Section 8(1) in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
(1)To design, verify, approve, monitor technical programmes and to advise Authority in the matters pertaining technical programmes, a committee namely “the Technical Advisory Committee” shall be constituted with the following members:-(i)Chief Executive Officer of the Authority, who shall be the Chairman;(ii)Additional Chief Executive Officer of the Authority- Member;(iii)One representative of Andhra Pradesh Food Processing Society- Member;(iv)One Professor in the Faculty of Fishery Science, SVVU, nominated by the Dean of Fishery Faculty, SVVU, Tirupati- Member;(v)One representative of CIBA-Member;(vi)One representative of CIFA-Member;(vii)One representative of CAA-Member;(viii)One representative of MPEDA-Member;(ix)One representative of RGCA-Member;(x)One representative of CIFT-Member;(xi)One representative of CMFRI-Member;(xii)Deputy Director, EIA-Member;(xiii)Two representatives from Shrimp farmers nominated by the Government -Members;(xiv)One representative from Freshwater Fish farmers, nominated by the Government -Member;(xv)One representative from Shrimp / Fish Hatcheries, nominated by the Government -Member;(xvi)One representative from Feed Manufacturers nominated by the Government-Member;(xvii)One representative from Seafood Exporters nominated by the Government -Member;(xviii)One representative from Aqua products dealers manufacturers nominated by the Government -Member;(xix)One representative from Aqua Labs nominated by the Government - Member;(xx)Principal, SIFT, Kakinada, who shall be the Member Secretary.
