Section 21 in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979
21. Preparation and sanction of projects.
(1)The Nigam shall prepare project for inclusion in programme for obtaining approval of the State Government under Section 25.(2)Such project shall provide for-(i)collection, procurement, production, rearing and marketing of fish seed (young ones of fish) in different stages such as spawn, fry and fingerlings;(ii)development, conservation, management, and exploitation of fisheries in tanks and reservoirs that are taken over from or placed at their disposal by the State Government for such purposes and on such terms and conditions that are mutually agreed to;(iii)marketing of fish either produced by the Nigam or acquired or purchased from other agencies either directly or through agents in any place in India;(iv)development, conservation, management and exploitation of aqua-culture and agro-aqua-culture;(v)development and management of boat building and net making and marketing thereof;(vi)management of aquariums.(3)The Nigam shall forward each year to the State Government for its approval programme of work which shall include projects for the next year under Section 25. The State Government may, however, specify any other areas to be entrusted to the Nigam and any other work under Section 18 for execution, in addition to the approval programme, by the Nigam in such area during the year.(4)The Nigam shall be the principal agency for execution of works in the areas entrusted to the Nigam under sub-section (3).
