Section 7(6) in Kerala Fishermen's Welfare Fund Act, 1985
(6)The Board may, with the previous approval of the Government, delegate to the Director of Fisheries [**************] [the words 'or to the Managing Director of the Kerala State Co-operative Federation for Fisheries Development' shall be omitted by act 15 of 1999.] or to any officer of the Government or of the Board, such of its powers and functions under this Act or the scheme as it may consider necessary for the efficient administration of the fund, subject to such restrictions and conditions, if any, as it may specify.
