Section 13A(1) in Kerala Marine Fishing Regulation Act, 1980
(1)The Government may, for the effective management and surveillance of marine fisheries and for effectively carrying out the provisions of this Act, by notification in the Gazette, constitute a three tier system of Fisheries Management Councils, namely:-(a)Fishing Village Management Council;(b)District Fisheries Management Council; and(c)State Fisheries Management Council.
