SC: Hard to Believe Married Woman Was Lured Into Sex by False Marriage Promise; Case Quashed  ||  SC: Properties Acquired by Karta are Presumed to be Joint Hindu Family Assets unless Proven Otherwise  ||  SC: Trial Courts Must Record that Free Legal Aid was Offered to Accused Before Witness Examination  ||  SC: State Government Employees Cannot Claim Dearness Allowance Twice a Year Unless Rules Allow  ||  P&H High Court: Anticipatory Bail on Settlement Can be Revoked if Compromise is Broken  ||  Delhi High Court: Consenting Adults can Choose Life Partners Without Societal or Parental Approval  ||  Cal HC: Excessive Palm Sweating Alone Cannot Render Candidate Medically Unfit for CAPF Appointment  ||  Del HC: Mother's Right to Education and Personal Growth Cannot be Restricted Due To Custody Disputes  ||  SC: Under RTE Act, States Cannot Justify Low Teacher Pay by Citing Centre’s Failure to Release Funds  ||  Supreme Court: While a Child’s Welfare is Paramount, It is Not the Sole Factor in Custody Disputes    

Formulation of an Adjudicatory Board for Major Ports notified- (Press Information Bureau) (19 Jan 2023)

MANU/PIBU/0126/2023

Customs

The Major Port Authorities Act, 2021 came into force on 03.11.2021. Section 54 of the Act envisages constitution of an Adjudicatory Board which is to perform the functions stipulated under section 58 of the said Act.

The Major Ports Adjudicatory Board Rules, 2023, framed under the said Act, has been notified by the Ministry of Ports, Shipping and Waterways in the Gazette on 17.01.2023. The Adjudicatory Board shall consist of a Presiding Officer and two members. The Presiding Officer shall be a retired Judge of Supreme Court of India or a retired Chief Justice of a High Court and the two Members shall either be a retired Chief Secretary of a State Government or equivalent; or a retired Secretary of the Government of India or equivalent.

The Presiding Officer and Members of the Adjudicatory Board shall be appointed on the recommendation of a Selection Committee consisting of Chief Justice of India or his nominee; Secretary of the Department of Personnel and Training and Secretary of Ministry of Ports, Shipping & Waterways.

Action is being initiated by the Government to constitute the Adjudicatory Board as per the above Rules. Once the Adjudicatory Board is constituted the Tariff Authority for Major Ports will cease to exist.

Tags :   FORMULATION  ADJUDICATORY BOARD  MAJOR PORTS

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved