17. Chief Executive Officer and other officers and servants of Board.
- [(1) The State Port Officer shall be the Chief Executive Officer, ex-officio of the Board.] [Substituted by the Tamil Nadu Maritime Board (Amendment) Act, 1997 (Tamil Nadu Act 15 of 1997).](2)The Board may create posts and appoint such other officers and servants as it considers necessary, in accordance with the regulation made in this behalf, for the efficient performance of its functions.(3)Notwithstanding anything contained in sub-section (2), the Board may, with the previous approval of the Government, sanction the creation of, or appoint any person to, any post the maximum monthly salary of which exceeds two thousand rupees.(4)The remuneration and other conditions of service of the officers and servants of the Board shall be such as may be prescribed by regulations.
