Section 3(4)(g) in The Maharashtra Maritime Board Act, 1996

[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(4)(g) in The Maharashtra Maritime Board Act, 1996

(g)Not more than six non.-official members to be appointed from amongst the persons who, in the opinion of the Government have experience of, and shown capacity in, one or more of the following fields, namely : Non.-official Members

(i)ports, shipping, maritime affairs or commerce, or in the administration of such matters;

(ii)engineering and harbour works;

(iii)accounts pertaining to industry, commerce, ports or shipping;

(iv)navigation, particularly with reference to dredging and hydrological survey;

(v)trade, commerce and industry;

(vi)representing the interests of workers of minor ports; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 3(4)(g) in The Maharashtra Maritime Board Act, 1996