Section 20 in The Mumbai Port Trust (Pension Fund) Regulations, 2004
20. Trustees' power to appoint a Secretary : The Trustees shall have power to appoint anyone of the Trustees to act as a Secretary of the Fund and the said Secretary may be vested with such power for management of the Trust as the Trustees may from time to time in their absolute discretion determine. The Financial Adviser and Chief Accounts Officer, Mumbai Port Trust, ex-officio shall act as Secretary of the Fund. For smooth functioning, the Secretary shall delegate powers to the Deputy Chief Accounts Officer/Accounts Officers of the Accounts Department who shall be authorized for the same. With the consent of the Board the Trustees shall be empowered to employ any person(s) to do any legal accounting or other work which they may consider necessary or expedient in connection with the management of the Fund or the assets thereof. It is however provided that no Trustee of the Fund shall be paid any remuneration for such services.
