Section 2(a) in Kerala Marine Fishing Regulation Act, 1980
(a)"adjudicating officer" means any officer of the Fisheries Department, not below the rank of an Assistant Director of Fisheries, authorised by the Government, by notification in the Gazette, to exercise the powers conferred on and discharge the duties imposed upon, the adjudicating officer by this Act for such area as may be specified in the notification;
