The Bengal Chemical and Pharmaceutical works Ltd. (Acquisition and Transfer of Undertakings) Act, 1980
[Act No. 58 of 1980]
[12th December, 1980.]
Contents |
Title |
The Bengal Chemical and Pharmaceutical works Ltd. (Acquisition and Transfer of Undertakings) Act, 1980 |
Sections |
Chaptericulars |
Chapter I |
Preliminary |
1. |
Short title and commencement |
2. |
Definitions |
Chapter II |
Acquisition and Transfer of The Undertakings of The Company |
3. |
Transfer to, and vesting in, Central Government of the undertakings of the Company |
4. |
General effect of vesting |
5. |
Central Government or existing, or new, Government company, not to be liable for certain prior liabilities |
6. |
Power of Central Government to direct vesting of the undertakings of the Company in an existing Government company |
7. |
Transfer of the undertakings of the Company from an existing Government company to a new Government company |
Chapter III |
Payment of Amounts |
8. |
Payment of amount |
9. |
Payment of further amount |
Chapter IV |
Management, Etc., of The Undertakings of The Company |
10. |
Management, etc., of the undertakings of the Company |
11. |
Duty of persons in charge of management of undertakings of the Company to deliver all assets, etc |
12. |
Accounts to be rendered by the Company or any other person |
13. |
Accounts and audit |
Chapter V |
Provisions Relating to The Employees of The Company |
14. |
Employment of certain employees to continue |
15. |
Provident fund and other funds |
Chapter VI |
Commissioner of Payments |
16. |
Appointment of Commissioner of Payments |
17. |
Payment by Central Government to the Commissioner |
18. |
Certain powers of Central Government or existing, or new, Government company |
19. |
Claims to be made to the Commissioner |
20. |
Priority of claims |
21. |
Examination of claims |
22. |
Admission or rejection of claims |
23. |
Disbursement of money by Commissioner to claimants |
24. |
Disbursement of amounts to the company and possession of certain machinery, equipment, etc |
25. |
Undisbursed or unclaimed amount to be deposited to the general revenue account |
Chapter VII |
Miscellaneous |
26. |
Act to have overriding effect |
27. |
Contracts to cease to have effect unless ratified by the Central Government or existing, or new, Government company |
28. |
Penalties |
29. |
Offences by companies |
30. |
Protection of action taken in good faith |
31. |
Delegation of powers |
32. |
Power to make rules |
33. |
Power to remove difficulties |
The Schedule |
Order of Priorities for The Discharge of The Liabilities of The Company |
Part A |
Post-take-over and pre-take-over periods |
Part B |
Post-take-over period |
Part C |
Pre-take-over period |