There shall be a Committee on the Welfare of Fishermen and Allied Workers consisting of not more than nine members, to be nominated by the Speaker : ­

Provided that a Minister shall not be nominated as a Member of the Committee and that if a Member after his nomination to the Committee is appointed a Minister, he shall cease to be a member of the Committee from the date of such appointment. ­

The functions of the Committee shall be,—

(1) to study the various problems of fishermen and allied workers within the State and to recommend the remedial measures thereto ;­

(2) to examine the working and activities of the Fisheries Department/Kerala Fishermen’s Welfare Fund Board/ Kerala State Co-Operative Federation for Fisheries Development Ltd. the industrial establishments under the control of the State Government situated within the State;

(3) to review the implementation of the plans and programmes (both Central and State) relating to Fisheries Department and fishermen and allied workers’ welfare ;

(4) to examine the Annual Report of the Fisheries Department/Fishermen’s Welfare Fund Board relating to the State with a view to find out whether the funds allotted and expenditure incurred was commensurate with the results achieved ;­

(5) to examine such other matters as may be deemed fit by the Committee­ ;

(6) to consider any petitions/representations received from the individuals or organisations relating to fisheries or allied subjects ;

(7) to report to the Assembly on the action taken by the State Government on different measures suggested by the Committee ;

(8) to examine such other matters specially referred to it by the House or by the Speaker.

OFFICERS
Shri. P P Shah Nawas, Joint Secretary, 0471-2512588
Shri. T S Premanand, Deputy Secretary, 0471-2512432
Shri. P R Muralidharan, Under Secretary, 0471-2512481

CONTACT
Phone: 2512064
Email: fwc@niyamasabha.nic.in