Union of India - Act
Delegation of powers by the central government
UNION OF INDIA
India
India
Delegation of powers by the central government
Rule DELEGATION-OF-POWERS-BY-THE-CENTRAL-GOVERNMENT of 1960
- Published on 17 December 1960
- Commenced on 17 December 1960
- [This is the version of this document from 17 December 1960.]
- [Note: The original publication document is not available and this content could not be verified.]
1.
S.O. 3144, dated 17th December, 1960. - In exercise of the powers conferred by sub-section (2) of section 7 of the Merchant Shipping Act, 1958 (44 of 1958), and in supersession of all previous orders on the subject, the Central Government hereby directs that the power, authority or jurisdiction exercisable by it under or in relation to any of the provisions of the said Act specified below shall with effect from the 1st January, 1961 be exercisable also by the Director-General of Shipping, provided that the power to give prior approval to the transfer of any Indian ship or sailing vessel shall not be exercisable by the Director-General in cases where the transferee is not a citizen of India or a company satisfying the requirements of clause (b) of section 21 of the said Act, namely:-Provisions of the Merchant Shipping Act, 1958 (44 of 1958)| Section | Section | Section | Section |
| 3 7(b)(i) | 206 | 287(1) | 332(3) |
| 39(2) | 210 | 297 | 332(4) |
| 41 | 222 | 298(2) | 335(2) |
| 42(1) | 224 | 299 | 336(1)(a) |
| 79(2) | 225(1) | 300 | 340 |
| 81 | 226 | 301 | 343(1) |
| 83 | 227(l)(c) | 302 | 358(2) |
| 228 | 303(3) | 360 |
| S.No. | Section of the Merchant Shipping Act, 1958 | Nature of duty | |
| 1 | 101(3) | .. | Settlement of disputes between the master,owner or agent of a ship and a seamen in respect of any mattertouching the agreement with the crew. |
| 2 | 108(b) | .. | Giving consent to an erasure interlineation oralteration in an agreement with the crew. |
| 3 | 116 | .. | Giving of sanction for the engagement of aseaman at a port outside India by the master of an Indian shipand endorsement on the agreement with crew. |
| 4 | 124 | .. | Taking consent of seaman or apprentice tocomplete the voyage in an Indian ship which has been transferredor disposed of while she is at or on a voyage to any portoutside India. |
| 5 | 153 | .. | Receiving of report of death of seaman orapprentice and requiring, if necessary, that the property of thedeceased be handed over to him. |
| 6 | 155 | .. | Claiming and taking charge of the property ofa seaman or apprentice engaged at a port in India or an Indianship and who dies on shore abroad. |
| 7 | 156(1) and (3) | .. | Selling of property, if necessary, of deceasedseaman or apprentice and remission thereof and of account to theshipping master at the port of engagement. |
| 8 | 161 to 166 | .. | Matters relating to distressed seamen. |
| 9 | 174(4) | .. | Satisfying himself as to the reasonableness ofexpenses incurred in connection with illness of master, seamanor apprentice as deductible from wages. 1[* * * * *] |
| 2[10] | 198(1) | .. | Making certifying a copy of a log entryrelating to desertion. |
| 2[11] | 202(1)(b) | .. | Endorsing an entry relating to deduction of afine from the wages of a seaman discharged at his port with hisconsent. |