Section 58 in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954
58. Where in these rules the Director-General of Shipping is required to act after consultation with the Board, he may, until the establishment of the Board, act in his discretion provided that any action so taken shall, as soon as may be after the establishment of the Board, be brought to the notice of the Board, and the Director-General may, after ascertaining the views of the Board, take such further action as he may deem appropriate.
