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State of Karnataka - Section

Section 3 in Karnataka Maritime Board Act, 2015

3. Establishment of Karnataka Maritime Board.

(1)As soon as may be after the commencement of this Act, the Government may, by notification, in the official Gazette, establish a Board to be called the Karnataka Maritime Board.
(2)The Board shall consist of following members, namely:-
(1) The Additional Chief Secretary to Government orAdditional Chief Secretary and Development Commissioner nominatedby the Government. Chairman
(2) The Principal Secretary to Government, PublicWorks, Ports and Inland Water Transport Department. Ex-officioMember
(3) The Principal Secretary to Government, FinanceDepartment. Ex-officioMember
(4) The Principal Secretary to Government, HomeDepartment. Ex-officioMember
(5) The Principal Secretary/Secretary to Governmentof any Department as deemed fit by Government. Ex-officioMember.
(6) The Joint Secretary, Government of India,Ministry of Shipping. Ex-officioMember.
(7) The Inspector General of Police, InternalSecurity Wing, incharge of costal security Ex-officioMember
(8) The Director of Ports and Inland Water TrnasportDepartment. Ex-officioMember
(9) The Director of Fisheries, Karnataka. Ex-officioMember.
(10) The Naval officer in charge, INS Kadamba KarwarUttara Kannada District. Ex-officioMember
(11) The Commander, Coast Guard District, HeadQuarters, No.3, New Mangalore Ex-officioMember
(12) Commissioner of Customs, Karnataka Ex-officioMember
(13) Four persons havingexpertise in the development of ports nominated by the Governmentas shown below:-(i) One member whohas qualification of Master Mariner (FG) who has experience andexpertise in matters relating to ports, shipping, maritimeaffairs or in the administration or management of such matters.(ii) One member whohas experience, expertise and academic qualification of a Degreein the subject of Harbour Engineering or Civil Engineering andhas wide experience relating to Harbour Works.(iii) One memberrepresenting the Chambers of Commerce and Industry in the coastaldistricts.(iv) One member who has expertise in financialmanagement MemberMemberMemberMember
(14) One member who has experience, expertise incoastal engineering, marine engineering Hydrographic Survey orPrevention of sea erosion/coastal protection nominated by theGovernment. Member
(15) The Member (Technical) of the Board Ex-officioMember
(16) The Chief Executive officer of the Board Ex-officioMember- Secretary
(3)The Board shall be a body corporate by the name aforesaid having perpetual succession and a common seal with power, subject to the provisions of this Act to acquire, hold and dispose of property, both movable and immovable and to contract, and may by the said name sue and be sued.
(4)The State Government shall appoint one of the members mentioned in serial No. (2) to (5) of sub-section (2) as the Vice Chairman of the Board.
(5)The head office of the Board shall be at such place as the Government may, by notification, direct.