Section 1944 in The Board Of Trustees Of The Port Of Calcutta (Payment Of Fees And Allowances To Trustees) Rules, 1975
1944.
G.S.R. 31(E), dated 1st February, 1975. - Whereas the draft of the Board of Trustees of the Port of Calcutta (Payment of Fees and Allowances to Trustees) Rules, 1974 was published as required by sub-section (2) of Section 122 of the Major Port Trusts Act, 1963 (38 of 1963) at pages 2093-2095 of the Gazette of India Extraordinary, Part II, Section 3, sub-section (i), dated the 6th November, 1974, under the notification of the Government of India in the Ministry of Shipping and Transport (Transport Wing) No. G.S.R. 449(E), dated the 6th November, 1974, inviting objections and suggestions from all persons likely to be affected thereby till the expiry of a period of forty-five days from the date of publication of the said notification in the Official Gazette;And whereas the said Gazette was made available to the public on 11th November, 1974;And whereas no objections and suggestions have been received from the public;Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 122 of the said Act, the Central Government hereby makes the following rules, namely :-
