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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1) in Kerala Fish Seed Act, 2014

(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.