Section 13 in The Andhra Pradesh State Agricultural Council Act, 2020
13. Executive Committee –
(1)The Council shall constitute from among its members an executive committee.(2)The Executive Committee shall be a State level committee functioning with State headquarters as it Headquarter.(3)A person shall not be qualified as a member of the Executive Committee unless he holds a basic degree in Agriculture/Horticulture and has registered himself/herself in the register.(4)The Executive Committee shall have power to nominate the additional members to the Executive Committee up to a maximum of Four. Such nominations shall be made to bring representative from different sectors of Agriculture/Horticulture not covered by earlier nominations.(5)The Executive Committee shall exercise such powers and discharge such duties as may be prescribed.
