The Major Port Trusts (Payment Of Fees And Allowances To Trustees) Rules, 1964
Published vide Notification Gazette of India, Extraordinary of 1964, Part 2, Section 3(i), Page 84.
1936
G.S.R. 299, dated 24th February, 1964. - In exercise of the powers conferred by Section 122. of the Major Port Trusts Act, 1963 (38 of 1963), the Central Government hereby makes the following rules, the same having been previously published as required by sub-section (2) of the said section, namely :-
1. Short title and application. - (1) These rules may be called the Major Port Trusts (Payment of Fees and Allowances to Trustees) Rules, 1964.
(2) They shall, subject to the provisions of Section 18 of the Act, apply to the Port Trust Board of Cochin, Kandla and Vishakhapatnam as and when each such Board is constituted.
2. Definitions. - Unless the context otherwise requires---
(a) 'Act' means the Major Port Trusts Act, 1963 (38 of 1963) ;
(b) words and expressions used in these Rules have the meanings assigned to them in the Act.
[3. Fees payable. - Every Trustee of the Port Trust Board of Cochin, Kandla and Vishakhapatnam, other than the Chairman, Deputy Chairman or any other Trustee who is a servant of the Central or the State Government, shall be entitled to a fee of rupee twenty-five for attendance at each ordinary or special meeting of the Board and rupees fifteen for attendance at each meeting of any Committee appointed by the Board under sub-section (1) of Section 17 of the Act, at which a quorum is present and business is transacted and which he attends from the beginning to the end thereof :
Provided that the aggregate amount of fees payable to any Trustee in respect of the meeting held during any month shall not exceed rupees one hundred and fifty.]
4. Payment of travelling allowances. - (1) All out station Trustees attending any meeting of the Board or of any of its committees shall, in addition to such fee as is payable under rule 3, be entitled to receive travelling allowances on the scale applicable to the highest class of Officers of the Central Government but shall not be entitled to receive any daily allowance.
(2) A Trustee who is a Government servant and who attends any meeting of the Board or of any of its committees shall be entitled to receive travelling allowances and daily allowances in accordance with the provisions of the service rules applicable to him.
