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The Major Port Authorities Act, 2021

[Act No. 1 of 2021]

[17th February, 2021.]

Contents
Title Major Port Authorities Act, 2021
Sections Particulars
Chapter I Preliminary
1. Short title, commencement and application
2. Definitions
Chapter II Board of Major Port Authority
3. Constitution and composition of Board of Major Port Authority
4. Qualifications of Chairperson, Deputy Chairperson and Members of Board
5. Disqualification of Chairperson, Deputy Chairperson and Member from office in certain circumstances
6. Term of office of Chairperson, Deputy Chairperson and Members
7. Disclosure of interest
8. Resignation of Members
9. Removal from office of Chairperson, Deputy Chairperson and Members
10. Filling of casual vacancies
11. Honorarium payable to Independent Members
12. Powers and duties of Chairperson, Deputy Chairperson and Members
13. Meetings of Board
14. Committees of Board
15. Delegation of powers
16. Restriction of re-employment
17. Vacancies, etc., not to invalidate proceedings of Board
18. Power to make appointments
19. Authentication of orders and other instruments of Board
Chapter III Management and Administration
20. List of staff of Board
21. Board to be deemed as successor of Board of Trustees of Major Port
22. Usage of port assets by Board
23. Procedure when immovable property cannot be acquired by agreement
24. Contracts by Board
25. Master Plan
26. Powers of Board in respect of planning and development
27. Scale of rates for assets and services available at Major Port
28. Board's lien for rates
29. Ship-owner's lien for freight and other charges
30. Sale of goods and application of sale proceeds in certain cases
31. Recovery of rates and charges by distraint of vessel
32. Application to Adjudicatory Board
Chapter IV Power of Board of Major Port Authority in Respect of Loans and Securities
33. Power to raise loans and issue securities
34. Endorsements to be made on security itself
35. Endorser of security not liable for amount thereof
36. Recognition as holder of port securities in certain cases and legal effect thereof
37. Discharge in certain cases
38. Security for loans taken out by Boards of Major Port Authorities
39. Power of Board to repay loans to Government before due date
40. Establishment and application of sinking fund
41. Existing loans and securities to continue
42. General accounts of Board
43. Application of money in general accounts
44. Accounts and audit
Chapter V Supervision of Central Government
45. Administration report
46. Power of Central Government to order survey or examination of works of Board
47. Power of Central Government to restore or complete works at cost of Board
48. Power of Central Government to take over management of Board
49. Laying of report
50. Power of Central Government to exempt from obligation to use port assets
51. Board not to sell, alienate or divest its assets, properties, rights, powers and authorisations without sanction of Central Government
52. Remedies of Government in respect of loans made to Board
53. Power of Central Government to issue directions
Chapter VI Constitution of Adjudicatory Board
54. Constitution of Adjudicatory Board
55. Composition of Adjudicatory Board
56. Qualifications, terms and conditions of service of Presiding Officer and members of Adjudicatory Board
57. Removal and suspension of Presiding Officer and members of Adjudicatory Board
58. Powers and functions of Adjudicatory Board
59. Bar of jurisdiction of any court
60. Review and appeal
61. Officers and employees of Adjudicatory Board
Chapter VII Penalties
62. General provision for punishment of offences
63. Offences by companies
Chapter VIII Miscellaneous
64. Cognizance of offences
65. Protection of action taken in good faith
66. Employees of Board or Adjudicatory Board to be public servants
67. Application of other laws not barred
68. Power to evict certain persons from premises of Board
69. Alternate remedy by suit
70. Corporate Social Responsibility and development of infrastructure by Board
71. Power of Central Government to make rules
72. Power of Board to make regulations
73. Laying of rules and regulations
74. Power to remove difficulties
75. Repeal and savings
76. Transitional provision


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