Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Kerala Fishermens Welfare Fund (Amendment) Act, 1987 15 of 1987 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 9 3. Repeal And Saving Kerala Fishermens Welfare Fund (Amendment) Act, 1987 15 of 1987 An Act to amend the Kerala Fishermen's Welfare Fund Act, 1985. WHEREAS it is expedient to amend the Kerala Fishermen's Welfare Fund Act, 1985, for the purpose hereinafter appearing; BE it enacted in the Thirty-eighth Year of the Republic of India , as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Kerala Fishermens Welfare Fund (Amendment) Act, 1987. (2) It shall be deemed to have come into force on the 12 th day of May, 1987. 2. Amendment Of Section 9 :- For sub-section (1) of section 9 of the Kerala Fishermens Welfare F und Act, 1985 (30 of 1985) (hereinafter referred to as the principal Act), the following sub-section shall be substituted, namely: (1) A member nominated under clause (f) of sub-section (3) of section 7 shall, from the date of his nomination, hold office during the pleasure of the Government. Provided that the term of office of a member so nominated shall not in any case exceed five years." 3. Repeal And Saving :- (1) The Kerala Fishermens Welfare Fund (Amendment) Ordinance, 1987 (2 of 1987), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.