Section 3(4) in Tamil Nadu Maritime Board Act, 1995
(4)[ The Board shall consist of such number of members, as may be appointed by the Government as below : -(a)the Minister in-charge of Transport, ex-officio;(b)the Secretary to Government, Transport Department, ex-officio;(c)the State Port Officer, ex-officio;(d)the Secretary to Government, Finance Department or his nominee not below the rank of a Deputy Secretary to Government of that Department dealing with the subject port, ex-officio;(e)the Secretary to Government, Public Works Department or his nominee not below the rank of a Deputy Secretary to Government of that Department, ex-officio;(f)the Secretary to Government, Industries Department or his nominee not below the rank of a Deputy Secretary to Government of that Department, ex-officio;(g)the Chairman, the Tamil Nadu Electricity Board, ex-officio;(h)the Managing Director, Pompuhar Shipping Corporation, ex-officio;(i)the Managing Director, State Industries Promotion Corporation of Tamil Nadu Limited, ex-officio;(j)the Managing Director, Corporation for Industrial Infrastructure Development Limited, ex-officio;(k)one member who has experience of and shows capacity in, matters relating to ports, shipping, maritime affairs or commerce or in the administration of such matters;(l)one member who possesses academic qualification in the subject of engineering and has wide experience of matters relating to harbour works;(m)one member who is Chartered Accountant or who possesses high academic qualification in Accountancy and who has sufficient experience in accounts pertaining to industry, commerce, ports or shipping;(n)one member who possesses academic qualification in navigation such as extra first class Ministry of Transport Ticket Holder (diesel or steam) and has experience in Marine plants, particularly, with reference to dredging or who is an experienced nautical officer;(o)one member representing the interests of trade, commerce and industry;(p)one member representing the interest of shipping;(q)one member representing the interests of workers of minor ports;(r)such other members, not exceeding four, as may be appointed by the Government.]
