Section 30 in The Chennai Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2008
30. Interpretation.
- In the application of these Regulations all the instructions of the Central Government as amended from time which are not contrary to any of the provisions of these regulations and all instructions issued form time to time by the Central Government which cover matters not specifically covered will be followed [whose decision thereon shall be final and binding.] [Inserted by Notification No. G.S.R. 641(E), dated 30.6.2016 (w.e.f. 7.1.2009).].Where a doubt as to the interpretation of any of these regulations, the matter shall be referred to the Chairman for a decision.
