The Shipping Development Fund Committee (Abolition) Act, 1986

[Act No. 66 of 1986]

[24th December, 1986.]

Contents
Title	The Shipping Development Fund Committee (Abolition) Act, 1986
Sections	Particulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Definitions
Chapter II	Abolition of The Shipping Development fund Committee and Vesting of Assets and Liabilities of The Committee in The Central Government
3.	Abolition of the Shipping Development Fund Committee and consequential amendments in the Act
4.	Consequential provisions
5.	Continuation of suits, etc., against Central Government
6.	Moneys, etc., of the Committee to be credited to the Consolidated Fund of India
7.	Transfer of services of existing employees of the Committee
Chapter III	Special Powers of The Central Government
8.	Power of Central Government to call for repayment before agreed period
9.	Appointment of receiver without intervention of court
10.	Appointment of directors and administrators
11.	Effect of notified order
12.	Powers and duties of directors and administrators
13.	No right to compensation for termination of contract of management, etc
14.	Application of Act 1 of 1956
15.	Recovery of dues as arrear of land revenue
16.	Delegation of powers to the designated person
Chapter IV	Miscellaneous
17.	Effect of the Act on other laws
18.	Protection of action taken in good faith
19.	Indemnification of directors, etc
20.	Directors, etc., to be public servants