Section 18 in The West Bengal Maritime Board Act, 2000
18. Appointment of Conservator of Ports.
(1)The State Government may, on such terms and conditions as it may think fit, appoint an officer, or a body of persons, to be the Conservator of Minor Ports (hereinafter referred to in this Act as the Conservator).(2)Subject to the control of the State Government and the directions as it may issue from time to time, the powers and functions of the Conservator shall be such as are provided in Chapter III of, and elsewhere in, the Indian Ports Act, 1908:Provided that the Conservator may be subject to such intermediate authority as the State Government may appoint.Explanation. - For removal of doubts it is hereby declared that notwithstanding anything contained in the foregoing provisions of this section, the State Government shall have the power to appoint the Board to be the Conservator for all or any of the minor ports.
