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The Major Port Authorities Act, 2021 72. Power of Board to make regulations.- (1) The Board may, with the previous approval of the Central Government and after previous publication, by notification, shall make regulations consistent with this Act and the rules made there under to carry out the provisions of this Act. (2) In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:- (a) rules of procedure for transaction of business under sub-section (1) of section 13; (b) rules of procedure for transaction of business under sub-section (2) of section 14; (c) the appointment of employees under clause (b) of sub-section (1) of section 18; (d) the use and development of the port assets under sub-section (2) of section 22; (e) the form and manner in which contracts shall be made by the Board under sub-section (3) of section 24; (f) the purposes of planning and development of Major Port under sub-section (1) of section 26; (g) the form of port security under sub-section (3) of section 33; (h) the issuance of duplicate or new security under sub-section (1) of section 36; and (i) any other matter which is required to be, or may be, specified by the regulations or in respect of which provision is to be made by the regulations.    |
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