Establishment and composition of the Council -
(1)The Government may,by notification, establish a Council to be called the Andhra Pradesh State Agricultural Council.(2)The Council shall consist of the following Members, namely :-(i)President(ii)Vice-President(iii)Twenty members to be elected from among the Agricultural/Horticulture practitioners registered in the State.(iv)Registrars/Deans of Faculty of Agriculture/Horticulture from Acharya N.G Ranga Agricultural University, LAM, Guntur and Y.S.R. Horticulture University, Venkataramannagudem, West Godavari District respectively, shall be the Ex-officio members.(v)One Officer from the Agricultural Department not below the rank of Joint Director of Agriculture and one representative from the Andhra Pradesh Agricultural Officers Association and one Officer from Horticulture Department not below the rank of Deputy Director of Horticulture and one representative from Andhra Pradesh Horticulture Officers Association to be nominated by the concerned departments - Ex-officio members.(vi)Representative from the Indian Council of Agriculture Research (ICAR) -DDG (Education) – Ex-officio;(vii)Representative from the National Institute of Agriculture Extension Management (MANAGE) Hyderabad (DG or his nominee not below the rank of Joint Director)-Ex-Officio;(viii)One leading Agricultural Entrepreneur with basic degree in Agriculture/Horticulture to be nominated by the Executive Committee-Ex-officio;(ix)Secretary of the State Agricultural Council – Ex-officio.(3)The President and Vice-President of the Council shall be elected by the members of the Council from among themselves.(4)The names of persons nominated or elected as members of the Council including the President and Vice-President shall be notified by the Government in the Andhra Pradesh Gazette.(5)Whenever there is vacancy in the office of the President, the Vice-President shall discharge the functions of the President.
