| Contents |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1 |
Short title, extent and commencement |
| 2 |
Declaration as to expediency of control by the Union
|
| 3 |
Definitions |
| 4 |
Saving |
| Chapter II |
Central Advisory
Council And Development Councils |
| 5 |
Establishment and constitution of Central Advisory Council and its functions |
| 6 |
Establishment and constitution of Development Councils and their functions |
| 7 |
Reports and accounts of Development Councils |
| 8 |
Dissolution of Development Councils |
| 9 |
Imposition of cess on scheduled industries in certain cases |
| Chapter III |
Regulation Of
Scheduled Industries |
| 10 |
Registration of existing industrial undertakings |
| 10A |
Revocation of registration in certain cases |
| 11 |
Licensing of new industrial undertakings |
| 11A |
License for producing or manufacturing new articles |
| 11B |
Power of Central Government to specify the requirements which shall be complied with by small scale industrial undertakings |
| 12 |
Revocation and amendment of licenses in certain cases |
| 13 |
Further provision for licensing of industrial undertakings in special cases |
| 14 |
Procedure for the grant of license or permission |
| 15 |
Power to cause investigation to be made into scheduled industries or industrial undertakings |
| 15A |
Power to investigate into the affairs of a company in liquidation |
| 16 |
Powers of Central Government on completion of investigation under section 15 |
| 17 |
Special provisions for direct control by Central Government in certain cases |
| 18 |
Power
of person or body of persons appointed under section 15 or section 15A to call for assistance in any investigation |
| Chapter III A |
Direct Management Or
Control Of Industrial Undertakings By Central Government In Certain Cases |
| 18A |
Power of Central Government to assume management or control of an industrial undertaking in certain cases |
| 18AA |
Power to take over industrial undertakings without investigation under certain circumstances |
| 18B |
Effect of notified order under section 18A |
| 18C |
Contracts in bad faith, etc. may be cancelled or varied |
| 18D |
No right to compensation for termination of office or contract |
| 18E |
Application of Act 7 of 1913 |
| 18F |
Power of Central Government to cancel notified order under section 18 A |
| Chapter III AA |
Management Or
Control Of Industrial Undertakings Owned
By Companies In Liquidation |
| 18FA |
Power of Central Government to authorize, with the permission of the High Court, persons to take over management or control of industrial undertakings |
| Chapter III AB |
Power To Provide Relief To Certain Industrial Undertakings |
| 18FB |
Power of Central Government to make certain declarations in relation to industrial undertakings, the management or control of which has been taken over under section 18A, section 18AA or section 18FA |
| Chapter III AC |
Liquidation Or
Reconstruction Of Companies |
| 18FC |
Power of Central Government to call for report on the affairs and working of managed company |
| 18FD |
Decision of Central Government in relation to managed company |
| 18FE |
Provisions where government decides to follow the course of action specified in section 18FD(1) |
| 18FF |
Provisions where government decides to follow the course of action specified in section 18FD(2) |
| 18FG |
Preparation of inventory of assets and liabilities and list of members and creditors of managed company |
| 18FH |
Stay of suits and other proceedings |
| Chapter III B |
Control Of Supply, Distribution,
Price, Etc. Of Certain Articles |
| 18G |
Power to control supply, distribution, price, etc. of certain articles |
| Chapter IV |
Miscellaneous |
| 19 |
Powers of inspection |
| 20 |
General prohibition of taking over management or control of industrial undertakings |
| 21 |
Certain administrative expenses of Development Councils to be paid from moneys provided by Parliament |
| 22 |
Power of the Central Government to issue directions to Development Councils |
| 23 |
Decision of Central Government final respecting in certain matters |
| 24 |
Penalties |
| 24A |
Penalty for false statements |
| 25 |
Delegation of powers |
| 26 |
Power to issue directions |
| 27 |
Cognizance of offences |
| 28 |
Burden of proof in certain cases |
| 29 |
Jurisdiction of courts
|
| 29A |
Special provision regarding fines |
| 29B |
Power to exempt in special cases |
| 29C |
Protection of action taken under the Act |
| 29D |
Debts incurred by the authorized person to have priority |
| 30 |
Power
to make rules |
| 31 |
Application of other laws not barred |
| 32 |
Amendment of section 2, Act 14 of 1947 |
| Schedule |
Schedule I |
| |
Schedule II |
| |
Schedule III |
