Section 17 in The Gujarat Maritime Board Act, 1981
17. [ Chief Executive Officer and other officers and servants of the Board. [Section 17 was substituted by Gujarat 3 of 1996, Section 6 (w.r.e.f. 08-09-1995).]
(1)(a)The State Government shall appoint such person, as it may think fit, to be the Chief Executive Officer of the Board.(b)The terms and conditions of service of the Chief Executive Officer shall be such as may be prescribed by the rules.(2)The Board shall appoint such person, as it may think fit, to be the Financial Controller-cum-Chief Accounts Officer with the previous sanction of the State Government. The State Government may sanction such appointment on such terms and conditions as it thinks fit.(3)The Board may create such other posts and appoint such other officers and employees as it considers necessary for the efficient performance of the functions of the Board and determine by regulations their conditions of appointment and service and the remuneration payable to them:Provided that no person shall be appointed as a pilot at any port who is not for the time being authorised by the State Government under the Indian Port Act, 1908 (15 of 1908) to pilot vessels at that port.(4)The Board shall from time to time prepare and sanction a schedule of the officers and employees of the Board for whom it deems necessary, adequate and proper to maintain for the purposes of this Act and such Schedule shall indicate therein the designation and grades of such officers and employees and the salaries, fees and allowances which are proposed to be paid to them.]
