Section 75 in The Gujarat Maritime Board Act, 1981
75. Power to transfer moneys from general account as specified in particular account and vice-versa.
- The Board may, with the previous sanction of the State Government, apply any sum out of the moneys credited to the general account of the port towards meeting deficits, if any, in the particular or specified account such as pilotage account, if so maintained or transfer the whole or part of any surplus funds in such particular account to the general account of the port.
