Section 48(1)(b) in THE MAJOR PORT AUTHORITIES ACT, 2021

[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(1)(b) in THE MAJOR PORT AUTHORITIES ACT, 2021

(b)that any Board has persistently made defaults in performance of the duties imposed upon it by or under the provisions of this Act or of any other law for the time being in force and as a result of such default, the financial position or the administration of that Board has greatly deteriorated, the Central Government may, by notification, take over the management of that Board for such period, not exceeding twelve months at a time, as may be specified in the notification:

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Union of India - Subsection

Section 48(1)(b) in THE MAJOR PORT AUTHORITIES ACT, 2021