105. Constitution of State Ports Consultative Committee.
(1)The Government may, by notification, in the official Gazette, constitute a State Ports Consultative Committee consisting of members of the Board and such other persons, being not less than ten and not more than twenty as the Government may appoint from amongst persons who are, in the opinion of the Government, capable of representing the interest of the Chamber of Commerce, Shipping, Sailing, Vessels, Customs, Railways, Road Transport, Labour, Communications Fisheries and Industries, expertise in Harbour Engineering, Hydrographic Survey, Maritime Research Organizations, Model Studies, Port Users Association however that, there shall be at least one member from each of the aforesaid interests.(2)The Chairman of the Board shall also be the Chairman of the Committee.(3)The Chief Executive officer of the Board as the Government may appoint in this behalf shall act as Secretary to the Committee.(4)The functions of the Committee as so constituted shall be as under:-(a)to advise the Board on all general questions pertaining to the ports; Inland Water Transport and Ferries and Coastal protection;(b)to advise the Board in respect of any scheme pertaining to development of any port; Inland Water Transport and Ferries and Coastal protection;(c)to review the administration of ports Inland Water Transport and Ferries and Coastal protection. and to suggest ways and means of improving their work;(d)to suggest ways and means to remove any difficulty experienced by the Board in its administration of ports; Inland Water Transport and Ferries and Coastal protection;(e)to make suo-moto recommendation to the Board in regard to any matter relating to administration of the ports; Inland Water Transport and Ferries and Coastal protection(f)to report to the Government or as the case may be, the Board on such matters as may be referred to it either by the Government or the Board for its opinion.(5)The Government may by general or special order provide for,-(a)the calling of the meetings of the Committee and procedure of meetings;(b)duties of the Secretary of the Committee;(c)the term of the office of persons appointed to be the members of the Committee to represent any of the aforesaid interests, travelling allowance and daily allowance to the members of the Committee and rate thereof.(6)Any person appointed to the Committee to represent any of the aforesaid interests may resign from the membership by tendering his resignation in writing to the Chairman and the resignation shall take effect from the date on which it is received by the Chairman who shall give intimation of the vacancy to the Government.
