Section 24 in The Gujarat Fisheries Act, 2003

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State of Gujarat - Section

Section 24 in The Gujarat Fisheries Act, 2003

24. Constitution and composition of Fisheries Terminal Authority.

(1)The State Government may, by order, constitute Fisheries Terminal Authority (hereinafter referred to as "the Authority") for such area as may be specified in the order to develop, maintain, manage and administer the fisheries harbour, fish landing jetties including any wharf, pier, dock and other landing place and their adjoining areas set apart by the Authority for repair yards, fuel and ice supply installation, auction hall, fish processing plants, godowns and fish markets.

(2)The Authority shall consist of the following members who shall be appointed by the State Government, namely:-

(i) Commissioner of Fisheries	Chairman
(ii) One representative from the GujaratMaritime Board	Member
(iii) One representative from Marine ProductsExport Development Authority	Member
(iv) One representative from the GujaratElectricity Board	Member
(v) One representative from the Gujarat WaterSupply and Sewage Board	Member
(vi) One representative from the GujaratFisheries Central Co-operative Association	Member
(vii) One representative from the National BankFor Agricultural and Rural Development	Member
(viii) One representative from the NationalCo-operative Development Corporation	Member
(ix) One representative from Fish ProcessorsAssociation	Member
(X) One representative from Boat OwnersAssociation	Member
(xi) One representative from Custom Department	Member
(xii) One representative from Fish Traders	Member
(xiii) One representative from Lead Bank	Member
(xiv) One representative from the concernedlocal Municipality	Member
(xv) Deputy Director of concerned region.	Member-Secretary

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State of Gujarat - Section

Section 24 in The Gujarat Fisheries Act, 2003

24. Constitution and composition of Fisheries Terminal Authority.