(1)It shall be the obligatory function and duty of the Board,-(a)to initiate and develop plans and frame guide lines for the port sector in the state;(b)to promote the use, development, and improvement of ports in the state;(c)to provide, maintain and operate ports in the state;(d)to provide and maintain adequate and efficient lighthouses beacons and other lights buoys and other navigational aids and services at such places as the board may deem appropriate;(e)to regulate and control navigation within the limits of the port and the approaches to the ports in the state;(f)to exercise licensing and regulatory functions in respect of port infrastructure and services;(g)to exercise supervision and control over all port works in the state including those works entrusted on contract to third parties;(h)to frame or make modifications and approve as required to the scale of rates for services provided by the board;(i)to plan or provide or secure the provision of a safe economical and efficient sea transport system for movement of goods and persons in the state;(j)to furnish to the Government all information in respect to its property and activities in such manner and at such times as the Government may require;(k)to develop new non-major Ports in the State as per Indian Ports Act, 1908 with the approval of the Government subject to obtaining security clearance for new projects from Ministry of Home Affairs, Government of India;Provided that, the Board shall ensure that all security clearance pertaining to projects/developments/operation of minor/private ports be processed in consultation with concerned central security agencies and in accordance with the standard operating procedures recommended by the Task Force on national committee on strengthening maritime and coastal security (NCSMCS) against threats from the sea.(l)to provide facilities and create Infrastructure for Ship building, Ship breaking and related activities;(m)to maintain and regulate ferry services and Inland Water Transport System in Karnataka State;(n)without prejudice the above to provide or ensure the providing of such other services and other facilities as are in the opinion of the Board necessary for the efficient operation of ports systems in the state.(2)In addition to the obligatory functions mentioned in sub section (1) of this section, the Board shall be entitled to perform the following functions subject to availability of funds by way of grants or subventions from the Government or any local authority etc:(a)to carry out flood relief works for natural calamity works in Karnataka coast(b)to undertake tourism development works in and the around the Karnataka coast.(c)To carryout coastal protection works and to prevent sea erosion in Karnataka coast.(d)To construct and maintain fisheries harbours and create infrastructure required for promoting fishing activities in the state.(e)To carry out beach nourishments in Karnataka coast and(f)To manage and execute all types works as its relates to the Karnataka coast;(3)The Government shall make suitable budgetary provisions as grants for subventions in aid of the revenues of the Board for carrying out the activities specified in sub section (2) and any other service oriented works in the State including establishment charges therefore.Chapter-III Staff of the Board
