Section 12(1) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
(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.
