Tamil Nadu Maritime Board (Amendment) Act, 1997*
| [Tamil Nadu Act No. 15 of 1997] | [18th March, 1997] |
An Act to Amend the Tamil Nadu Maritime Board Act, 1995
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-eighth Year of the Republic of India, as follows:-
* Received the assent of the Governor on the 20th February, 1997 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 146, dated March 18, 1997.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Maritime Board (Amendment) Act, 1997.
(2) It shall come into force at once.
2. Amendment of section 3.- In section 3 of the Tamil Nadu Maritime Board Act, 1995 (Tamil Nadu Act 4 of 1996) (hereinafter referred to as the principal Act), for sub-sections (4) and (5), the following sub-sections shall be substituted, namely:-
"(4) The Board shall consist of such number of members, as may be appointed by the Government, as below:-
(a) the Minister in-charge of Transport, ex-officio;
(b) the Secretary to Government, Transport Department, ex-officio;
(c) the State Port Officer, ex-officio;
(d) the Secretary to Government, Finance Department or his nominee not below the rank of a Deputy Secretary to Government of that Department dealing with the subject part, ex-officio;
(e) the Secretary to Government, Public Works Department or his nominee not below the rank of a Deputy Secretary to Government of that Department, ex-officio;
(f) the Secretary to Government, Industries Department or his nominee not below the rank of a Deputy Secretary to Government of that Department, ex-officio;
(g) the Chairman, the Tamil Nadu Electricity Board, ex-officio;
(h) the Managing Director, Poompuhar Shipping Corporation, ex-officio;
(i) the Managing Director, State Industries Promotion Corporation of Tamil Nadu Limited, ex-officio;
(j) the Managing Director, Corporation for Industrial Infrastructure Development Limited, ex-officio;
(k) one member who has experience of, and shows capacity in, matters relating to ports, shipping, maritime affairs or commerce or in the administration of such matters;
(l) one member who possesses academic qualification in the subject of engineering and has wide experience of matters relating to harbour works;
(m) one member who is Chartered Accountant or who possesses high academic qualification in Accountancy and who has sufficient experience in accounts pertaining to industry, commerce; ports or Shipping;
(n) one member who possesses academic qualification in navigation such as extra first class Ministry of Transport Ticket Holder (diesel or steam) and has experience in Marine plants, particularly with reference to dredging or who is an experienced nautical officer;
(o) one member representing the interests of trade, commerce and industry;
(p) one member representing the interest of shipping;
(q) one member representing the interests of workers of minor ports;
(r) such other members, not exceeding four, as may be appointed by the Government.
(5) The Minister in-charge of Transport shall also be the Chairman, ex-officio, and the Secretary to Government, Transport Department shall also be the Vice-Chairman ex-officio, of the Board.
3. Amendment of section 5.- For section 5 of the principal Act, the following section shall be substituted, namely:-
"5. Term of office of non-official members.-Every non-official member shall hold office for a period of two years.".
4. Amendment of section 6.- In section 6 of the principal Act,-
(1) in sub-section (1), for the expression, "The Government may remove a member including the Chairman, who is not an official of the Board,", the expression "The Government may remove a non-official member." shall be substituted.
(2) sub-section (2) shall be omitted.
5. Amendment of section 8.- In Section of the Principal Act, sub-section (1) shall be omitted.
6. Amendment of section 15.- In section 15 of the principal Act, in clause (b) and in the proviso thereto, for the expression "Chief Executive Officer", the expression "Vice-Chairman" shall be substituted.
7. Amendment of section 17.- In section 17 of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely:-
"(1) The State Port Officer shall be the Chief Executive Officer, ex-officio of the Board.".
8. Amendment of section 19.- In section 19 of the principal Act, the figure "(1)" shall be omitted.
9. Amendment of section 109.- In section 109 of the principal Act, sub-section (3) shall be omitted.
10. Amendment of section 110.- In section 110 of the principal Act, in sub-section (1), clause (d) shall be omitted.
11. Amendment of section 114.- In section 114 of the principal Act, for the expression "clauses (10) to (19)", the expression "clauses (j) to (s)" shall be substituted.