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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(2) in The Bihar Fish Jalkar Management Act, 2006

(2)In case representative of Fishermen Co-operative Society or progressive fish farmers are not nominated by the Government, the Collector may nominate two Non-Government members to take part in the meeting of "Reserve Deposit Fixation Committee.]
(xv)"Reserve Deposit Fixation Committee" means a Committee in which there shall be the following members:-
(a) Deputy Director, Fisheries (Range) - Chairman
(b) A representative of a Fishermen Co-operative Society nominatedby Government - Member
(c) A representative of active Fishermen nominated by theGovernment - Member
(d) District Fisheries Officer - Member Secretary
[Note. - (1)The term of representative of Fisherman Co-operative society and progressive fish farmers nominated shall be as fixed by the Government or maximum period of five years. [Added by Bihar Act 13, 2007.]