Section 24 in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
24. Constitution of the first Board -
(1)The Chancellor shall, as soon as the first Vice-Chancellor is appointed, under sub-section (1) of section 11, take action to constitute the Board. The Board of Management shall be constituted in such a manner so that the continuity is ensured.(2)The Board shall consists of,-(i)the following Ex-Officio Members,namely:-(a)the Vice-Chancellor;(b)the Special Chief Secretary to Government,AHDD & Fisheries;(c)the Secretary to Government, FinanceDepartment;(d)the Chief Executive, National Fisheries Development Board;(e)the Commissioner ofFisheries, Government of Andhra Pradesh.(ii)The following other Members,-(a)One (1) person to be nominated by the Chancellor from the members of the Indian Council of Agricultural Research;(b)One (1) person, who is in the opinion of the Chancellor a distinguished Fishery Scientist, nominated by the Chancellor;(c)Two (2) persons from the Academic Council to be nominated by theChancellor;(d)Two (2) persons nominated by the Chancellor from among the members of the State Legislature and the Members of Parliament elected from the State of AndhraPradesh:Provided that no member of the Board who is nominated from Legislature/Parliament shall continue to be a member of the Board on his/her ceasing to be the Member of Legislature/Parliament by virtue of which he/she has been nominated as member of the Board.(e)Two persons nominated by the Chancellor from amongst the progressive Fishermen/Fish Farmers/ Shrimp Farmers of whom one shall be a woman;(f)One person nominated by the Chancellor from among the industrial is in Fisheries sector;(3)The Vice-Chancellor shall be ex-officio Chairperson of the Board, and shall conduct the meetings of the Board in accordance with the statutes made in that behalf and the Registrar shall be the Ex-officio Member Secretary.(2)The term of office of Members of the Board other than ex- officio members shall be three years:Provided that no member of the Board who is nominated shall continue to be a member of the Board on his ceasing to hold the office by virtue of which he/she has been nominated as member of the Board:Provided further that even if some of the members are nominated at different times to the Board under sub-section (2), the term of three years in their case shall be reckoned from the date on which the notification constituting the Board was first issued.(3)The Members of the Board shall be entitled to receive such daily and traveling allowances as may be prescribed but not to any remuneration.
