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Union of India - Act

The Madras Port Trust (Recruitment of Heads of Departments) (Amendment) Regulations, 2005

UNION OF INDIA
India

The Madras Port Trust (Recruitment of Heads of Departments) (Amendment) Regulations, 2005

Rule THE-MADRAS-PORT-TRUST-RECRUITMENT-OF-HEADS-OF-DEPARTMENTS-AMENDMENT-REGULATIONS-2005 of 2005

  • Published on 28 April 2005
  • Commenced on 28 April 2005
  • [This is the version of this document from 28 April 2005.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Madras Port Trust (Recruitment of Heads of Departments) (Amendment) Regulations, 2005Published vide Notification No. G.S.R. 250(E), dated 28th April, 2005Ministry of Shipping, Road Transport and Highways(Department of Shipping)(Ports Wing)G.S.R. 250(E). - In exercise of the powers conferred by Sub-section (1) of Section 124, read with Sub-section (1) of Section 132 of the Major Port Trusts Act, 1963 (38 of 1963), the Central Government hereby approves the Madras Port Trust (Recruitment of Heads of Departments) Regulations, 2005 made by the Board of Trustees of Chennai Port Trust as set out in the Schedule annexed to this Notification.The said Regulations shall come into force from the date of publication of this Notification in the Official Gazette.Madras Port Trust (Recruitment of Heads of Departments) (Amendment) Regulations, 2005In exercise of the powers conferred under Section 28 of the Major Port Trusts Act, 1963 (38 of 1963), the Chennai Port Trust Board hereby makes the following Amendment Regulations :

1. Short Title.

- These Regulations may be called the Madras Port Trust (Recruitment of Heads of Departments) (Amendment) Regulations, 2005.

2.

They shall come into force on expiry of ninety days from the date of their publication in the Official Gazette.

3.

In the Madras Port Trust (Recruitment of Heads of Departments) Regulations, 1991, the existing Regulation 11 shall be substituted as under:"11. Selection Committee:
(1)A Selection Committee may be constituted to advise and assist the appointing authority in the matter of making selection of candidates for appointment to posts of Heads of Departments.
(2)The Selection Committee shall be composed of the following persons namely:-
(i)Additional Secretary/Joint Secretary to the Government of India, Deptt. of Shipping.
(ii)Chairman / Dy. Chairman, Chennai Port Trust - Member.
(iii)Any officer having wide experience in the field relating to the post to be filled in as may be nominated by the Central Government."
Foot Note : The Madras Port Trust (Recruitment of Heads of Departments) Regulations, 1991 approved by Central Government vide Ministry of Surface Transport Notification No. G.S.R. 167(E), dated the 20th March, 1991 and subsequently amended vide (i) No. G.S.R. 500(E), dated the 8th July, 1993 (ii) No. G.S.R. 568(E), dated 26th September, 1997, (iii) No. G.S.R. 511(E), dated 31st May, 2000 and (iv) No. G.S.R. 247(E), dated 4th April, 2001.