Section 3(11) in The Madras Port Trust Employees' (Classification, Control and Appeal) (Amendment) Regulations, 2006
(11)Notwithstanding anything contained in sub-regulation (6) or (7), an order of suspension made or deemed to have been made under sub-regulations, (1) or (2) or (3) of this regulation shall not be valid after a period of ninety days unless it is extended after review, for a further period before the expiry of ninety days.Foot note: The Madras Port Trust Employees' (Classification, Control and Appeal) Regulations, 1988 approved by the Central Government vide Ministry of Surface Transport's Notification No. G.S.R. 338(E), dated 14-3-88 and subsequently amended vide:(i)MOST's Notification No. G.S.R. 635(E) dated 13-7-90(ii)MOST's Notification No. G.S.R. 153(E) dated 29-3-96(iii)MOST's Notification No. G.S.R. 447(E) dated 30-9-96(iv)MOST's Notification No. G.S.R. 598(E) dated 20-8-99(v)MOST's Notification No. G.S.R. 252(E) dated 22-3-2000 and(vi)MOST's Notification No. G.S.R. 99(E) dated 4-2-2004.
