Section 3 in Madras Port Trust (Pay and Allowances etc.) (Amendment) Regulations, 2005
3.
In the Madras Port Trust (Pay and Allowances etc.) Regulations, 2001, the the following amendments shall be made :(i)The following shall be included under Regulation 13 of the aforesaid Regulations as Regulation 13-A:"13-A. "Recovery of the advances/Loans : The recoveries of all advances/loans shall not exceed 50% of the employee's emoluments.Note: The advances/loans means the advances/loans which are covered under General Financial Rules of the Central Government."(ii)In the existing Regulation 22(A) of the aforesaid Regulations, the words "two/three" appearing in between the words "after" and "surviving" in the first sentence of the first para shall be substituted by the word "two";(iii)in the existing clause (xiii) under Regulation 22(B) of the aforesaid Regulations-(a)the words "first two" appearing in between the words "their" and "children" shall be substituted by the word "first";(b)the word "four" appearing at the end after the word "becomes" shall be substituted by the word "three";(iv)on the existing clause (xvii) under Regulation 22(B) of the aforesaid Regulations, the word "two" appearing in between the words "has" and "living" shall be substituted by the word "one",Foot Note: - The Madras Port Trust (Pay and Allowances etc,) Regulations, 2001 approved by the Central Government and published in the Gazette of Indiavide Ministry of Shipping's Notification No. G.S.R. 548(E), dated 23-7-2001.
