Section 7 in Kerala Fishermen's Welfare Fund Act, 1985
7. Constitution of Board.
(1)The Government may, by notification in the Gazette, constitute with effect from such date as may be specified therein, a Board to be called the Kerala Fishermen's Welfare Fund Board for the administration of the fund and to supervise and to carry out the activities financed from the fund.(2)The Board shall be a body corporate by the name aforesaid, having perpetual succession and a common seal and shall by the said name sue and be sued.(3)The Board shall consist of the following members, namely,-(a)Secretary to Government in charge of fisheries ;(b)the Director of Fisheries ;(c)the Chairman and Managing Director of the Kerala State Co-operative Federation for Fisheries Development ;(d)the Law Secretary or an officer of Law Department nominated by him;(e)a representative of the Finance Department to be nominated by the Government; and(f)[ five representatives of the fishermen to be nominated by the Government, of whom two shall be form the allied workers.] [Substituted by Act 17 of 1999.](4)The Government shall nominate one of the members of the Board as its Chairman.(5)The Board shall administer the fund in such manner as may be specified in the scheme.(6)The Board may, with the previous approval of the Government, delegate to the Director of Fisheries [**************] [the words 'or to the Managing Director of the Kerala State Co-operative Federation for Fisheries Development' shall be omitted by act 15 of 1999.] or to any officer of the Government or of the Board, such of its powers and functions under this Act or the scheme as it may consider necessary for the efficient administration of the fund, subject to such restrictions and conditions, if any, as it may specify.
