Section 105(1) in Karnataka Maritime Board Act, 2015
(1)The Government may, by notification, in the official Gazette, constitute a State Ports Consultative Committee consisting of members of the Board and such other persons, being not less than ten and not more than twenty as the Government may appoint from amongst persons who are, in the opinion of the Government, capable of representing the interest of the Chamber of Commerce, Shipping, Sailing, Vessels, Customs, Railways, Road Transport, Labour, Communications Fisheries and Industries, expertise in Harbour Engineering, Hydrographic Survey, Maritime Research Organizations, Model Studies, Port Users Association however that, there shall be at least one member from each of the aforesaid interests.
