Section 105 in Tamil Nadu Maritime Board Act, 1995
105. Constitution of State Ports Consultative Committee.
(1)The Government may, by notification, constitute a State Ports Consultative Committee (hereafter in this section called the "Consultative Committee") consisting of members of the Board and such other persons, being not less than ten and not more than twenty as the Government may appoint from amongst persons who are in the opinion of the Government, representing the interests of the Chamber of Commerce, Shipping, Sailing Vessels, Customs, Railways, Road Transport, Labour, Communications, Fisheries and Industries, so however that, there shall be at least one member from each of the aforesaid interests.(2)The Chairman of the Board shall be the ex-officio Chairman of the Consultative Committee.(3)Such officer of the Board as the Government may appoint in this behalf shall act as Secretary to the Consultative Committee.(4)The functions of the Consultative Committee shall be as follows :-(a)to advise the Board on all general questions pertaining to the ports;(b)to advise the Board in respect of any scheme pertaining to development of any port;(c)to review the administration of ports and to suggest ways and means of improving their work;(d)to suggest ways and means to remove any difficulty experienced by the Board in the administration of ports;(e)to make suo moto recommendation to the Board in regard to any matter relating to administration of the ports;(f)to report to the Government, or, as the case may be, to the Board, on such matters as may be referred to it either by the Government or by the Board for its opinion.(5)The Government may, by general or special order, provide for -(a)the calling of the meetings of the Consultative Committee and the procedure of meetings;(b)the duties of the Secretary of the Consultative Committee;(c)the term of the office of persons appointed to be members of the Consultative Committee to represent any of the aforesaid interests, travelling allowance and daily allowance to the members of the Consultative Committee and rate thereof.(6)Any person appointed to the Consultative Committee to represent any of the aforesaid interest may resign from the membership by tendering his resignation in writing to the Chairman and the resignation shall take effect from the date on which it is received by the Chairman, who shall give intimation of the vacancy to the Government.
