Section 19(1) in The Maharashtra Maritime Board Act, 1996
(1)Subject to any regulations, the power of granting extension of service to, or granting leave to, suspending, reducing, removing or dismissing or of disposing of any other question relating to the services of the employees of the Board including the power of dispensing with the services of any such employee otherwise than by reason of the misconduct of such employee, shall be exercised by the Board or such authority as may be laid down by regulations.
