(5)"fishery officer" means any person whom the Uttarakhand Government or any other officer empowered by the Uttarakhand Govt. in this behalf, may from time to time, appoint by name or as holding an office, to carry out all or any of the proposes of this Act or to do anything required by this Act or any rule made there under.Provided that no police officer below the rank of sub-inspector shall be so empowered.
