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4. First Board of Trustees.- (1) Notwithstanding anything contained in section 3, the Central Government may, by notification in the Official Gazette, constitute in respect of any major port the first Board of Trustees thereof consisting of- (a) a Chairman to be appointed by the Central Government; (b) a Deputy Chairman, if the Central Government deems fit to appoint one; and (c) such number of other Trustees, 2[not exceeding seventeen], as that Government may deem expedient, to be appointed by that Government from amongst persons who are in its opinion capable of representing,- (i) labour employed in the port; (ii) Government of the State in which the port is situated; (iii) Government departments specified 3[in sub-clause (i) of clause (c)] of sub-section (1) of section 3; and (iv) such other interests as, in the opinion of the Central Government, ought to be represented on the Board. (2) Subject to the provisions of sub-section (3), the persons appointed as Trustees under sub-section (1) shall hold office during the pleasure of the Central Government. (3) On the constitution of the Board under section 3, the first Board of Trustees shall cease to exist.    |
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