Section 68(3) in Karnataka Maritime Board Act, 2015
(3)If the cash and current market value of the securities at the credit of sinking fund are in excess of the amount which should be at its credits, the person appointed under sub-section(1) shall certify the amount of the excess and the Board may, with the previous sanction of the Government reduce or discontinue the half yearly contributions to the sinking fund required under section 66.
