Section 3 in The Cochin Port Employees (Classification, Control and Appeal) Amendment Regulations, 2005
3.
In the Regulation 9 of the Cochin Port Employees (Classification, Control and Appeal) Regulations, hereinafter called the said regulations, the following shall be inserted as Sub-regulations '7' and '8' after Sub-regulation (6)."(7) 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.""(8) Notwithstanding anything contained in Sub-regulation (6), an order of suspension made or deemed to have been made under Sub-regulation (1) or (3) of this Regulation shall not be valid after a period of ninety days unless it is extended after a review for a further period before the expiry of ninety days."Foot Note : The Principal Regulations were published in the Gazette of India vide No. G.S.R. 319 dated 29-12-1964 and subsequently amended vide No. G.S.R. 843(E) dated 31-10-2000 and lastly amended vide No. G.S.R. 539(E), dated 24-08-2004.
