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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(2) in The Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006

(2)This District Committee shall consist of the following members, namely:
(i)the District Collector will be the Chairman of the District Committee;
(ii)a nominee of Commissioner of Fisheries / Director of Fisheries shall be a Member;
(iii)one member not below the rank of District Officer of fisheries department of the concerned district;
(iv)two members, to be nominated by the Government from out of the persons employed by the Marine Products Export Development Authority or Sri Venkateswara Vetarinary University not below the rank of Associate Professors;
(v)four persons, to be nominated by the Government to represent such interests as it thinks fit of whom not less than two persons shall be representatives of Hatcheries and Aqua farmers.