Section 24(2) in The Gujarat Fisheries Act, 2003

[Cites 0, Cited by 0] [Section 24] [Entire Act]

(2)The Authority shall consist of the following members who shall be appointed by the State Government, namely:-

(i) Commissioner of Fisheries	Chairman
(ii) One representative from the GujaratMaritime Board	Member
(iii) One representative from Marine ProductsExport Development Authority	Member
(iv) One representative from the GujaratElectricity Board	Member
(v) One representative from the Gujarat WaterSupply and Sewage Board	Member
(vi) One representative from the GujaratFisheries Central Co-operative Association	Member
(vii) One representative from the National BankFor Agricultural and Rural Development	Member
(viii) One representative from the NationalCo-operative Development Corporation	Member
(ix) One representative from Fish ProcessorsAssociation	Member
(X) One representative from Boat OwnersAssociation	Member
(xi) One representative from Custom Department	Member
(xii) One representative from Fish Traders	Member
(xiii) One representative from Lead Bank	Member
(xiv) One representative from the concernedlocal Municipality	Member
(xv) Deputy Director of concerned region.	Member-Secretary

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