The Visakhapatnam Port Employees (Conduct) Amendment Regulations, 2010

UNION OF INDIA
India

The Visakhapatnam Port Employees (Conduct) Amendment Regulations, 2010

Rule THE-VISAKHAPATNAM-PORT-EMPLOYEES-CONDUCT-AMENDMENT-REGULATIONS-2010 of 2010

Published on 28 October 2010
Commenced on 28 October 2010
[This is the version of this document from 28 October 2010.]
[Note: The original publication document is not available and this content could not be verified.]

The Visakhapatnam Port Employees (Conduct) Amendment Regulations, 2010Published vide Notification New Delhi, the 28th October, 2010Ministry of Shipping(Ports Wing)G.S.R. 863(E). - In exercise of the powers conferred by sub-section (1) of Section 124, read with sub-section (1) of Section 132 of the Major Port Trusts Act, 1963 (38 of 1963), the Central Government hereby approves the Visakhapatnam Port Employees (Conduct) Amendment Regulations, 2010 made by the Board of Trustees of Visakhapatnam Port Trust as set out in the Schedule annexed to this Notification.

2. The said Regulations shall come into force on the date of their publication in the Official Gazette.

Schedule

In exercise of the power conferred by section 28 of the Major Port Trusts Act, 1963 (Act 38 of 1963) the Board of Trustees of the Port of Visakhapatnam hereby makes, the following Regulations further to amend the Visakhapatnam Port Employees (Conduct) Regulations 1964 subject to the approval of the Central Government under section 124 of the said Act.

1. Short Title and Commencement.

(a)These Regulations may be called the Visakhapatnam Port Employees (Conduct) Amendment Regulations 2010.

(b)They shall come into force with effect from the date of publication in the Official Gazette of India.

2.

) In the Visakhapatnam Port Employees (Conduct) Regulations, 1964 for the existing Regulation 8, the following shall be substituted namely :Communication of Official Information. - Every employee shall in performance of his duty in good faith, communicate information to a person in accordance with the Right to Information Act, 2005 (22 of 2005) and the Rules made there under.Provided that no employee shall, except in accordance with any general or special order of the Board or Employee in performance in good faith of the duties assigned to him, communicate, directly or indirectly, any official document or any part thereof or classified information to any employee or any other person to whom he is not authorized to communicate such document or classified information.Explanation : If any employee quotes or copies in his representation, appeal etc., circulars and instructions of the Board or any other Major Port Trust or Government including those marked secret, notes and other information from files which they are ordinarily not expected to have been or to have retained, the action will be construed as not only improper but also involving contravention of this Regulation.FootNoteThe Visakhapatnam Port Employees (Conduct) Regulations, 1964 were issued by the Government vide GSR 323 Dated 24.2.1964. The Regulations were subsequently amended vide notification mentioned below:

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