(1)The Regional Fish Seed Centre may, with previous approval of the Government,_ if necessary, establish as many sub-centres with such members and such conditions of their qualifications, term of office, sitting fee and travelling allowance payable etc., as may be prescribed for the purpose of discharging such functions as may be delegated to them by the Regional Fish Seed Centre.(2)The Regional Fish Seed Centre may, subject to the previous approval of the State Fish Seed Centre, make bye-laws for regulating its own procedure and the procedure of sub-centres thereof and the conduct of all business to be transacted by the Regional Fish Seed Centres or as..the case may be, the sub-centres.(3)No proceedings of the Regional Fish Seed Centres or any sub-centres thereof shall become invalid merely by reason of the existence of any vacancy therein or any defect in the constitution thereof.
