Section 15(2) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(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).
