Report No. 251
27. Incheck Tyres Limited and National Rubber Manufacturers Limited (Nationalization) Act, 17 of 1984
Category: Nationalisation
Recommendation: Consider for Repeal
This Act was enacted for the nationalisation of Inchek Tyres Limited and National Rubbers Manufacturers Limited. The process of nationalisation was completed in 1984, and the assets of the Company were vested in the Tyre Corporation of India Limited (TCIL), a Government of India enterprise. The purpose of this Act has been served insofar the nationalisation of the concerned entity was concerned.
The Act does not contain provisions of the management of the nationalised entity. Hence, this Act does not serve any continuing purpose with respect to the nationalised entity. As a matter of abundant caution, a study of all the nationalisation Acts should be done before with a view to consider repeal of these Acts. If necessary, a suitable savings clause should be inserted in the repealing Act.