Section 3(1) in THE MAJOR PORT AUTHORITIES ACT, 2021
(1)The Central Government shall, within a period of ninety days from the date of commencement of this Act, by notification, in respect of each Major Port, constitute a Board called the Board of Major Port Authority for that Major Port which shall consist of the following Members, namely:—(a)a Chairperson;(b)a Deputy Chairperson;(c)one Member each from the—(i)concerned State Government in which the Major Port is situated;(ii)Ministry of Railways;(iii)Ministry of Defence; and(iv)Customs, Department of Revenue;(d)not less than two and not exceeding four Independent Members;(e)one Member not below the rank of Director nominated by the Central Government, ex officio; and(f)two Members representing the interests of the employees of the Major Port Authority:Provided that until the constitution of the Board of Major Port Authority, the Board of Trustees constituted under section 3 of the Major Port Trusts Act, 1963 (38 of 1963) shall continue to function and shall cease to exist immediately after the constitution of the Board under this Act.
