| 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 |
