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Union of India - Act

Madras Port Trust (Pay and Allowances etc.) (Amendment) Regulations, 2005

UNION OF INDIA
India

Madras Port Trust (Pay and Allowances etc.) (Amendment) Regulations, 2005

Rule MADRAS-PORT-TRUST-PAY-AND-ALLOWANCES-ETC-AMENDMENT-REGULATIONS-2005 of 2005

  • Published on 20 January 2005
  • Commenced on 20 January 2005
  • [This is the version of this document from 20 January 2005.]
  • [Note: The original publication document is not available and this content could not be verified.]
Madras Port Trust (Pay and Allowances etc.) (Amendment) Regulations, 2005Published vide Notification No. G.S.R. 39(E), dated 20th January, 2005Ministry of Shipping, Road Transport and Highways(Department of Shipping)(Ports Wing)G.S.R. 39(E). - In exercise of the powers conferred by Sub-section (1) of Section 124, read with Sub-section (1) of Section 132 of the Major Port Trusts Act, 1963 (38 of 1963), the Central Government hereby approves the Madras Port Trust (Pay and Allowances etc.) Amendment Regulations, 2005 made by the Board of Trustees of Chennai Port Trust as set out in the Schedule annexed to this Notification.The said Regulations shall come into force from the date of publication of this Notification in the Official Gazette.
 

Schedule

Chennai Port TrustIn exercise of the powers conferred under Section 28 of the Major Port Trusts Act, 1963 (38 of 1963), the Chennai Port Trust Board hereby makes the following amendments Regulations :-

1. Short Title.

- These Regulations shall be called Madras Port Trust (Pay and Allowances etc.) (Amendment) Regulations, 2005.

2.

These Regulations shall come into force from the date of publication of the regulations in the Official Gazette.

3.

In the Madras Port Trust (Pay and Allowances etc.) Regulations, 2001, the the following amendments shall be made :
(i)The following shall be included under Regulation 13 of the aforesaid Regulations as Regulation 13-A:
"13-A. "Recovery of the advances/Loans : The recoveries of all advances/loans shall not exceed 50% of the employee's emoluments.Note: The advances/loans means the advances/loans which are covered under General Financial Rules of the Central Government."
(ii)In the existing Regulation 22(A) of the aforesaid Regulations, the words "two/three" appearing in between the words "after" and "surviving" in the first sentence of the first para shall be substituted by the word "two";
(iii)in the existing clause (xiii) under Regulation 22(B) of the aforesaid Regulations-
(a)the words "first two" appearing in between the words "their" and "children" shall be substituted by the word "first";
(b)the word "four" appearing at the end after the word "becomes" shall be substituted by the word "three";
(iv)on the existing clause (xvii) under Regulation 22(B) of the aforesaid Regulations, the word "two" appearing in between the words "has" and "living" shall be substituted by the word "one",
Foot Note: - The Madras Port Trust (Pay and Allowances etc,) Regulations, 2001 approved by the Central Government and published in the Gazette of Indiavide Ministry of Shipping's Notification No. G.S.R. 548(E), dated 23-7-2001.