Section 10 in The Bihar Fish Jalkar Management Act, 2006
10. Distribution of Jalkars.
- (i) Before submitting an application for settlement of Jalkars, the society shall enlist all the applications of its members willing to take settlement of Jalkars. The name of Jalkars, members along with their villages and panchayats should be mentioned in the applications received.(ii)After consideration of the enlisted applications by the Managing Committee of the Society, a list of proposed distribution of Jalkars among its members shall be prepared considering the following points:-(a)Generally distribution of Jalkar will be proposed among members of the village in which the Jalkar is situated. If members in desired number are not available in that village then the distribution of Jalkar may be proposed with the members of nearest village or other villages of the Panchayat. Even after this, member in desired number are not available then distribution of Jalkars may be proposed among members of the neighbouring Panchayats;(b)As far as possible, the distribution of Jalkars shall be made to a group of members. Chairman/Secretary of the society will select a group leader after calling a meeting of members of the group and information will be given to all members of their rights and share;(c)While preparing a proposal for distribution of Jalkar with a group the number of members shall be fixed keeping in mind the reserve deposit and water area of Jalkars.
