Section 112 in Tamil Nadu Maritime Board Act, 1995
112. Power of Government to direct regulation to be made.
(1)Whenever the Government consider necessary, in the public interest so to do, it may, by order in writing together with a statement of reasons therefor, direct the Board to make regulation for all or any of the matters specified in section 110 or to amend any regulation, within such period as the Government may specify in this behalf:Provided that the Government may extend the period specified by them to make such regulation by such period or periods as they may consider necessary.(2)If the Board fails or neglects to comply with such directions within the period allowed under sub-section (1), the Government may, notwithstanding anything contained in section 110, make the regulation or amend the regulations, as the case may be, either in the form specified in the direction or with such modification thereof as the Government may think fit:Provided that before making or amending the regulation, the Government shall consider any objection or suggestion, if any, made by the board within the said period.(3)Where, in pursuance of sub-section (2), any regulation has been made or amended, the regulation so made or amended shall be published by the Government in the Tamil Nadu Government Gazette and shall, thereupon, have effect accordingly.
