Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT MARITIME BOARD (MODE OF EXECUTING CONTRACTS UNDER SECTION 24) RULES, 1982 CONTENTS 1. Short title 2. Manner and form of contract and mode of executing contracts under Section 24 GUJARAT MARITIME BOARD (MODE OF EXECUTING CONTRACTS UNDER SECTION 24) RULES, 1982 Whereas certain draft rules called "The Gujarat Maritime Board (Mode of executing Contracts under section 24) 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 pages 82-1 to 82-3 of the Gujarat Government Gazette, Extra-ordinary, Part IV-B dated the 16th April 1982, under Government Notification, Ports and Fisheries Department No. GH/B-18-82/GMB- 2282-GH dated the 15th April 1982, inviting objections and suggestions from all persons likely to be affected thereby, till 30th April, 1981. 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 sub- section (2) of section 109, read with clause (c) of section 24 of the Gujarat Maritime Board Act, 1981 (Gujarat 30 of 1981), the Government of Gujarat hereby makes with effect on and from 7th May 1982 the following rules, namely: - 1. Short title :- These rules may be called the Gujarat Maritime Board (Mode of executing Contracts under section 24) Rules, 1982. 2. Manner and form of contract and mode of executing contracts under Section 24 :- (1) In inviting tenders and entering into contracts for the execution of Its works and for supply of any materials or goods the Board shall follow the principles laid down in the Public Works Department Manual of the Government of Gujarat. (2) In purchasing machinery and equipments for ports, the Board shall follow the procedure and principles laid down by the Industries, Mines and Power Department and Central Stores Purchase Organisation. (3) The forms for contracts as prescribed in the Public Works Department Manual of the Government of Gujarat shall be adopted for execution of contracts of the Board with suitable modification in regard to designation of the Officer/authorities Mentioned therein so as to suit the same as per designations etc. of the officers under the Gujarat Maritime Board. (4) The forms of contract agreements prescribed by the Government of Gujarat for hire of (1) tugs, barges, and launches to the exporters, importers, masters, agents and owners of vessels, and (2) ports crafts and plants for salvaging the vessels and cargo, shall be adopted by the Board with suitable modifications referred in sub-rule (3). (5) The forms of lease agreements prescribed by the Government of Gujarat for lease of port lands to private parties and Government Departments shall be adopted by the Board with suitable modifications referred in sub-rule (3).