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Union of India - Act

The Madras Port Trust Employees' (Classification, Control and Appeal) (Amendment) Regulations, 2006

UNION OF INDIA
India

The Madras Port Trust Employees' (Classification, Control and Appeal) (Amendment) Regulations, 2006

Rule THE-MADRAS-PORT-TRUST-EMPLOYEES-CLASSIFICATION-CONTROL-AND-APPEAL-AMENDMENT-REGULATIONS-2006 of 2006

  • Published on 28 March 2006
  • Commenced on 28 March 2006
  • [This is the version of this document from 28 March 2006.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Madras Port Trust Employees' (Classification, Control and Appeal) (Amendment) Regulations, 2006Published vide Notification No. G.S.R. 180(E), 28th March, 2006Ministry of Shipping, Road Transport and Highways(Department of Shipping)(Ports Wing)G.S.R. 180(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 Madras Port Trust Employees (Classification, Control and Appeal) Amendment Regulations, 2006 made by the Board of Trustees of Chennai Port Trust as set out in the Schedule annexed to this Notification.The said Regulations shall come into three from the date of publication of this Notification in the Official Gazette.
 

Schedule

Chennai Port TrustIn exercise of the powers conferred under Section 28 of the Major Port Trusts Act, 1963 (38 of 1963), the Chennai Port Trust Board hereby makes the following amendment regulations :

1. Short Title:

These Regulations shall be called the Madras Port Trust Employees' (Classification, Control and Appeal) (Amendment) Regulations, 2006.

2. They shall come into force from the date of their publication in the Official Gazette.

3. In the Madras Port Trust Employees' (Classification, Control and Appeal) Regulations, 1988, the following shall be included as sub-regulation (10) and (11) under Regulation 7 :

(10)An order of suspension made or deemed to have been made under this Regulation shall be reviewed by the authority competent to modify or revoke the suspension, before expiry of ninety days from the date of order of suspension, on the recommendation of the Review Committee constituted for the purpose and pass orders either extending or revoking the suspension. Subsequent reviews shall be made before expiry of the extended period of suspension. Extension of suspension shall not be for a period exceeding one hundred and eighty days at a time.
(11)Notwithstanding anything contained in sub-regulation (6) or (7), an order of suspension made or deemed to have been made under sub-regulations, (1) or (2) or (3) of this regulation shall not be valid after a period of ninety days unless it is extended after review, for a further period before the expiry of ninety days.Foot note: The Madras Port Trust Employees' (Classification, Control and Appeal) Regulations, 1988 approved by the Central Government vide Ministry of Surface Transport's Notification No. G.S.R. 338(E), dated 14-3-88 and subsequently amended vide:
(i)MOST's Notification No. G.S.R. 635(E) dated 13-7-90
(ii)MOST's Notification No. G.S.R. 153(E) dated 29-3-96
(iii)MOST's Notification No. G.S.R. 447(E) dated 30-9-96
(iv)MOST's Notification No. G.S.R. 598(E) dated 20-8-99
(v)MOST's Notification No. G.S.R. 252(E) dated 22-3-2000 and
(vi)MOST's Notification No. G.S.R. 99(E) dated 4-2-2004.