Section 3(4) in The Gujarat Maritime Board Act, 1981
(4)[ The Board shall consist of such number of members, not being less than five and not more than twelve, who shall be appointed by the State Government as follows, namely-(a)three members appointed by virtue of their office amongst officers of the State Government, of whom-(i)one shall be a representative of the department incharge of the administration of minor ports in the State,(ii)one shall be the Commissioner of Fisheries, and(iii)one shall be a representative of the Finance Department;(b)the other members appointed from amongst the persons who are, in the opinion of the State Government, having expertise or experience in or capable of representing any one or more of the interests of shipping, navigation, ports, sailing vessels, fisheries, trade, commerce, finance, industry, workers of minor ports and such other interests, as in the opinion of the State Government, ought to be represented on the Board.)
