54B. Power to make rules providing for the appointment of Advisory Committees.
The State Government may make rules providing for the appointment, constitution, procedure and functions of Committees to advise the owners, agents and charterers of inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] on questions affecting the interests of passengers and shippers of goods.]
