Section 105(4) in Tamil Nadu Maritime Board Act, 1995
(4)The functions of the Consultative Committee shall be as follows :-(a)to advise the Board on all general questions pertaining to the ports;(b)to advise the Board in respect of any scheme pertaining to development of any port;(c)to review the administration of ports and to suggest ways and means of improving their work;(d)to suggest ways and means to remove any difficulty experienced by the Board in the administration of ports;(e)to make suo moto recommendation to the Board in regard to any matter relating to administration of the ports;(f)to report to the Government, or, as the case may be, to the Board, on such matters as may be referred to it either by the Government or by the Board for its opinion.
