Section 4(3) in The Coastal Aquaculture Authority Act, 2005
(3)The Authority shall consist of the following members who shall be appointed by the Central Government, namely:-(a)the Chairperson who is, or has been, a Judge of a High Court;(b)one member who is an expert in the field of coastal aquaculture;(c)one member who is an expert in the field of coastal ecology nominated by the Department of Ocean Development of the Central Government;(d)one member who is an expert in the field of environment protection or pollution control nominated by the Ministry of Environment and Forests of the Central Government;(e)one member to represent the Ministry of Agriculture of the Central Government;(f)one member to represent the Ministry of Commerce of the Central Government;(g)four members to represent the coastal States on rotation basis;(h)one member- secretary.
