(1)The Central Government may, by notification in the Official Gazette, constitute an advisory board to be called the National Welfare Board for Seafarers (hereinafter referred to as the Board) for the purpose of advising the Central Government on the measures to be taken for promoting the welfare of seamen (whether ashore or on board ship) generally and in particular the following:-(a)the establishment of hostels or boarding and lodging houses for seamen;(b)the establishment of clubs, canteens, libraries and other like amenities for the benefit of seamen;(c)the establishment of hospitals for seamen or the provision of medical treatment for seamen;(d)the provision of educational and other facilities for seamen.
