. -(1) The Central Government shall appoint a Central Advisory Committee and shall consult it in regard to---(a)the erection or position of lighthouses or of any works appertaining thereto;(b)additions to or the alteration or removal of, lighthouses;(c)the variations of the character of any lighthouses or of the mode of use thereof;(d)the cost of any proposals relating to lighthouses; or(e)the making or alteration of any rules or rates of dues under this Act.(2)The Central Government may, if it thinks fit, appoint an Advisory Committee for any district for the purpose of advising in regard to any of the matters specified in sub-section (1) in so far as the interests of the district are affected thereby.(3)Advisory Committees shall consist of persons representing interests affected by this Act or having special knowledge of the subject-matter thereof.General Lighthouses
