(1)As soon as may be after the commencement of this Act, the Government may, by notification, establish a Board to be called the Tamil Nadu Maritime Board.(2)The Board shall be a body corporate, having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable, and to contract, and may, by the said name, sue and be sued.(3)The head office of the Board shall be at such place as the Government may, by notification, direct.(4)[ The Board shall consist of such number of members, as may be appointed by the Government as below : -(a)the Minister in-charge of Transport, ex-officio;(b)the Secretary to Government, Transport Department, ex-officio;(c)the State Port Officer, ex-officio;(d)the Secretary to Government, Finance Department or his nominee not below the rank of a Deputy Secretary to Government of that Department dealing with the subject port, ex-officio;(e)the Secretary to Government, Public Works Department or his nominee not below the rank of a Deputy Secretary to Government of that Department, ex-officio;(f)the Secretary to Government, Industries Department or his nominee not below the rank of a Deputy Secretary to Government of that Department, ex-officio;(g)the Chairman, the Tamil Nadu Electricity Board, ex-officio;(h)the Managing Director, Pompuhar Shipping Corporation, ex-officio;(i)the Managing Director, State Industries Promotion Corporation of Tamil Nadu Limited, ex-officio;(j)the Managing Director, Corporation for Industrial Infrastructure Development Limited, ex-officio;(k)one member who has experience of and shows capacity in, matters relating to ports, shipping, maritime affairs or commerce or in the administration of such matters;(l)one member who possesses academic qualification in the subject of engineering and has wide experience of matters relating to harbour works;(m)one member who is Chartered Accountant or who possesses high academic qualification in Accountancy and who has sufficient experience in accounts pertaining to industry, commerce, ports or shipping;(n)one member who possesses academic qualification in navigation such as extra first class Ministry of Transport Ticket Holder (diesel or steam) and has experience in Marine plants, particularly, with reference to dredging or who is an experienced nautical officer;(o)one member representing the interests of trade, commerce and industry;(p)one member representing the interest of shipping;(q)one member representing the interests of workers of minor ports;(r)such other members, not exceeding four, as may be appointed by the Government.](5)The Minister in charge of Transport shall also be the Chairman, ex-officio, and the Secretary to Government, Transport Department shall also be the Vice-Chairman ex-officio, of the Board.
