Section 5 in U.P. Fisheries (Development and, Control) Rules, 1954

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State of Uttar Pradesh - Section

Section 5 in U.P. Fisheries (Development and, Control) Rules, 1954

5. [ The Uttar Pradesh Fishermen Welfare Fund. [Inserted by Notification No-26/2019/ 1675 / XVII-MA-2019-6-9(85)/2017, dated 5.12.2019 (w.e.f. 11.9.1954).]

(1)The object of making Uttar Pradesh Fishermen Welfare Fund is to make available financial assistance to fishermen and to the welfare and development programmes for welfare of fishermen.

(2)The Uttar Pradesh Fishermen Welfare Fund would operate for fishermen and Machhuara of all districts of the State of Uttar Pradesh. For fulfillment of its objectives, works would be executed by employees of Fisheries Department, Uttar Pradesh and Uttar Pradesh Fishermen Co-operative Federation Limited. The Headquarter of this Fund would be at Fisheries Directorate, 7-Faizabad Road Babuganj, Lucknow.

(3)Assistance would be granted from this fund for the following items -

(a)establishment of infrastructure facilities in Fishermen (Machhuaras) dominated villages that also includes construction of community hall;

(b)to provide financial assistance to fishermen/Machhua family in the event of any damage occurred by natural calamities;

(c)marriage assistance;

(d)assistance for education (coaching, progression of skill, scholarship etc.);

(e)medical assistance;

(f)old age assistance;

(g)machhua avas construction assistance apart from Central Government on the standards fixed by them;

(h)expenditure upto two percent of total fund on the training/visit of fishermen/Machhua for providing higher technical knowledge, arrangement of inter state visit, skill development, exhibition and seminars;

(i)empowerment of women of fishermen/Machhua families;

(j)to provide facility of net for catching fish/equipments and make available Moped ice box etc. for selling of fish;

(k)subvention of interest for fisheries short term and long term bank loans/ Fishermen credit card. Subvention rates will be as per decision of State Government of Uttar Pradesh;

(l)electricity subsidy for aquaculture activities;

No additional amount would be provided beyond the standards prescribed by Central Government /State Government. The establishment of infrastructure facilities would be executed after obtaining the financial sanctions by the competent authority up to the estimated limit submitted by any authorized government agency as per the Public Works Department schedule of rates.

(4)The following would be Financial Sources of this fund;-

(a)Departmental Budget received from the State Government and the financial assistance from the Central Government or any other organization or body;

(b)Self-contributory fund received from Public Undertakings of Central/State Government and all nationalized banks;

(c)Interest received on fund/dividends/Bonus amount;

(d)Amount received through charity/donation;

(e)Nidhi /amount received under different schemes, programs and policies of State Government / Central Government.

(5)The arrangement and operation of Uttar Pradesh Fishermen Welfare Fund would be done by the Managing Committee. The Managing Committee would be as follows:-

(a)	Agriculture Production Commissioner	Chairman
(b)	Additional Chief Secretary/ Principal Secretary/Secretary, Fisheries	Vice Chairman
(c)	Director, Fisheries	Member Secretary
(d)	Additional Chief Secretary/ Principal Secretary/Secretary, Finance Department or officer nominated by him	Member
(e)	Chief Engineer or Executive Engineer of PublicWorks Department nominated by Additional Chief Secretary/Principal Secretary/Secretary of Public Works Department	Member
(f)	Managing Director, Uttar Pradesh Matsya VikasNigam Limited, Lucknow.	Member
(g)	Managing Director, Uttar Pradesh Matsya JiviSahkari Sangh Limited, Lucknow	Member
(h)	Finance and Accounts Officer, FisheriesDirectorate and Treasurer	Member

(6)The managing Committee will take the decision on the following functions:-

(a)The determination of amount of item-wise financial assistance from Welfare Fund;

(b)The annual activities which will be operated;

(c)Approval of eligibility of beneficiaries and their names;

(d)The sanction of relief/assistance from this fund on new programs for welfare of Fishermen/Machhua;

(e)Decision on the investment amount of fund;

(f)Standardization of programmes which are operating from the assistance of fund;

(g)Decision on dovetailing for the assistance of this fund with any other scheme of Central/State Government;

(h)Decision on expenditure for advertising and extension of the fund from interest earned from the fund.

(7)The quorum of meeting would be fifty percent members apart from the Chairman of Managing Committee. The meeting of Managing Committee would be convened at least twice in a year. In special circumstances the same shall be convened at any time. The period of notice of meeting would be seven days whereas in the event of emergent situation the period of notice would be three days.

(8)Chairman of Managing Committee would have power to release amount of relief by declaring financial assistance in emergent situation as per the provisions contained under the Fund and sanction of which would be approved in the next meeting of Managing Committee. The State Government would have power to double the amount of assistance received from this fund for any activity.

(9)Under special circumstances, the sub-committee under the Chairmanship of Principal Secretary, Fisheries Department would be as follows ;

(1)	Additional Chief Secretary/ Principal Secretary/Secretary, Fisheries	Chairman
(2)	Director, Fisheries	Member Secretary
(3)	Joint Director, Fisheries	Member
(4)	Finance and Accounts Officer, FisheriesDirectorate	Member

(10)The meeting of sub-committee may be called at any time in emergency, but it is necessary to take post facto approval of managing committee on the decision taken by sub-committee.

(11)The power to give financial sanction up to the approved limit of amount granted by Managing Committee and sub-committee would be vested in Director Fisheries under the powers delegated to Head of Department according to the Financial Hand Book Volume I and upto the finacial sanction limit as provided by the State Government orders issued from time to time and power to all financial sanction beyond that limit would be vested in Administrative Department of Uttar Pradesh Government.

(12)Any fishermen/Machhua would get relief only once from one scheme of State Government or Central Government.

(13)For getting assistance from aforesaid fund, application completed in all respect would be submitted to District Magistrate on the prescribed format. After verifying the application, all the formalities would be completed by the fisheries department within one month from the date, the application is received in the department. Eligibility criteria of beneficiaries would be made applicable as per the prescribed eligibility conditions fixed by Revenue Department/ Backward Welfare Department/Social Welfare Department of Uttar Pradesh Government, under Blue Revolution Integrated Development & Management of Fisheries Scheme of Central Government from time to time.

(14)In case the State Government finds that any person is getting assistance by concealing any fact or by fraud then the recovery shall be done as land revenue in accordance with the provision of the Civil Procedure Code.

(15)Accounts of Fund would be maintained regularly and audited by the Department and Auditor General.

(16)An annual report would be sent to the State Government within six months from the beginning of a calender year in which the list of number of beneficiaries having obtained financial assistance under different schemes as well as scheme-wise and audited details of accounts would be made available.

(17)Accounts would be opened in Nationalized Bank/Post-office as per requirements with the permission of Finance Department, Uttar Pradesh Government. The account would be operated jointly by Director, Fisheries and Finance and Account Officer, Fisheries Directorate. Rupees One Crore would remain deposited in the account opened for providing immediate relief in emergent situation. The interest received on deposited money obtained from other sources would be utilized for activities of fund after sanction of Managing Committee.

(18)Twenty five percent amount of received grant from State Government in every year would be deposited in the account of Bank/Post-office of Rakshit Nidhi so that in the event of non-receipt of government grant in future, activities of the Fund would be operated from its interest.

(19)Financial Power of Fund would be vested in Director, Fisheries.

(20)For proper maintenance of the Fund a unit would be established in Fisheries Directorate and posting of employees/staff would be made by Director, Fisheries who would execute the works of the unit simultaneously with their works. The following personnel would be posted in the unit:-

(a)	Deputy Director, Fisheries	01
(b)	Assistant Director, Fisheries, Directorate	01
(c)	Assistant Accounts officer, Directorate	01
(d)	Additional Statistics Officer, Directorate	01
(e)	Fisheries Inspector or Fisheries DevelopmentOfficer	01
(f)	Senior Assistant	01
(g)	Junior Assistant	01
(h)	Computer Operator	01

(21)The payment of pay/honorarium to contractual employees engaged from Service Provider would be done from the interest received from deposit fund.]

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State of Uttar Pradesh - Section

Section 5 in U.P. Fisheries (Development and, Control) Rules, 1954

5. [ The Uttar Pradesh Fishermen Welfare Fund. [Inserted by Notification No-26/2019/ 1675 / XVII-MA-2019-6-9(85)/2017, dated 5.12.2019 (w.e.f. 11.9.1954).]