Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MORMUGAO PORT TRUST (PAYMENT OF FEES AND ALLOWANCES TO TRUSTEES) RULES, 1964 CONTENTS 1. Short title and application 2. Definitions 3. Fees payable 4. Payment of travelling allowances MORMUGAO PORT TRUST (PAYMENT OF FEES AND ALLOWANCES TO TRUSTEES) RULES, 1964 In exercise of the powers conferred by Sec. 122 of the Major Port Trusts Act, 1963 (38 of 1963), the Central Government hereby makes the following rules, the same having been previously published as required by sub-section (2) of the said section, namely 1. Short title and application :- (1) These rules may be called the MORMUGAO PORT TRUST (PAYMENT OF FEES AND ALLOWANCES TO TRUSTEES) RULES, 1964 . 2. Definitions :- In these rules, unless the context otherwise requires, (a) 'Act' means the Major Port Trusts Act, 1963 (38 of 1963); (b) words and expressions defined in the Act and used in these Rules have the meanings assigned to them in the Act. 3. Fees payable :- Every Trustee of the Port Trust Board of Mormugao, other than the Chairman, Deputy Chairman or any other Trustee who is a servant of the Central or the State Government, shall be entitled to a fee of rupees twenty-five for attendance at each ordinary or special meeting of the Board and rupees fifteen for attendance at each meeting of any Committee appointed by the Board under subsection (1) of S.17(1) of the Major Port Trusts Act, 1963 Act, at which a quorum is present and business is transacted and which he attends from the beginning to the end thereof : Provided that the aggregate amount of fees payable to any Trustee in respect of the meetings held during any month shall not exceed rupees one hundred and fifty. 4. Payment of travelling allowances :- (1) All outstation Trustees attending any meeting of the Board or of any of its committees shall in addition to such fee as is payable under Rule 3, be entitled to receive travelling allowances on the scale applicable to the highest class of officers of the Central Government but shall not be entitled to receive any daily allowance. (2) A Trustee who is a Government servant and who attends any meeting of the Board or of any of its committees shall be entitled to receive travelling allowances and daily allowances in accordance with the provisions of the service rules applicable to him.