Section 68 in The West Bengal Maritime Board Act, 2000
68. Power of Board to make regulations.
- The Board may, with the previous approval of the State Government, make regulations consistent with the provisions of this Act and the rules made thereunder with respect to all or any of the following matters:-(a)the procedure to be followed for the transaction of business at the Board's meetings;(b)the appointment, and conditions of service including promotion, suspension, removal and dismissal of its employees;(c)the manner of drawal of money and expenditure from the General Fund and maintenance of accounts subject to the rules made by the State Government and the provisions of Chapter VI of this Act;(d)the safe, efficient and convenient use, management and control of docks, wharves, jetties and other works and buildings constructed or acquired by, or vested in, the Board or any land or foreshore relating to the ports;(e)the reception, portage, storage and removal of goods brought within the premises of the Board and matters connected therewith;(f)the mode of payment of rates leviable by the Board;(g)the manner in which, and the conditions under which, loading and unloading of vessels within the port or port approaches shall be carried out;(h)the ensuring of safety of the port;(i)the efficient and proper functioning, maintenance and administration of the ports and port services;(j)the manner in which payment of interest in respect of Board's securities shall be made and other matters connected with such securities; and(k)any other matter which may be or is required to be provided by regulations under this Act.
