Section 7(3) in Kerala Fishermen's Welfare Fund Act, 1985
(3)The Board shall consist of the following members, namely,-(a)Secretary to Government in charge of fisheries ;(b)the Director of Fisheries ;(c)the Chairman and Managing Director of the Kerala State Co-operative Federation for Fisheries Development ;(d)the Law Secretary or an officer of Law Department nominated by him;(e)a representative of the Finance Department to be nominated by the Government; and(f)[ five representatives of the fishermen to be nominated by the Government, of whom two shall be form the allied workers.] [Substituted by Act 17 of 1999.]
