| [Passed by the Indian Legislature.] |
| (Received the assent of the Governor General on the 26th November, 1941.) |
An Act to alter the constitution of the Board of Trustees of the Port of Madras.
Whereas it is expedient to alter the constitution of the Board of Trustees of the Port of Madras and for this purpose to amend the Madras Port Trust Act, 1905 (Mad. Act II of 1905), in the manner hereinafter appearing;
It is hereby enacted as follows:-
1. Short title and commencement.- (1) This Act may be called the Madras Port Trust (Amendment) Act, 1941.
(2) It shall come into force on such date as the Central Government may, by notification in the official Gazette, appoint.
2. Substitution of new section for sections 7 and 8, Madras Act II of 1905.- For sections 7 and 8 of the Madras Port Trust Act, 1905 (Mad. Act II of 1905), (hereinafter referred to as the said Act), the following sections shall be substituted, namely:-
"7. Constitution of the Board.- The Board shall consist of eighteen Trustees, including the Chairman:
Provided that, if the Chairman is absent on leave for more than a fortnight and if another Chairman is appointed to act for him, the absent Chairman shall cease to be a Trustee during the continuance of the acting appointment, but shall again become a Trustee on his return to duty.
8. (1) Appointment of Trustees.- The Chairman shall be appointed by the Central Government of the remaining Trustees, four, of whom one shall be chosen to represent labour interests, shall be appointed by the Central Government, one shall be appoints ed by the Provincial Government, four shall be elected by the members for the time being of the Madras Chamber of Commerce, three by the members for the time being of the Southern India Chamber of Commerce, two by the members for the time being of the Southern India Skin and Hide Merchants' Association, one each by the members for the time being of the Madras Trades Association and the Andhra Chamber of Commerce and one by the Corporation of Madras.
(2) The Trustee appointed to represent labour interests shall be chosen after consultation with the registered trade unions, if any, composed of persons employed in the Port.
(3) The Chairman of the Chamber or Association concerned in making an election under sub-section (1) and the Commissioner of the Corporation of Madras shall report to the Central Government the name of each person elected as a Trustee."
3. Amendment of section 13, Madras Act II of 1905.- In section 13 of the said Act, after the word "concerned" the words "or by the Corporation of Madras" shall be inserted, and for the words "the Central Government" the words "the authority by which he was appointed" shall be substituted.
4. Transition from existing constitution of Board of Trustees.- The appointments and elections referred to in section 8 of the said Act as amended by this Act, and the publication referred to in section 9 of the said Act may be made at any time after the passing of this Act and before this Act comes into force, but the Trustees so appointed and elected shall not assume office until this Act comes into force, and on the coming into force of this Act the term of office of the Trustees then holding office shall expire.