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State of Kerala - Section

Section 13A in Kerala Marine Fishing Regulation Act, 1980

13A. [ Constitution of Fisheries Management Councils. [Inserted by Kerala Act No. 22 of 2017, dated 18.9.2017.]

(1)The Government may, for the effective management and surveillance of marine fisheries and for effectively carrying out the provisions of this Act, by notification in the Gazette, constitute a three tier system of Fisheries Management Councils, namely:-
(a)Fishing Village Management Council;
(b)District Fisheries Management Council; and
(c)State Fisheries Management Council.
(2)The Fishing Village Management Council shall consist " of the following members, namely:
(a) Head of the Grama Panchayat/Municipality orDivision Member of Municipal Corporation ..Chairman
(b) Head of Matsya Bhavan having jurisdiction overthe area .. Member Secretary
(c) Two elected members of GramaPanchayat/Municipality as nominated by its head from coastalwards .. Members
(d) Two elected Presidents of FisheriesCo-operative Societies having jurisdiction in the area, nominatedby the Government .. Members
(e) Two fishermen and one woman from the samefishing Village, nominated by the Government .. Members
Explanation. - In the case of a fishing village shared by more than one Grama Panchayath/Municipality or more than one division of Municipal Corporation, the head of the Grama Panchayath/Municipality or Division Member of Municipal Corporation where most of the fishermen of the respective fishing village belong shall be the head of Fishing Village Management Council.
(3)The District Fisheries Management Council shall consist of the following members, namely:
(a) District Collector .. Chairman
(b) Deputy Director of Fisheries ..Member Secretary
(c) Mayor of the Municipal Corporation (if theMunicipal Corporation has a Marine Fishing Village) ..Member
(d) District Panchayath President ..Member
(e) One representative of Central ' Marine FisheriesResearch Institute ..Member
(f) One representative each from five recognizedfishermen trade unions, nominated by the Government ..Members
(g) One person having expertise in Marine fisheries,nominated by the Government ..Member
(4)The State Fisheries Management of the following members, namely:-
(a) Director of Fisheries ..Chairman
(b) Additional Director of Fisheries ..Vice Chairman
(c) Director, Central Marine Fisheries ResearchInstitute .. Member
(d) Director, Central Institute of FisheriesTechnology .. Member
(e) Zonal Director, Fisheries Survey of India .. Member
(f) One Fisheries Expert nominated by the Government .. Member
(g) Five representatives from the recognizedfishermen trade unions, nominated by the Government .. Member
(h) One representative from recognized mechanisedboat operators unions, nominated by the Government .. Member
(i) One person having expertise in Marine ResourceConservation, nominated by the Government .. Member
(j) One representative of Seafood ExportersAssociation (SEAL-Local Chapter) nominated by the Government .. Member
(k) One representative of Coast Guard .. Member
(l) One representative from Marine Products ExportDevelopment Authority, nominated by the Government .. Member
(m) Joint Director of Fisheries .. Member Secretary
(n) Deputy Director of Fisheries .. Member (Co-ordination):
Provided that the officers coming under the Central institutes or authorities may be nominated in consultation with such institute or authority, as the case may be.
(5)The term of office of non-official members of the councils shall be five years from the date of publication of the notification constituting the council concerned.
(6)Any nOn-official member may resign his membership by giving notice in writing to the Government but shall continue to hold office until his resignation is accepted by the Government.
(7)A vacancy arising by reason of resignation shall be filled up within three months and the member so appointed shall hold office only for the remaining period of the term.
(8)The Government may remove any member,-
(a)if he is of unsound mind;
(b)if he is adjudged as undischarged insolvent;
(c)becomes incapable of continuing as such, due to physical or mental disability;
(d)has been convicted for an offence, which in the opinion of the Government involves moral turpitude or financial irregularities.
(9)The present assets, liabilities and posts of the State Fisheries Resource Management Society (FIRMA) shall be vested in, and transferred to, the State Fisheries Management Council constituted under sub-section (4) of section 13A with effect from such date as the Government may. by notification in the Gazette, appoint. The officers holding such post shall be entitled for the same salary and allowances and other conditions of service as if they were eligible if the Kerala Marine Fishing Regulation (Amendment) Act, 2017 were not enacted. The deployed post in the cadre of Joint Director of Fisheries from State Fisheries Resource Management Society (FIRMA) will function as the Member Secretary of the Council. The deployed post in the cadre of Deputy Director of Fisheries from State Fisheries Resource Management Society (FIRMA) will function as the Member (Co-ordination) of the State Fisheries Management Council.