(1)The State Fish Seed Centre may, with the previous approval of the Government, issue directions for the regulation of fish feed for fish seed rearing and fish culture.(2)The State Fish Seed Centre may identify the public water bodies, ponds, etc. for conducting fish seed rearing and fish culture with the previous approval of the Government and declare such water bodies or ponds as fish seed farm for carrying out the fish seed rearing and fish culture.(3)The employees of the State Fish Seed Centre shall be appointed in the manner as may be prescribed.(4)In the discharge of their duties, the Member Secretary and other employees of the State Fish Seed Centre shall be subject to the administrative control of the Chairperson.
