Section 10 in The Airports Authority Of India (Amendment) Act, 2003
10. Amendment of section 41.-
In section 41 of the principal Act, in sub- section (2),-(a) after clause (e), the following clause shall be inserted, namely:-" (ee) the rate of development fees and the manner of regulating and utilising the fees under section 22A;'';(b)after clause (g), the following clauses shall be inserted, namely:-" (gi) the other manner of serving notice under sub- section (3) of section 28C;(gii)the other manner of serving notice under sub- section (4) of section 28C;(giii)the principles of assessment of damages under sub- section (2) of section 28G;(giv)the rate of simple interest under sub- section (3) of section 28G;(gv)any other matter under clause (c) of section 28H;(gvi)the salaries and allowances payable to, and other terms and conditions of service of, the Chairperson of the Tribunal under sub- section (7) of section 28-I;(gvii)the procedure for the investigation of misbehaviour or incapacity of the Chairperson of the Tribunal under sub- section (3) of section 28J;(gviii)the form of appeal under sub- section (1) of section 28K;(gix)any other matter under clause (c) of sub- section (2) of section 28L;".
