- The Board may make regulations with previous approval of the Government, not inconsistent with this Act and the rules with respect to all, or any of the following matters, namely:-(1)the time and places of the meetings of the Board or its committees, the procedure to be followed for the transaction of business at such meetings and the number of members necessary to constitute a quorum at such meetings;(2)the form of receipt to be given under sub-section (2) of section 32;(3)the period within which notice may be given under sub-section (2) of section 33;(4)the guidance of persons employed by the Board under this Act;(5)the safe efficient and convenient use, management and control of the docks, wharves, quays, jetties, buildings and other works constructed or acquired by, or vested in, the Board, or of any land or foreshore acquired by or vested in the Board under this Act;(6)the reception, porterage, storage and removal of goods brought within the premises of the Board for the exclusive conduct of these operations by the Board or persons employed by the Board, and for declaring the procedure to be followed for taking charge of goods which may have been damaged before landing, or may be alleged to have been so damaged;(7)keeping clean the port, river or basins or the bank of the river and the works of the Board, and for preventing filth or rubbish being thrown therein or thereon;(8)the mode of payment of rates leviable by the Board under this Act;(9)regulating, declaring and defining the docks, wharves, quays, jetties, stages and piers vested in the Board on which goods shall be landed from vessels and shipped on board vessels;(10)regulating the manner in which and the conditions under which, the loading and unloading of all vessels within the port or port approaches shall be carried out;(11)regulating the lighter age of cargo between ships or between ships and shore or between shore and ships;(12)the exclusion from the premises of the Board of disorderly or other undesirable persons and of trespassers;(13)ensuring the safety of the port;(14)generally for the efficient and proper administration of the ports;(15)the person, if any authorized to sign and the model of affixing the corporate seal and of attestation of documents relating to Board securities issued or to be issued by the Board;(16)the manner in which payment of interest in respect of such Board securities is to be made, recorded and acknowledged;(17)the circumstances and the manner in which Board securities may be renewed;(18)the circumstances in which such securities must be renewed before further payment of interest thereon can be claimed;(19)the form in which such securities delivered for renewal, conversion, consolidation or sub-division are to be receipted;(20)the proof which is to be produced by a person applying for duplicate securities;(21)the nature and amount of indemnity to be given by a person applying for the payment of interest in the Board securities alleged to have been wholly or partly lost, stolen or destroyed or for the issue of duplicate Board securities;(22)the conditions subject to which Board securities may be converted consolidated or sub-divided;(23)the amounts for which stock certificate may be issued;(24)generally all matters connected with a grant of duplicate, renewed, converted, consolidated and sub-divided board securities;(25)the fees to be paid in respect of the issue of duplicate securities and of the renewal, conversion, consolidation and sub-division of Board securities;(26)the fees to be levied in respect of the issue of stock certificate;(27)the terms and conditions of service of persons who become employees of the Board under section 18 and 19;(28)any other which is incidental to or necessary for the purpose of regulating the appointment and conditions of service of its employees;(29)any other matter which is to be, or may be specified by regulations.
