Companies Act, 1956
Sec 529 -Application of insolvency rules in winding
up of insolvent companies .
(1) In the winding up of an insolvent company,
the same rules shall prevail and be observed with regard to
(a) debts provable ;
(b) the valuation of annuities and future and
contingent liabilities ; and
(c) the respective rights of secured and
unsecured creditors ; as are in force for the time being under the law of
insolvency with respect to the estates of persons adjudged insolvent :
Provided that the security of every secured
creditor shall be deemed to be subject to a pari passu charge in favor of the
workmen to the extent of the workmen's portion therein, and, where a secured
creditor, instead of relinquishing his security and proving his debts opts to
realize his security,
(a) the liquidator shall be entitled to
represent the workmen and enforce such charge ;
(b) any amount realized by the liquidator by
way of enforcement of such charge shall be applied rateably for the discharge
of workmen's dues ; and
(c) so much of the debts due to such secured
creditor as could not be realized by him by virtue of the foregoing provisions
of this proviso or the amount of the workmen's portion in his security,
whichever is less, shall rank pari passu with the workmen's dues for the
purposes of section 529A.
(2) All persons who in any such case would be
entitled to prove for and receive dividends out of the assets of the company,
may come in under the winding up, and make such claims against the company as
they respectively are entitled to make by virtue of this section :
Provided that if a secured creditor instead of
relinquishing his security and proving for his debts proceeds to realize his
security, he shall be liable to pay his portion of the expenses incurred by the
liquidator (including a provisional liquidator, if any) for the preservation of
the security before its realization by the secured creditor.
Explanation.:- For the purposes of
this proviso, the portion of expenses incurred by the liquidator for the
preservation of a security which the secured creditor shall be liable to pay
shall be the whole of the expenses less an amount which bears to such expenses
the same proportion as the workmen's portion in relation to the security bears
to the value of the security ;
(3) For the purposes of this section, sections
529A and section 530,
(a) " workmen ", in relation to a
company, means the employees of the company, being workmen within the meaning
of the Industrial Disputes Act, 1947 (14 of 1947) ;
(b) " workmen's dues ", in relation
to a company, means the aggregate of the following sums due from the company to
its workmen, namely :-
(i) all wages or salary including wages
payable for time or piece work and salary earned wholly or in part by way of
commission of any workman, in respect of services rendered to the company and
any compensation payable to any workman under any of the provisions of the
Industrial Disputes Act, 1947 (14 of 1947) ;
(ii) all accrued holiday remuneration becoming
payable to any workman, or in the case of his death to any other person in his
right, on the termination of his employment before, or by the effect of, the
winding up order or resolution ;
(iii) unless the company is being wound up
voluntarily merely for the purposes of reconstruction or of amalgamation with
another company, or unless the company has, at the commencement of the winding
up, under such a contract with insurers as is mentioned in section 14 of the
Workmen's Compensation Act, 1923 (8 of 1923), rights capable of being
transferred to and vested in the workman, all amounts due in respect of any
compensation or liability for compensation under the said Act in respect of the
death or disablement of any workman of the company ;
(iv) all sums due to any workman from a
provident fund, a pension fund, a gratuity fund or any other fund for the
welfare of the workmen, maintained by the company ;
(c) " workmen's portion ", in
relation to the security of any secured creditor of a company, means the amount
which bears to the value of the security the same proportion as the amount of
the workmen's dues bears to the aggregate of
(i) the amount of workmen's dues ; and
(ii) the amounts of the debts due to the
secured creditors.
Illustration The value of the security of a
secured creditor of a company is Rs. 1,00,000. The total amount of the
workmen's dues is Rs, 1,00,000. The amount of the debts due from the company to
its secured creditors is Rs. 3,00,000. The aggregate of the amount of workmen's
dues and of the amounts of debts due to secured creditors is Rs. 4,00,000. The
workmen's portion of the security is, therefore, one-fourth of the value of the
security, that is Rs. 25,000.