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Union of India - Act

Madras Port Trust Employees' (Appointment, Promotion etc.) (Amendment) Regulations, 2005

UNION OF INDIA
India

Madras Port Trust Employees' (Appointment, Promotion etc.) (Amendment) Regulations, 2005

Rule MADRAS-PORT-TRUST-EMPLOYEES-APPOINTMENT-PROMOTION-ETC-AMENDMENT-REGULATIONS-2005 of 2005

  • Published on 7 December 2005
  • Commenced on 7 December 2005
  • [This is the version of this document from 7 December 2005.]
  • [Note: The original publication document is not available and this content could not be verified.]
Madras Port Trust Employees' (Appointment, Promotion etc.) (Amendment) Regulations, 2005Published vide Notification No. G.S.R. 711(E), dated 7th December, 2005Ministry of Shipping, Road Transport and Highways(Department of Shipping)(Ports Wing)G.S.R. 711(E). - In exercise of the powers conferred by Sub-section (1) of Section 124, read with Sub-section (1) of Section 132 of the Major Port Trusts Act, 1963 (38 of 1963), the Central Government hereby approves the Madras Port Trust Employees' (Appointment, Promotion etc.) (Amendment) Regulations, 2005 made by the Board of Trustees of Chennai Port Trust as set out in the Schedule annexed to this Notification.The said Regulations shall come into force from the date of publication of this Notification in the Official Gazette.
 

Schedule

In exercise of the powers conferred under Section 28 of the Major Port Trusts Act, 1963 (38 of 1963), the Chennai Port Trust Board hereby makes the following amendment Regulations :-

1. Short Title.

- These Regulations shall be called Madras Port Trust Employees' (Appointment, Promotion etc.) (Amendment) Regulations, 2005.

2.

These Regulations shall come into force from the date of publication of the Regulations in the Official Gazette.

3.

In the Schedule attached to the Madras Port Trust Employees' (Appointment, Promotion etc.) Regulations, 1977, the existing clause shown against item 4(c) in the manner of appointment to the post of Engineer Superintendent (Dredging) under "III-Engineering Department", shall be substituted as under :-

4.

(c)Qualification : MOT I Class (Motor)
FootNote:Principal Regulations: - The Madras Port Trust Employees' (Appointment, Promotion etc.) Regulations, 1977 approved by Central Government in Ministry of Surface Transport's letter No. PEM-38/75 dated the 3rd February, 1977 published in Tamil Nadu Government Gazette dated the 16th March, 1977 vide SROC 4/77, dated the 16th March, 1977 and subsequently amended vide Ministry of Surface Transport's Notifications:
(i)MOST's Notification No. G.S.R. 559 dated the 1st April, 1980.
(ii)MOST's Notification No. G.S.R. 77(E) dated the 3rd February, 1987.
(iii)MOST's Notification No. G.S.R. 16(E) dated the 9th January, 1996.
(iv)MOST's Notification No. G.S.R. 650(E) dated the 4th August, 2000. (Inclusion of MOA)
(v)MOST's Notification No. G.S.R. 899(E) dated the 28th November, 2000. (MOA)
(vi)MOST's Notification No. G.S.R. 19(E) dated the 11th January, 2001.
(vii)MOST's Notification No. G.S.R. 379(E) dated the 18th May, 2001. (MOA)
(viii)MOST's Notification No. G.S.R. 495(E) dated the 29th June, 2001.
(ix)MOST's Notification No. G.S.R. 596(E) dated the 21st August, 2001. (MOA)
(x)MOST's Notification No. G.S.R. 905(E) dated the 19th December, 2001.
(xi)MOST's Corrigendum No. G.S.R. 906(E) dated the 19th December, 2001.
(xii)MOST's Corrigendum No. G.S.R. 284(E) dated the 15th April, 2002.
(xiii)MOST's Corrigendum No. G.S.R. 573(E) dated the 16th August, 2002.
(xiv)MOST's Corrigendum No. G.S.R. 675(E) dated the 1st October, 2002.
(xv)MOST's Notification No. G.S.R. 188(E) dated the 11th March, 2004.
(xvi)MOST's Notification No. G.S.R. 224(E) dated the 26th March, 2004.
(xvii)MOST's Notification No. G.S.R. 518(E) dated the 11th August, 2004.