Section 3(4) in THE ANDHRA PRADESH MILLETS BOARD ACT, 2020
(4)The Board shall consist of the following members, namely: -(a)A Chairman, to be appointed by the Government;(b)A Managing Director who shall be ex-officio Commissioner of Agriculture or Commissioner of Agricultural Marketing or Managing Director of AP MARKFED, appointed by the Government;(c)One Member of Legislative Assembly and One Member of Legislative Council of the State nominated by the Government;(d)Commissioner of Agriculture; (if he/she is not the Managing Director);(e)Commissioner of Agricultural Marketing; (If he/she is not the Managing Director);(f)Managing Director, AP MARKFED; (if he/she is not the Managing Director);(g)Commissioner of Civil Supplies;(h)Secretary/Commissioner, food processing;(i)Managing Director, State Ware Housing Corporation;(j)Commissioner, Tribal Welfare;(k)Commissioner, Women and Child Development;(l)One officer each from Department of Agriculture and Department of Commerce, Government of India nominated by the respective departments;(m)One (1) Chairman of the Agricultural Marketing Committee (AMC) from among the AMCs in whose-notified area millets are grown by large number of farmers;(n)Two Principal Scientists from All India Coordinated Research Programme for small millet centers at Nandyal and Viziayanagaram;(o)Three (3) representatives of millet farming community to be spread across the State;(p)Three (3) representatives from Agro Industries / Millet Processing Industry / Exporters / Experts/Non-Government Organizations (NGO’s)/ Foundations in the State;(q)The Chief Operating Officer (COO) of the Board;(r)Four (4) Chief Technical Officers (CTO) of the Board;(s)Vice Chancellor of Agricultural University of the State of Andhra Pradesh or his representative;(t)Two (2) members to be appointed by the Government to represent such other interests connected with the millets industry as, in the opinion of the Government, ought to be represented;(u)One (1) representative of National Institute of Nutrition;(v)Chairman or the Managing Director will be competent to invite any other official or expert in the meeting of the board whose services may help in achieving the goals envisaged in the Act. However, such invitees shall not have the right to vote.
