The Inchek Tyres Limited and National Rubber Manufacturers Limited (Nationalisation) Act, 1984
[Act No. 17 of 1984]
[31st March, 1984.]
| Contents |
| Sections |
Particulars |
| Title |
The Inchek Tyres Limited and National Rubber Manufacturers Limited (Nationalisation) Act, 1984 |
| Chapter I |
Preliminary |
| 1. |
Short title and commencement |
| 2. |
Definitions |
| Chapter II |
Acquiaiton and Transfer of the Undertakings of the two Companies |
| 3.
|
Transfer to, and vesting in, the Central Government of the undertakings of the two companies |
| 4. |
General effect of vesting |
| 5. |
Companies to be liable for certain prior liabilities
|
| 6. |
Power of Central Government to direct vesting of the undertakings of the two companies in an existing Government Company |
| 7. |
Transfer of the undertakings of the two companies from an existing Government company to a new Government company |
| Chapter III |
Payment of Amounts |
| 8. |
Payment of amount |
| 9. |
Payment of further amounts |
| Chapter IV |
Management, Etc., of the Undertakings of the two Companies |
| 10. |
Management, Etc., of the Undertakings of the two Companies |
| 11. |
Duty of persons in charge of management of undertakings of the two companies to deliver all assets, etc |
| 12. |
Duty of persons to account for assets, etc., in their possession |
| Chapter V |
Provisions Relating to Employees of the two Companies |
| 13. |
Continuance of employees |
| 14. |
Provident fund and other funds |
| Chapter VI |
Commissioner of Payments |
| 15. |
Appointment of Commissioner of Payments |
| 16. |
Payment by Central Government to the Commissioner |
| 17. |
Certain powers of Central Government or existing, or new, Government company |
| 18. |
Claims to be made to the Commissioner |
| 19. |
Priority of claims |
| 20. |
Examination of claims |
| 21. |
Admission or rejection of claims |
| 22. |
Disbursement of money by Commissioner |
| 23. |
Disbursement of amounts to the companies |
| 24. |
Undisbursed or unclaimed amount to be deposited with the general revenue account |
| Chapter VII |
Miscellaneous |
| 25. |
Act to have overriding effect |
| 26. |
Contracts to cease to have effect unless ratified by the Central Government or existing, or New, Government company |
| 27. |
Penalties |
| 28. |
Offences by companies |
| 29. |
Protection of action taken in good faith |
| 30. |
Delegation of powers |
| 31. |
Power to make rules |
| 32. |
PPower to remove difficulties |
| 33. |
Repeal and saving |
| The First Schedule. |
[See Sections 4 (4), 8 and 16 (1)] |
| The Second Schedule. |
Order of Priorities for the Discharge of Liabilities of the two Companies |
