Section 80 in The Gujarat Maritime Board Act, 1981
80. Power of Chairman as to execution of works.
- Notwithstanding anything contained in Section 79, the [Chief Executive Officer] [These words were substituted for the word 'Chairman' by Gujarat 3 of 1996, Section 11 (w.r.e.f. 08-09-1995).] may direct the execution of any work the cost of which does not exceed such maximum limit as may be fixed by the State Government in that behalf and may enter into contracts for the execution of such works, but in every such case the [Chief Executive Officer] [These words were substituted for the word 'Chairman' by Gujarat 3 of 1996, Section 11 (w.r.e.f. 08-09-1995).] shall, as soon as possible, make a report to the Board of any such direction given or contract entered into by him.
