Section 5(1) in The Tamil Nadu Aquaculture (Regulation) Act, 1995
(1)For the purposes of this Act, the Government may, by notification with effect from such date as may be specified therein, constitute for each district a District Committee consisting of the following members, namely:-(a)the District Collector, who shall be the Chairman of the District Committee, ex-officio; and(b)such other officials as may be prescribed.
