Section 6(9A) in THE COASTAL AQUACULTURE AUTHORITY (AMENDMENT) ACT, 2023
“9A. Secretary of Authority.(1)The Central Government may appoint an officer of such rank, as it considers fit, to be a Secretary of the Authority, in such manner and subject to such terms and conditions as may be prescribed.(2)The Secretary shall function as the Chief Executive Officer of the Authority who shall be responsible for—(a)the day-to-day administration of the Authority;
