Section 4 in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
4. Establishment and constitution of the Authority -
(1)With effect from such date as the Government may, by notification in the Official Gazette, specify in this behalf, there shall be established for the purposes of this Act, an Authority to be called the Andhra Pradesh State Aquaculture Development Authority.(2)The Authority shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with powers to acquire, hold and dispose of property, both movable and immovable, and to contract, and shall by the said name sue and be sued.(3)The Authority shall consist of -(i)Chief Minister, Government of Andhra Pradesh, who shall be the Chairman;(ii)Minister dealing with the Department of AHDDF, Government of AndhraPradesh, who shall be the Vice-Chairman;(iii)Any other person nominated by the Government, who shall be the Co¬Vice Chairman;(iv)Vice-Chairman, Agriculture Mission, Government of Andhra Pradesh-Member;(v)One Member of Parliament (LS/RS), having experience in Aquaculture and nominated by the Government - Member;(vi)Chief Secretary, Government of Andhra Pradesh -Member;(vii)Special Chief Secretary / Principal Secretary/ Secretary of AHDDF Department, Government of Andhra Pradesh –Member;(viii)Joint Secretary (Marine Fisheries), Department of Fisheries, Government of India - Member;(ix)Special Chief Secretary / Principal Secretary/ Secretary of Finance Department, Government of Andhra Pradesh - Member;(x)Chairman, MPEDA or his representative (not less than Director) - Member;(xi)Director, EIA or his representative (not less than the rank of Joint Director) -Member;(xii)Member Secretary, CAA or his representative (not less than Director) - Member;(xiii)CE, NFDB or his representative (not less than ED) — Member;(xiv)CGM, NABARD-Member;(xv)General Manager, General Insurance Company-Member;(xvi)FGM, State Level Bankers Committee-Member;(xvii)CEO, AP Food Processing Society-Member;(xviii)Special Chief Secretary, EFS&T-Member;(xix)Three Members, representing Shrimp Farmers and nominated by the Government;(xx)Two Members, representing Fish Farmers and nominated by the Government;(xxi)Four Members, representing Aquaculture Business Operators (Hatcheries/ Processing Plants/ Feed Manufacturers / Aquaculture Health Care Product “Manufacturers” Dealers) and nominated by the Government;(xxii)Chief Executive Officer of the Authority, who shall be the Member Secretary;(4)Meetings of the Authority:(i)The Authority shall meet at least once in three months;(ii)Subject to the provisions of sub-section (i), the Authority may regulate the procedure in regard to its meetings and the transaction of business at such meetings.(5)No proceeding of the Authority shall be deemed to be invalid by reasononly of the existence of any vacancy among its members or any defect in the appointment of a member;(6)Functions, powers, role and responsibility of the Authority, terms for nomination of non-official members and term of nomination and other aspects shall be as such as may be prescribed.
