Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13A] [Entire Act]

State of Kerala - Subsection

Section 13A(2) in Kerala Marine Fishing Regulation Act, 1980

(2)The Fishing Village Management Council shall consist " of the following members, namely:
(a) Head of the Grama Panchayat/Municipality orDivision Member of Municipal Corporation ..Chairman
(b) Head of Matsya Bhavan having jurisdiction overthe area .. Member Secretary
(c) Two elected members of GramaPanchayat/Municipality as nominated by its head from coastalwards .. Members
(d) Two elected Presidents of FisheriesCo-operative Societies having jurisdiction in the area, nominatedby the Government .. Members
(e) Two fishermen and one woman from the samefishing Village, nominated by the Government .. Members
Explanation. - In the case of a fishing village shared by more than one Grama Panchayath/Municipality or more than one division of Municipal Corporation, the head of the Grama Panchayath/Municipality or Division Member of Municipal Corporation where most of the fishermen of the respective fishing village belong shall be the head of Fishing Village Management Council.