The Metal Corporation (Nationalisation and Miscellaneous Provisions) Act, 1976

[Act No. 100 of 1976]

[7th September, 1976.]

Contents
Sections	Particulars
Title	The Metal Corporation (Nationalisation and Miscellaneous Provisions) Act, 1976
Chapter I	Preliminary
1.	Short title and commencement
2.	Definitions
3.	"Undertaking"-meaning of
Chapter II	Taking over of Management of the Undertaking of the Metal Corporation
4.	Taking over of management of the undertaking of the Metal Corporation
5.	Appointment of Administrator to take over the management of the undertaking
6.	Application of Act 1 of 1956
Chapter III	Acquisition of the Undetaking of the Metal Corporation
7.	Vesting of the undertaking of the Metal Corporation in the Central Government
8.	Central Government to be the lessee of the State Government
9.	Power of Central Government to direct vesting of the undertaking of the Metal Corporation in a Government company
Chapter IV	Payment of Amounts
10.	Payment of amount for deprivation of management
11.	Payment of amount for acquisition of the undertaking
12.	Time of payment
Chapter V	Management, Etc., of The Undertaking of The Metal Corporation
13.	Management, etc., of the undertaking
Chapter VI	Provisions Relating to Employees of the Metal Corporation
14.	Provisions relating to employees
15.	Provident and other funds
Chapter VII	Miscellaneous
16.	Act to have overriding effect
17.	Contracts in bad faith may be cancelled or varied
18.	Protection of action taken in good faith
19.	Delegation of powers
20.	Penalties
21.	Offences by companies
22.	Power to make rules
23.	Power to remove difficulties
24.	Abolition of Tribunal, etc
25.	Repeal of Ordinance and saving