Section 3 in The Madras Port Trust Employees' (Classification, Control and Appeal) (Amendment) Regulations, 2006
3. In the Madras Port Trust Employees' (Classification, Control and Appeal) Regulations, 1988, the following shall be included as sub-regulation (10) and (11) under Regulation 7 :
(10)An order of suspension made or deemed to have been made under this Regulation shall be reviewed by the authority competent to modify or revoke the suspension, before expiry of ninety days from the date of order of suspension, on the recommendation of the Review Committee constituted for the purpose and pass orders either extending or revoking the suspension. Subsequent reviews shall be made before expiry of the extended period of suspension. Extension of suspension shall not be for a period exceeding one hundred and eighty days at a time.(11)Notwithstanding anything contained in sub-regulation (6) or (7), an order of suspension made or deemed to have been made under sub-regulations, (1) or (2) or (3) of this regulation shall not be valid after a period of ninety days unless it is extended after review, for a further period before the expiry of ninety days.Foot note: The Madras Port Trust Employees' (Classification, Control and Appeal) Regulations, 1988 approved by the Central Government vide Ministry of Surface Transport's Notification No. G.S.R. 338(E), dated 14-3-88 and subsequently amended vide:(i)MOST's Notification No. G.S.R. 635(E) dated 13-7-90(ii)MOST's Notification No. G.S.R. 153(E) dated 29-3-96(iii)MOST's Notification No. G.S.R. 447(E) dated 30-9-96(iv)MOST's Notification No. G.S.R. 598(E) dated 20-8-99(v)MOST's Notification No. G.S.R. 252(E) dated 22-3-2000 and(vi)MOST's Notification No. G.S.R. 99(E) dated 4-2-2004.
