Section 110 in Tamil Nadu Maritime Board Act, 1995
110. Power to make regulations.
(1)The Board may make regulations not inconsistent with the provisions of this Act and the rules made thereunder with respect to all or any of the following matters, namely :-(a)the times and places of the meetings of the Board or its committee, the procedure to be followed for the transaction of business at such meetings and the number of members necessary to constitute a quorum at such meetings;(b)the appointment, promotion, suspension, removal and dismissal of its employees;(c)leave, leave allowance, pensions, gratuities, compassionate allowances and travelling allowances of the employees and the establishment and maintenance of a provident fund or any other fund for their welfare;(d)[***] [Omitted by the Tamil Nadu Maritime Board (Amendment) Act, 1997 (Tamil Nadu Act 15 of 1997).](e)the terms and conditions of service of persons who become employees of the Board under clause (b) of sub-section (1) of section 20;(f)any other matter which is incidental to, or necessary for, the purpose of regulating the appointment and conditions of service of its employees;(g)the form of receipt to be given under sub-section (2) of section 32;(h)the period within which notice may be given under sub-section (2) of section 33;(i)the factors to be taken into consideration in respect of payment of fair and reasonable compensation under sub-section (3) of section 36;(j)the guidance of persons employed by the Board under this Act;(k)the safe, efficient and convenient, use management and control of the docks, wharves, quays, jetties, buildings and other works constructed or acquired by, or vested in, the Board, or of any land or foreshore acquired by, or vested in the Board under this Act;(l)the reception, porterage, storage and removal of goods brought within the premises of the Board, for the exclusive conduct of these operation by the Board or persons employed by the Board, and for declaring the procedure to be followed for taking charge of goods which may have been damaged before landing, or may be alleged to have been so damaged;(m)keeping clean the port, river or basins or the bank of the river and the works of the Board, and for preventing filth and rubbish being thrown therein or thereon;(n)the mode of payment of rates leviable by the Board under this Act;(o)regulating, declaring and defining the docks, wharves, quays, jetties, stages and piers vested in the Board on which goods shall be landed from vessels and shipped on Board vessels;(p)regulating the manner in which and the conditions under which, the loading and unloading of all vessels within the port or port approached shall be carried out;(q)regulating the lighterage of cargo between ships or between ships and shore or between shore and ships;(r)the exclusion from the premises of the Board of disorderly or other undesirable persons and of trespassers;(s)ensuring the safety of the port;(t)generally for the efficient and proper administration of the ports;(u)the person, if any, authorised to sign and the mode of affixing the corporate seal and of attestation of documents relating to Board securities issued or to be issued by the Board;(v)the manner in which payment of interest in respect of such Board securities is to be made, recorded and acknowledged;(w)the circumstances and the manner in which Board securities may be renewed;(x)the circumstances in which such securities may be renewed before further payment of interest thereon can be claimed;(y)the form in which such securities delivered for renewal, conversion, consolidation or sub-division are to be receipted;(z)the proof which is to be produced by a person applying for duplicate securities;(aa)the form and manner of publication of the notification mentioned in subsection (2) of section 61 and the manner of publication of the list mentioned in sub-section (3) of the section;(ab)the nature and amount of indemnity to be given by a person applying for the payment of interest in the Board securities alleged to have been wholly or partly lost, stolen or destroyed, or for the issue of duplicate Board securities;(ac)the conditions subject to which Board securities may be converted, consolidated or sub divided;(ad)the amounts for which stock certificate may be issued;(ae)generally all matters connected with a grant of duplicate, renewed, converted, consolidated and sub divided securities;(af)the fees to be paid in respect of the issue of duplicate securities and of the renewal, conversion, consolidation and sub-division of Board securities;(ag)the fees to be levied in respect of the issue of stock certificate;(ah)any other matter which is to be or may be prescribed by regulations.(2)Any regulations made under this section may provide that a breach thereof shall be punishable with fine which may extend to two hundred rupees and where the breach is a continuing one, with further fine which may extend to fifty rupees for every day after the first day, during which such breach continues.
