Section 82 in The Gujarat Maritime Board Act, 1981
82. Writing off losses.
(1)Subject to such conditions as may be specified by the State Government, where the Board is of opinion that any amount due to or any loss, whether of money or of property incurred by the Board is irrecoverable, the Board may with the previous approval of the State Government sanction the writing off finally of the said amount or loss:Provided that no such approval of the State Government shall be necessary where such irrecoverable amount or loss does not exceed, in any individual case, five thousand rupees or in the aggregate in any year, one lakh of rupees.(2)Notwithstanding anything contained in sub-section (1), where the [Chief Executive Officer] [These words were substituted for the word 'Chairman', by Gujarat 3 of 1996, Section 12 (w.r.e.f. 08-09-1995).] is of opinion that any amount due to or any loss, whether of money or of property, incurred by the Board is irrecoverable, the [Chief Executive Officer] [These words were substituted for the word 'Chairman', by Gujarat 3 of 1996, Section 12 (w.r.e.f. 08-09-1995).] may sanction the writing off finally of such amount or loss provided that such amount or loss does not exceed, in an individual case, one thousand rupees or in the aggregate in any only year, twenty thousand rupees and in every such case, the [Chief Executive Officer] [These words were substituted for the word 'Chairman', by Gujarat 3 of 1996, Section 12 (w.r.e.f. 08-09-1995).] shall make a report, to the Board giving reasons for such sanction.
