Section 9 in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
9. District Level implementation Committee -
(1)To Implement, monitor, regulate functioning of the authority at districtlevel a committee namely “the District Level Implementation Committee” (DLIC) shall be constituted with the following members;-(i)Collector, who shall be the Chairman;(ii)Joint Collector (Rythu Bharosa)- Member;(iii)District Fisheries Officer, who shall be the Member Secretary;(iv)Executive Engineer, APPCB- Member;(v)Superintending Engineer, l&CAD Department- Member;(vi)Deputy Director, Ground Water Department- Member;(vii)General Manager, Industries Department- Member;(viii)Deputy Director / Assistant Director, MPEDA- Member;(ix)One progressive shrimp farmer, nominated by the Chairman, DLIC, APSADA- Member;(x)One progressive fish farmer, nominated by the Chairman, DLIC, APSADA-Member;(xi)One progressive fish/shrimp hatchery operator, nominated by the Chairman, DLIC, APSADA- Member;(xii)One representative of Seafood Processing Plant Operators/ Exporters, nominated by the Chairman, DLIC, APSADA- Member;(xiii)One representative of Aqua Labs/Aqua Clinic Operator, nominated by the Chairman, DLIC, APSADA- Member;(xiv)One representative of Aqua products dealers/ manufacturers nominated by the Chairman, DLIC, APSADA-Member;(2)Functions, powers, role and responsibility of the District Level Implementation Committee, terms for nomination of non-official members and term of nomination and other aspects shall be as such as may be prescribed.
