The Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act, 1978
[Act No.16 of 1978]
[30th April, 1978.]
| Contents |
|
| Sections |
Particulars |
| Title |
The Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act, 1978 |
| Chapter I |
Preliminary |
| 1. |
Short title and commencement |
| 2. |
Definitions |
| 3. |
Undertaking- meaning of |
| Chapter II |
Dissolution, Transfer and Vesting of Undertakings of Certain Companies |
| 4. |
Dissolution, transfer and vesting of undertakings of certain companies in Integral Company |
| 5. |
Transfer and vesting of Kiriburu Iron Ore Mines, etc., in Integral Company |
| 6. |
Transfer and vesting of Refractory Plant, etc., in the Bharat Refractories Limited |
| 7. |
Transfer of immovable properties of Hindustan Steel Limited to Metallurgical and Engineering Consultants (India) Limited |
| Chapter III |
Transfer of Shares |
| 8. |
Transfer of shares held by Bokaro Steel Limited to Central Government |
| 9. |
Transfer of shares held by Integral Company to Central Government |
| 10. |
Transfer of shares held by Integral Company to Bharat Refractories Limited |
| 11. |
Transfer of shares held by Central Government to Integral Company |
| 12. |
Central Government, etc., deemed to be registered in the register of members of companies |
| 13. |
Power of Central Government to modify amount of paid-up share capital of Integral Company, etc., and issue of shares |
| Chapter IV |
Provisions Relating to Officers and Employees |
| 14. |
Provisions relating to officers and other employees of dissolved companies |
| 15. |
Provisions relating to officers and employees of transferred units |
| 16. |
Provisions relating to directors |
| 17. |
Provision relating to auditors |
| 18. |
Compensation for transfer not payable |
| 19. |
Provident Fund |
| 20. |
Gratuity, welfare and other funds |
| Chapter V |
Financial Provisions |
| 21. |
Provisions with respect to income-tax and surtax |
| 22. |
Taxes, fees and other charges not payable |
| Chapter VI |
Miscellaneous |
| 23. |
Saving of contracts, etc |
| 24. |
Saving of legal proceedings |
| 25. |
Power to remove difficulties |
| 26. |
Act to override the provisions of other laws |
| 27. |
Power to amend memorandum and articles of association |
| The Schedules |
|
| Schedule I |
[See Sections 2(1) (D) and 4] |
| Schedule II |
[See Section 9] |
