Section 13C in Kerala Marine Fishing Regulation Act, 1980
13C. Powers, duties and functions of District Fisheries Management Council.
- The District Fisheries Management Council shall exercise the following powers and perform the following duties and functions, namely:-(i)to prepare Marine Fishery Management Plan for the district and gel approval from the State Fisheries Management Council;(ii)to take appropriate decisions on Village Level Fishery Management Plan prepared by Fisheries Village Management Councils;(iii)to discharge the duties and powers assigned by the State Fisheries Management Council from time to time;(iv)to conduct district level awareness camps among marine fisherfolk and coastal inhabitants;(v)to resolve issues and conflicts between Fishing Village Management Councils and those which are referred by such councils;(vi)to help effective implementation of the provisions of this Act in the District;(vii)to help the State Fisheries Management Council for carrying out its functions and provide information called for by that Council;(viii)to provide information to the State Fisheries Management Council on matters of conservation of marine fish resources;(ix)such other powers, duties and function's as may be prescribed;
