Section 13D in Kerala Marine Fishing Regulation Act, 1980
13D. Powers, duties and functions of State Fisheries Management Council.
- The State 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 State or part thereof;(ii)to identify suitable sites/locations for mariculture and conservation activities;(iii)to create awareness among the marine fisherfolk and coastal inhabitants;(iv)to conduct training programmes, seminars, workshops etc. in the field of mariculture, conservation of marine fish resources and post-harvest operations;(v)to resolve issues and conflicts between District councils and those which are referred by the District councils;(vi)to publish scientific papers, books, audio-'video cassettes, journals etc. on mariculture and conservation and management of marine fish resources;(vii)to provide information on management and conservation of marine fish resources;(viii)to do/get done all such other lawful things, that are conducive or incidental to the administration of State Fisheries Management Council and the attainment of the above objectives;(ix)if the decision taken by the District Fisheries Management Councils on any issue are found to be against the provisions of this Act. the State Fisheries Management Council may examine the same and take fresh decisions on such issue;(x)Such other powers, duties and functions as may be prescribed.]
