(5)The eligibility list of prospective lessees shall be prepared in accordance with the following order of preference:-(a)Fishermen residing in the concerned Gram Panchayat;(b)Members of the S.C.,S.T., Other Backward Classes or persons of General category living below poverty line residing in the Gram Panchayat.(c)Fishermen residing in the concerned Nyaya Panchayat Circle;(d)Fishermen residing in the concerned Development Block :Explanation. - For the purposes of this rule and rule 58, the expression 'Fishermen' means any person belonging to the community of Kewat, Mallah, Nishad, Bind, Dheemar, Kashyap, Vatham, Raikwar, Manjhee, Godia, Kahar, Tureha or Turaha or any other person traditionally engaged in the fishing profession.
