Section 24 in The Gujarat Maritime Board Act, 1981
24. Contracts by Board.
- With respect to the making of contracts by the Board for the purposes of this Act, the following provisions shall have effect, namely:-(a)Every contract shall be made on behalf of the Board by the [Chief Executive Officer] [These words were substituted for the word 'Chairman' by Gujarat 3 of 1996, Section 9 (1) (w.r.e.f. 08-09-1995).] or an officer authorised by the Board.(b)[ (i) No contract in respect of leasing of waterfront, jetty, waterway and corresponding infrastructural facilities thereof for a term exceeding five years shall be made unless it is previously approved by the State Government, on such terms and conditions as it may think fit. [This clause was substituted, by Gujarat 3 of 1996, Section 9 (2) (w.r.e.f. 08-09-1995).](ii)Subject to sub-clause (i) of this clause, no contract for acquisition or sale of immovable property or for the lease of any such property for a term exceeding thirty years shall be made unless it is previously approved by the State Government, on such terms and conditions as it may think fit](c)The form and manner of executing contract on behalf of the Board shall be such as may be prescribed by rules.(d)No contract which is not made in accordance with the provisions of this Act and the rules shall be binding on the Board.
