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State of Kerala - Section

Section 5 in Kerala Fish Seed Act, 2014

5. Constitution of the State Fish Seed Centre.

(1)The State Fish Seed Centre shall consist of the following members, namely:-
(i) An expert in the subject to be nominated bythe Government :Chairperson
(ii) Director of Fisheries : MemberEx-officio
(iii) One person representing fish seed farmersto be nominated by the Government: : Member
(iv) one person representing hatchery operatorsto be nominated by the Government : : Member
(v) one person who is an expert in inlandfisheries to be nominated by the Government : : Member
(vi) one person who is an expert in marinefisheries to be nominated by the Government : : Member
(vii) Executive Director, Agency for Developmentof Aquaculture, Kerala : Member
(viii)The Government may appoint an officer to be the Member Secretary of the State Fish Seed Centre from the Department of Fisheries having such qualification as may be prescribed.
(2)The members of the State Fish Seed Centre shall be entitled to hold office for a period of three years from the date of assumption of charge and shall be eligible for re-nomination not exceeding two consecutive terms:Provided that a member nominated by the Government shall hold office during the pleasure of the Government.
(3)The sitting fee and travelling allowance of the nominated members shall be such as may be prescribed.
(4)The State Fish Seed Centre may, subject to the previous approval of the Government, make bye-laws with regard to the following matters, namely:-
(a)fixing the quorum of its meeting;
(b)deciding the activities and projects to be undertaken by the State Fish Seed Centre.