Section 105(4) in The Gujarat Maritime Board Act, 1981
(4)The functions of the Committee as so constituted shall be as under-(a)to advice the Board on all general questions pertaining to the minor ports;(b)to advice the Board in respect of any scheme pertaining to development of any minor port;(c)to review the administration of minor ports 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 minor ports;(e)to make suo motu recommendation to the Board in regard to any matter to administration of the minor ports;(f)to report to the State Government or as the case may be the Board on such matter as may be referred to it either by the State Government or the Board for its opinion.
