Section 13B in Kerala Marine Fishing Regulation Act, 1980
13B. Powers, duties and functions of Fishing Village Management Council.
- The Fishing Village Management Council shall exercise the following powers and perform the following duties and , functions, namely:-(i)to prepare Village Level Marine Fishery Management Plan considering the local needs and get approval from the District Fisheries Management Council;(ii)creation of awareness among marine fisherfolk and coastal inhabitants about responsible fishing and fish resource conservation;(iii)to resolve issues and social conflicts among fisherfolk and coastal inhabitants at fishing village level;(iv)to help the effective implementation of the provisions of this Act in fishing village;(v)to help the District Fisheries Management Council for carrying out its functions and provide information called for by that Council;(vi)to execute and discharge the duties assigned by the District Management Council;(vii)to provide information to the District Fisheries Management Council on matters of conservation of marine fish resources;(viii)such other powers, duties and functions as may be prescribed.
