Section 12 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
12. Animal Feed Quality Control Committee -
(1)The Government shall by notification constitute the Animal Feed Quality Control Committee to advise the Controlling Authority on all matters relating to registration, licensing and quality control in Animal feed business operations and to enforce the provisions of the Act and the rules made there under. This Committee shall consist of the following members, namely:(a)Dean, Faculty of Veterinary Science, Sri Venkateswara Veterinary University, Tirupati – Chairman of the committee;(b)Professor & University Head, Department of Animal Nutrition from Sri Venkateswara Veterinary University, Tirupati –Ex-Officio Member.(c)Additional Director (Planning), Directorate of Animal Husbandry, Andhra Pradesh (Member Convener) - Ex-Officio Member.(d)Joint Director, Veterinary Biologicals Research Institute, Vijayawada, Animal Husbandry Department - Ex-Officio Member.(e)One member from FSSAI, not below the rank of Assistant Director - Ex-Officio Member.(f)One member from EIA, not below the rank of Assistant Director- Ex-Officio Member.(g)One expert from Directorate of Poultry Research (DPR), Hyderabad - Ex-Officio Member.(h)One member from Livestock and Poultry Feed manufacturers nominated by the Government – Non Official Member.(i)One member from Progressive dairy farmers nominated by the Government - Non Official Member.(j)One member from Andhra Pradesh Poultry Federation - Non Official Member.Explanation:(i)Ex-officio members shall hold office, as long as he/she holds the appointment by virtue of which his/her nomination was made.(ii)Non-official member may, unless his/her seat become vacant either by resignation or otherwise, be entitled to hold office for a period of two years from the date of assumption.(2)Meetings of the Committee:(i)The quorum for any meeting of the Committee shall be four members.(ii)Dean, Faculty of Veterinary Science, Sri Venkateswara Veterinary University, Tirupati shall, if present, preside at all meetings of the Committee.(iii)In the absence of the Dean, Faculty of Veterinary Science, Sri Venkateswara Veterinary University, Tirupati from any such meeting, the members present shall elect one of the members to preside at such meeting.(iv)Every member, other than the Dean, Faculty of Veterinary Science, Sri Venkateswara Veterinary University, Tirupati, 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 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 Dean, Faculty of Veterinary Science, Sri Venkateswara Veterinary University, Tirupati vacating office by the effluxion of time shall be eligible for reappointment.(vii)If any member other than the Dean, Faculty of Veterinary Science, Sri Venkateswara Veterinary University, Tirupati 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).(3)The Animal Feed Quality Control Committee may make guidelines in respect of all or any of the following matters:(i)the procedure to be followed at its meetings;(ii)the conduct of its business; and(iii)All matters connected with or incidental to the discharge of Its functions.(4)The functions of the Committee shall be,-(i)to advise the Registering/Licensing Authority on any matter relating to the licensing of animal feed and the manufacture, storage and preparation of animal feed for sale and the sale of approved animal feed;(ii)to take such other steps as may be prescribed that are connected with or incidental to the aforesaid matters;(iii)to recommend on quality of animal feed;(iv)to recommend on modifications, amendments, deletions, additions to procedures for manufacture for sale, distribution and imposition of quality control measures;(v)to recommend on fees structure for issue of manufacture license for animal feed, fee of manufacture license, issue of duplicate license;(vi)to recommend on test procedures for quality control of animal feeds.
