Section 105(4) in Karnataka Maritime Board Act, 2015
(4)The functions of the Committee as so constituted shall be as under:-(a)to advise the Board on all general questions pertaining to the ports; Inland Water Transport and Ferries and Coastal protection;(b)to advise the Board in respect of any scheme pertaining to development of any port; Inland Water Transport and Ferries and Coastal protection;(c)to review the administration of ports Inland Water Transport and Ferries and Coastal protection. and to suggest ways and means of improving their work;(d)to suggest ways and means to remove any difficulty experienced by the Board in its administration of ports; Inland Water Transport and Ferries and Coastal protection;(e)to make suo-moto recommendation to the Board in regard to any matter relating to administration of the ports; Inland Water Transport and Ferries and Coastal protection(f)to report to the Government or as the case may be, the Board on such matters as may be referred to it either by the Government or the Board for its opinion.
