(1)The [Government] [Substituted by the A.O. 1937 for "Local Government".] shall appoint some officer or body of persons to be conservator of every port subject to this Act.(2)Subject to any direction by the [Government] [Substituted by the A.O. 1937 for "Local Government".] to the contrary,-(a)in ports where there is a port-officer, the port-officer shall be the conservator;(b)in ports where there is no port-officer, but where there is a harbour-master, the harbour-master shall be the conservator.(3)Where the harbour-master is not conservator, the harbourmaster and his assistants shall be subordinate to, and subject to the control of, the conservator.(4)The conservator shall be subject to the control of the [Government] [Substituted by the A.O. 1937 for "Local Government".], or of any intermediate authority which [the Government] [Substituted by the A.O. 1937 for "that Govt.".] may appoint.
