Section 3(4) in The Maharashtra Maritime Board Act, 1996
(4)The Board shall consist of the Chairman, the Vice.-Chairman and not more than eleven other members to be appointed by the State Government, namely :.-(a)Minister, Ports ex.-officio Chairman(b)Minister of State, Ports ex.-officio Vice.-Chairman(c)Secretary to Government, Home Department (Transport) ex.-officio Member(d)Secretary to Government, Finance Department ex.-officio Member(e)Secretary to Government, Industries Department ex.-officio Member(f)One representative from the Indian Navy to be nominated by the Central Government ex.-officio Member(g)Not more than six non.-official members to be appointed from amongst the persons who, in the opinion of the Government have experience of, and shown capacity in, one or more of the following fields, namely : Non.-official Members(i)ports, shipping, maritime affairs or commerce, or in the administration of such matters;(ii)engineering and harbour works;(iii)accounts pertaining to industry, commerce, ports or shipping;(iv)navigation, particularly with reference to dredging and hydrological survey;(v)trade, commerce and industry;(vi)representing the interests of workers of minor ports; and(h)Chief Executive Officer of the Board appointed under section 1. ex.-officio Member.-Secretary
