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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(1) in The West Bengal Maritime Board Act, 2000

(1)The State Government shall appoint such person as, in its opinion, has adequate experience of civil works, operation and administration of ports, or has proven experience and ability in administration and management in the Government or in the public or private sector or joint sector undertakings, to be the Chief Executive Officer of the Board.