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The Marine Aids to Navigation Act, 2021 6. Central Advisory Committee.- (1) The Central Government shall, by notification in the Official Gazette, appoint a Central Advisory Committee. (2) The Central Government shall consult the Central Advisory Committee in regard to- (a) the establishment or position of aids to navigation or of any works appertaining thereto; or (b) additions to or the alteration or removal of, any aid to navigation; or (c) variations to any aid to navigation or of the mode of use thereof; or (d) the cost of any proposal relating to aids to navigation; or (e) appointment of any sub-committee under sub-section (3); or (f) the making or alteration of any rules or rates of marine aids to navigation dues under this Act. (3) The Central Government may, if it deems necessary, appoint sub-committees for the purposes of advising it in regard to any of the matters specified under this Act. (4) The Central Advisory Committee and the sub-committees referred to in sub-section (3) shall consist of such persons representing the interests affected by this Act or having special knowledge of the subject matter thereof. (5) The procedure and conduct of business of the Central Advisory Committee and the sub-committees referred to in sub-section (3) shall be such as may be prescribed.    |
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