Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT MARITIME BOARD, (APPOINTMENT OF MEMBERS AND MEETINGS OF LOCAL ADVISORY COMMITTEES) RULES, 1982 CONTENTS 1. Short title 2. The term of office of Member of the Committees 3. Vacation of office of the Committees members 4 . Drawal of Travelling and Daily Allowance by official and Non- official Members 5. Meeting of the Committees GUJARAT MARITIME BOARD, (APPOINTMENT OF MEMBERS AND MEETINGS OF LOCAL ADVISORY COMMITTEES) RULES, 1982 Whereas certain draft rules called the "Gujarat Maritime Board (Appointment of Members and Meetings of Local Advisory Committees) Rules, 1982" were published as required by sub- section (3) of section 109 of the Gujarat Maritime Board Act, 1981 (Gujarat 30 of 1981) at 117-1 to 117-2 of the Gujarat Government Gazette, Extra-ordinary, Part IV-B date the 9th June, 1982 under Government Notification Ports and Fisheries Department No. GH/B/CON-2482/GH, dated the 9th June, 1982, inviting objections and suggestion from all persons likely to be affected thereby till 19th June 1982. And whereas no objections or suggestions from the public on the said draft notification have been received by the Government. Now, therefore, in exercise of the powers conferred by clause (d) of sub-section (2) of section 109 read with sub-section (1) and (4) of section 106 of the Gujarat Maritime Board Act, 1981 (Guj 30 of 1981) the Government of Gujarat hereby makes the following rules namely:- 1. Short title :- These rules may be called the Gujarat Maritime Board (Appointment of Members and Meetings of Local Advisory Committed) Rules, 1982. 2. The term of office of Member of the Committees :- The Members of Local Advisory Committees shall hold office during the pleasure of the Government and in any case not exceeding a period of one year commencing on the first day of April next following his appointment: Provided that the Members of the Local Advisory Committees appointed for the first time after the appointed day shall hold office during the pleasure of the Government or for the period ending on the 31st March, 1983 whichever is earlier. 3. Vacation of office of the Committees members :- The State Government shall remove a Member of the Committee if h e is, without the permission of the Chairman of the Committee previously obtained, absent from the three consecutive meetings of the Committee. 4. Drawal of Travelling and Daily Allowance by official and Non- official Members :- (1) The Official Members of the Committee shall be entitled to draw the travelling and daily allowances in accordance with the Government Rules in force as amended from time to time. (2) The Non-official Members shall be entitled to draw travelling allowance from the place of his office to the place of the meeting of the Local Advisory Committee, mileage, allowance and daily allowances as admissible to a Member of the District Level Committee in accordance with rule l(b)(II) of Appendix-XLII-A of the Bombay Civil Services Rules, Column II as amended from time to time. (3) The Regional Port Officer shall be the controlling officer for the Travelling Allowance and other bills of the Non-Official members. 5. Meeting of the Committees :- T he Committees shall ordinarily meet for the transaction of the business once in every three months.