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THE MAJOR PORT TRUSTS.(AMENDMENT) ACT, 2000
No. 22 OF 2000
[9th June, 2000]
An Act further to amend the Major Port Trusts Act, 1963.
BE it enacted by Parliament in the Fifty-first Year of the Republic of India as follows:—
short title and commencement.
1. (1) This Act may be called the Major Port Trusts (Amendment) Act, 2000.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
Amendment of section 42.
2. In section 42 of the Major Port Trusts Act, 1963 (hereinafter referred to as the principal Act),—
(a) in sub-section (1),—
(i) in clause (d), the word "and" occurring at the end shall be omitted;
(ii) in clause (e), the word "and" shall be inserted at the end and after the clause as so amended, the following clause shall be inserted, namely:—
"(f) developing and providing, subject to the previous approval of the Central Government, infrastructure facilities for ports.";
(b) after sub-section (3), the following sub-section shall be inserted, namely:—
"(3A) Without prejudice to the provisions of sub-section (3), a Board may, with the previous approval of the Central Government, enter into any agreement or other arrangement (whether by way of partnership, joint venture or in any other manner) with, any body corporate or any other person to perform any of the services and functions assigned to the Board under this Act on such terms and conditions as may be agreed upon.".
Amendment of section 88
3. In section 88 of the principal Act, in sub-section (2), after clause (c) and before the section Explanation, the following clauses shall be inserted, namely:—
"(d) be invested, in any manner, in an arrangement referred to in sub-section (3A) of section 42;
(e) be invested, in any manner, in the development or management of any port including a port other than a major port on such terms and conditions as may be approved by the Central Government.".
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