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[Section 4]
[Entire Act]
State of Odisha - Subsection
Section 4(1) in The Orissa Port Trust Act, 1962
| (a) | two persons to be appointed by Government as the Chairman andthe Vice-Chairman respectively | ... | ex-officiotrustees; |
| (b) | not more than five elected representatives of such commerceand labour organisations as may be notified by Government; fromtime to time | ... | elected trustees; |
| (c) | not more than two other non-officials to be nominated byGovernment | ... | nominated trustees; and |
| (d) | not more than seven Government officials to be nominated byGovernment | ... | nominated trustees : |