Section 4(3) in The Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006
(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.
