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[Section 13A]
[Entire Act]
State of Kerala - Subsection
Section 13A(3) in Kerala Marine Fishing Regulation Act, 1980
| (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 |