Section 18(1) in THE MAJOR PORT AUTHORITIES ACT, 2021
(1)The power of appointing any person to any post, whether temporary or permanent shall—(a)in the case of a post—(i)the incumbent of which is to be regarded as the Head of a Department; or(ii)to which such incumbent is to be appointed; or(iii)the maximum of the pay scale of which (exclusive or allowances) exceeds such amount as the Central Government may, by notification in the Official Gazette, fix, be exercisable by the Central Government after consultation with the Chairperson;(b)in the case of any other post, be exercisable by the Chairperson or by such authority, as may be specified by the regulations:Provided that no person shall be appointed as a pilot at any port, who is not for the time being authorised by the Central Government under the provisions of the Indian Ports Act, 1908 (15 of 1908) to pilot vessels at that or any other port.
