Section 22(1) in Andhra Pradesh Fisheries and Ocean University (Establishment and Regulation) Act, 2017
(1)The Board of Management shall consist of 12 members, including the following persons,-(a)the Vice Chancellor;(b)up to one-fourth members (Three) of the Board of Management to be nominated by the Sponsoring body;(c)Two eminent persons from the fields of fisheries or fishermen community and Ocean sciences who are not the members of the Governing Body, to be nominated by the Sponsoring body;(d)Four persons from Academic Council of the University, to be nominated by the Chancellor.(e)Two nominees (one from Finance Department and one from Animal Husbandry, Dairy Development and Fisheries Department) of the government not below the rank of Joint Secretary:Provided that it shall be the duty of the sponsoring body, to maintain the gender parity in nominating women members in any case not less than one fourth and not more than one half of total members in the composition of the Board.
