Section 105 in The Gujarat Maritime Board Act, 1981
105. Constitution of State Ports Consultative Committee.
(1)The State Government may, be notification in the Official Gazette, constitute a State Ports Consultative Committee consisting of members of the Board and such other persons, being not less than ten and not more than twenty as the State Government may appoint from amongst persons who are, in the opinion of the State Government, capable of representing the interest of the Chamber of Commerce, Shipping, Sailing, Vessels, Customs, Railways, Road Transport, Labour, Communications, Fisheries and Industries, so however that, there shall be at least one member from each of the aforesaid interest.(2)The Chairman of the Board shall be the Ex-Officio Chairman of the Committee.(3)Such officer of the Board as the State Government may appoint in this behalf shall act as Secretary to the Committee.(4)The functions of the Committee as so constituted shall be as under-(a)to advice the Board on all general questions pertaining to the minor ports;(b)to advice the Board in respect of any scheme pertaining to development of any minor port;(c)to review the administration of minor ports and to suggest ways and means of improving their work;(d)to suggest ways and means to remove any difficulty experienced by the Board in its administration of minor ports;(e)to make suo motu recommendation to the Board in regard to any matter to administration of the minor ports;(f)to report to the State Government or as the case may be the Board on such matter as may be referred to it either by the State Government or the Board for its opinion.(5)The State Government may by general or special order provide for,-(a)the calling of the meeting of the Committee and the procedure of meetings;(b)duties of the Secretary of the committee;(c)the term of the office of persons appointed to be the members of the committee to represent any of the aforesaid interests, travelling allowance and daily allowance to the committee and rate thereof.(6)Any person appointed to the Committee to represent any of the aforesaid interest may resign from the membership by tendering his resignation in writing to the Chairman and the resignation shall take effect from the date on which it is received by the Chairman who shall give intimation of the vacancy to the State Government.
