Section 4(3) in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
(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;
