Marine Products Export Development Authority Rules, 1972

Contents
	Marine Products Export Development Authority Rules, 1972
Sections	Particulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Definitions
Chapter II	The Authority and its Committees
3.	Constitution of the Authority
4.	Term of office of members
5.	Membership roll:- The Secretary shall keep a record of the names of members and their addresses.
6.	Change of address
7.	Resignation
8.	Removal of members
9.	Absence from India
10.	Vice-Chairman
11.	Appointment of Committees
12.	Functions of the Committees
Chapter III	Procedure for meetings of the Authority
13.	Meetings of the Authority
14.	Power to call meetings
15.	Quorum
16.	Chairman of meetings
17.	Agenda
18.	Voting
19.	Business by circulation
20.	Record of business
21.	Review
Chapter IV	Powers of the Authority, the Chairman, the Director and the Secretary
22.	Power to incur expenditure and to write off losses
23.	Borrowing Powers
24.	Contracts
25.	Powers and duties of Chairman
26.	Powers of Director
27.	Powers of Secretary
Chapter V	Finance, Budget and Accounts of the Authority
28.	Budget Estimates
29.	Accounts of the Authority
30.	Deposit of Funds of Authority in Banks and investment of such funds
31.	Financial transactions in general
Chapter VI	Additional Functions
32.	Additional matters in respect of which measures may be undertaken by the Authority
Chapter VII	Registration
33.	Application for Registration
34.	Grant of Registration Certificate
35.	Power to call for additional information
36.	Cancellation of Registration
37.	Appeal
38.	Transfer of Fishing Vessels
39.	Change of details included in the Certificate of Registration
40.	Registration of Exporters
41.	Application for Registration
42.	Grant of a Certificate of Registration
43.	Cancellation of Registration
44.	Appeal
45.	Registers
46.	Power to call for returns
Chapter VIII	Miscellaneous
47.	Payment of fees
Forms	Form I
	Form II
	Form III
	Form IV
	Form V
	Form VI
	Form VII
	Form VIII
	Form IX
	Form X