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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(1) in Andhra Pradesh Fisheries and Ocean University (Establishment and Regulation) Act, 2017

(1)The Governing Body of the University shall consist of at least 6 members, including the Chancellor, the Vice Chancellor, two nominees of the government (one from Finance Department and one from Animal Husbandry, Dairy Development and Fisheries Department) and the remaining members to be nominated by the sponsoring body who shall be eminent people of standing; in the fields of Fisheries:Provided that it shall be the duty of sponsoring body, to maintain the gender parity, in nominating women members not less the one half of the total members in the composition of the Governing body.