Land Ports Authority of India Act, 2010

[No. 31 of 2010]

[31st August, 2010]

Contents
Sections	Particulars
	Preamble
Chapter I	Preliminary
1	Short title and commencement
2	Definitions
Chapter II	The Land Ports Authority of India
3	Constitution of Authority
4	Disqualification for office of member
5	Term of office and conditions of service of members
6	Vacation of office of members
7	Eligibility of member for reappointment
8	Meetings
9	Vacancies, etc., not to invalidate proceedings of Authority
10	Officers and other employees of Authority
Chapter III	Functions of Authority
11	Functions of Authority
12	Responsibilities and powers of other agencies
Chapter IV	Property and Contract
13	Assets and liabilities to vest in Authority
14	General effect of vesting of undertakings in Authority
15	Guarantee to be operative
16	Compulsory acquisition of land for Authority
17	Contracts by Authority
18	Mode of executing contracts on behalf of Authority
Chapter V	Finance, Accounts and Audit
19	Power of Authority to charge fees, rent, etc.
20	Additional capital and grant to Authority by Central Government
21	Fund of Authority and its investment
22	Allocation of surplus funds
23	Submission of programme of activities and financial estimates
24	Borrowing powers of Authority
25	Accounts and audit
Chapter VI	Miscellaneous
26	Submission of annual report
27	Delegation
28	Authentication of orders and other instruments of Authority
29	Officers and employees of Authority to be public servants
30	Protection of action taken in good faith
31	Custody and disposal of lost property
32	Power of Central Government to supersede Authority
33	Power of Central Government to issue directions
34	Power to make rules
35	Power to make regulations
36	Rules, regulations and notifications to be laid before Parliament
37	Power to remove difficulties