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State of Odisha - Section

Section 4 in The Orissa Port Trust Act, 1962

4. Composition of the Board.

(1)The Board shall consist of the following trustees, namely :
(a) two persons to be appointed by Government as the Chairman andthe Vice-Chairman respectively ... ex-officiotrustees;
(b) not more than five elected representatives of such commerceand labour organisations as may be notified by Government; fromtime to time ... elected trustees;
(c) not more than two other non-officials to be nominated byGovernment ... nominated trustees; and
(d) not more than seven Government officials to be nominated byGovernment ... nominated trustees :
Provided that the total number of trustees in the Board shall not be less than eleven.
(2)Every appointment, election or nomination under this section shall take effect as soon as it is notified by Government.