Section 44 in The Kandla Port Trust (Authorization of Pilots) Regulations, 2013
44. Repeal and Savings.
- On commencement of these regulations, Kandla Port [Authorization of Pilots] Regulations 1964 stands repealed:Provided that - [a] such repeal shall not affect the previous operation of the said Regulations or orders or practices or anything done or actions taken thereunder; and[b] any proceeding under the said Regulations pending at the commencement of these regulations shall be conducted and disposed of, so far as may be feasible, in accordance with these regulations.Appendix-AIndemnity Bond(To Be Executed by Pilots)Know all men by this presents that I, __________________ resident of ______________________ in the District of ________________ at present employed as a probationary Pilot in the Port of Kandla, do hereby bind myself and my heirs, executors, and administrators to pay to the board on demand a sum equivalent to the cost of Training plus the amount of Salary or Stipend on account of my having been placed for training as per sub-regulation (3) of Regulation 6 of Kandla Port (Authorisation of Pilots) Regulations, 2013.And whereas for the better protection of the Board I have agreed to execute this bond with such condition as hereunder is written.Now the condition of the above written obligation is such that in the event of my resignation or leaving service before serving Kandla Port Trust for a minimum period of five years on completion of my probationary period of two years or in the event of my removal or dismissal from service for any kind of misconduct during the prescribed period of the said five years, I shall forthwith pay to the Board or as may be directed by the board in demand, the said sum equivalent to the cost of Training plus the amount of Salary or Stipend on account of my having placed for training as aforesaid.And upon my making such payment, the above written obligation shall be void and of no effect, otherwise, it shall be and remain in full force and virtue.Dated this _________ day of __________ on two thousand ____________Signed and delivered by ___________ in the presence of witness.(Signature of the Probationary Pilot)
