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State of Kerala - Section

Section 9 in Kerala Fish Seed Act, 2014

9. Constitution of the Regional Fish Seed Centre.

(1)The Regional Fish Seed Centres shall consist of the following members, namely:-
(i) The DistrictCollector of the district where the Joint Director of Fisheriesof the zone concerned is stationed : Chairperson
(ii) The Joint Director of Fisheries of the zoneconcerned 33/04/2015/S-13. : Member Secretary
(iii) Deputy Directors of all the districtsincluded in the concerned region :Ex-officioMembers
(iv) A person from the representatives ofhatchery or fish seed farm to be nominated by the Government : Member
(v) A scientist or an expert in the subject tobe nominated by the Government : Member
(2)Members of the Regional Fish Seed Centres are entitled to hold office for a period of three years from the date of assumption of charge:Provided that a person nominated by the Government shall hold office during the pleasure of the Government.
(3)The sitting fee and travelling allowance of the nominated members shall be such as may be prescribed.