The Schedule
[See Section 3(I)]
Part I
Bodies Under the Central Government
Air-India International Corporation established under section 3 of the Air Corporations Act, 1953 (27 of 1953).
Air Transport Council constituted under section 30 of the Air Corporations Act, 1953 (27 of 1953).
Board of Directors of the Export Risks Insurance Corporation 1* * * Limited.
Board of Directors of the Heavy Electricals 1* * * Limited.
Board of Directors of the Hindustan Cables 1* * * Limited.
Board of Directors of the Hindustan Insecticides 1* * * Limited.
Board of Directors of the Hindustan Machine Tools 1* * * Limited.
Board of Directors of the Hindustan Shipyard Limited.
Board of Directors of the 2[Hindustan Chemicals and Fertilizers Limited].
Board of Directors of the National Coal Development Corporation (Private) Limited.
Board of Directors of the National 3[Industrial] Development Corporation 1* * * Limited.
Board of Directors of the National Instruments 1* * * Limited.
Board of Directors of the National Small Industries Corporation 1* * * Limited.
Board of Directors of the Neyveli Lignite Corporation (Private) Limited.
Board of Directors of the Sindri Fertilizers and Chemicals 1* * * Limited.
Board of Directors of the State Trading Corporation of India 1* * * Limited.
Central Warehousing Corporation established under section 17 of the Agricultural Produce (Development and Warehousing) Corporations Act, 1956 (28 of 1956).
Coal Board established under section 4 of the Coal Mines (Conservation and Safety) Act, 1952 (12 of 1952).
Coal Mines Labour Housing Board constituted under section 6 of the Coal Mines Labour Welfare Fund Act, 1947 (32 of 1947).
Commissioners for the Port of Calcutta.
Committee for the allotment of land in the township of Gandhidham.
Company Law Advisory Commission constituted under section 410 of the Companies Act, 1956 (1 of 1956).
Cotton Textiles Fund Committee constituted under the Textile Funds Ordinance, 1944 (34 of 1944).
Dock Labour Board, Bombay, established under the Bombay Dock Workers (Regulation of Employment) Scheme, 1956, made under the Dock Workers (Regulation of Employment) Act, 1948 (9 of 1948).
Dock Labour Board, Calcutta, established under the Calcutta Dock Workers (Regulation of Employment) Scheme, 1956, made under the Dock Workers (Regulation of Employment) Act, 1948 (9 of 1948).
Dock Labour Board, Madras, established under the Madras Dock Workers (Regulation of Employment) Scheme, 1956, made under the Dock Workers (Regulation of Employment) Act, 1948 (9 of 1948).
Forward Markets Commission established under section 3 of the Forward Contracts (Regulation) Act, 1952 (74 of 1952).
Indian Air Lines Corporation established under section 3 of the Air Corporations Act, 1953 (27 of 1953).
Industrial Finance Corporation of India established under section 3 of the Industrial Finance Corporation Act, 1948 (15 of 1948).
Licensing Committee constituted under rule 10 of the Registration and Licensing of Industrial Undertakings Rules, 1952, made under the Industries (Development and Regulation) Act, 1951 (65 of 1951).
Mining Boards constituted under section 12 of the Mines Act, 1952 (35 of 1952).
National Co-operative Development and Warehousing Board established under section 3 of the Agricultural Produce (Development and Warehousing) Corporations Act, 1956 (28 of 1956).
Rehabilitation Finance Administration constituted under section 3 of the Rehabilitation Finance Administration Act, 1948 (12 of 1948).
Tariff Commission established under section 3 of the Tariff Commission Act, 1951 (50 of 1951).
Trustees of the Port of Bombay.
Trustees of the Port of Madras.
Trustees or Commissioners of any major Port as defined in the Indian Ports Act, 1908 (15 of 1908), other than the Port of Calcutta, Bombay or Madras.
1. The brackets and word "(Private)" omitted by Act 58 of 1960, s. 3 and Sch. II (w.e.f. 26-12-1960).
2. Subs. by s. 3 and Sch. II, ibid., for "Nangal Fertilizers and Chemicals (Private) Limited," (w.e.f. 26-12-1960).
3. Ins. by s. 3 and Sch. II, ibid. (w.e.f. 26-12-1960).
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