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[Section 13A]
[Entire Act]
State of Kerala - Subsection
Section 13A(4) in Kerala Marine Fishing Regulation Act, 1980
| (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): |