Section 81 in The West Bengal Maritime Board Act, 2000
81. State Minor Port Consultative Committee.
(1)The State Government may, if it considers it necessary, by notification, constitute a State Minor Ports Consultative Committee bearing the name of the State and consisting of members of the Board and such other persons, being not less than seven and not more than fifteen, as the State Government may think fit from amongst the persons who are capable of representing the interests of the Chambers of Commerce, shipping customs, railways, road transport, labour, fisheries, industries and communications.(2)The Chairman of the Board shall be the ex officio Chairman of the Committee.(3)The functions of the Committee shall be-(a)to advise the Board on general questions relating to minor ports;(b)to advise the Board in respect of any scheme pertaining to the development of any minor port;(c)to review the administration of minor ports and to suggest ways and means of improving their work;(d)such other matters relating to minor ports as the State Government may specify in the notification under sub-section (1).(4)The terms and conditions and the tenure of appointment of the members of the Committee shall be such as the State Government may specify in the notification under sub-section (1).
