36. Power of Board to undertake certain works .- [(1)] A Board may undertake to carry out on behalf of any person any works or services or any class of works or services, on such terms and conditions as may be agreed upon between the Board and the person concerned.
(2)[ A Board may, if it considers it necessary or expedient in the public interest so to do, lend any of its vessels or appliances or the services of any of its employees to any person for such period not exceeding three months and on such terms and conditions as may be granted upon between the Board and the person concerned.] [Section 36 renumbered as sub-Section (1) thereof and sub-Section (2) inserted by Act 29 of 1974, Section 17 (w.e.f. 1.2.1975). ]
