Section 5 in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
5. Fish Feed Quality Control Committee -
(1)The Government may, by notification constitute the Fish Feed Quality Control Committee to advise the Controlling Authority on all matters relating to registration, licensing and control of fish feed business operations and to enforce the provisions of the Act and the rules made thereunder.(2)This Committee shall consist of the following members, namely:(i)Dean, Faculty of Fishery Science, Sri Venkateswara Veterinary University, Tirupati shall be Chairman of the committee;(ii)Principal, State Institute of Fisheries Technology (SIFT), Kakinada shall be one of the member;(iii)One member not below the rank of Joint Director of Fisheries Department nominated by the Commissioner of Fisheries;(iv)Two members from the Faculty of Fishery Science, Sri Venkateswara Veterinary University nominated by the Dean, Faculty of Fishery Science, SVVU;(v)One member each from Central Institute of Fisheries Technology(CIFT),Visakhapatnam, Central Institute of Brackish Water Aquaculture(CIBA),Chennai, Central Institute of Fresh Water Aquaculture(CIFA),Bhubaneswar, Food Safety and Standards Authority of India(FSSAI), Export Inspection Agency(EIA);(vi)One member from Fish Feed manufacturers nominated by the Government;(vii)One member from fish farmers nominated by the Government;(viii)One member from hatchery operators nominated by the Government.Provided that Non-official member of the Fish Feed Quality Control Committee may, unless his/her seat becomes vacant earlier by resignation or otherwise, be entitled to hold office for a period of two years from the date of assumption:Provided further that ex-officio members shall hold office, as long as he/she holds the appointment by virtue of which his/her nomination was made.CHAPTER-III FISH FEED BUSINESS OPERATIONS
