Section 12 in The Shipping Development Fund Committee (Abolition) Act, 1986
12. Powers and duties of directors and administrators.
Subject to the control of the Central Government, the directors, or, as the case may be, the administrators appointed under section 10, shall take such steps as may be necessary for the purpose of efficiently managing the business of the shipowner and shall exercise such powers and discharge such duties as may be exercisable by persons in charge of managing the said business.
