The Coking Coal Mines (Nationalisation) Act, 1972
[Act No. 36 of 1972]
[17th August, 1972.]
Contents |
Title |
The Coking Coal Mines (Nationalisation) Act, 1972 |
Sections |
Chaptericulars |
Chapter I |
Preliminary |
1. |
Short title and commencement |
2. |
Declaration as to the policy of the State |
3. |
Definitions |
Chapter II |
Acquisition of The Rights of Owners of Coking Coal Mines and Coke Oven Plants |
4. |
Acquisition of rights in coking coal mines |
5. |
Acquisition of rights of owners of coke oven plants |
6. |
Central Government to be the lessee of the State Government |
7. |
Power of Central Government to direct vesting rights in a Government company |
8. |
Properties vesting in Central Government to be freed from mortgages, etc |
9. |
Central Government not to be liable for prior liabilities |
Chapter III |
Payment of Amount |
10. |
Payment of amount to owners of coking coal mines |
11. |
Payment of amount to owners of coke oven plants |
12. |
Payment of further amount |
12A. |
Workers' dues to be paid out of the amount |
13. |
Income derived by the owners of coking coal mines and coke oven plants after the appointed day to be refunded to the Central Government |
Chapter IV |
Management, Etc., of Coking Coal Mines and Coke Oven Plants |
14. |
Management, etc., of coking coal mines and coke oven plants |
15. |
Duty of persons in charge of management of coking coal mines or coke oven plants to deliver all assets, etc |
16. |
Accounts and audit |
Chapter V |
Provisions Relating To Employees of Coking Coal Mines and Coke Oven Plants |
17. |
Liability of officer or other employee of a coking coal mine or coke oven plant for transfer to any other coking coal mine or coke oven plant |
18. |
Provident fund |
19. |
Superannuation, welfare and other funds |
Chapter VI |
Commissioner of Payments |
20. |
Commissioner of Payments to be appointed |
21. |
Payment by the Central Government to the Commissioner |
22. |
Statement of accounts in relation to the period of management by the Central Government, etc |
22A. |
Validation of certain collections |
23. |
Claims to be made to the Commissioner |
23A. |
Application of sections 5 and 12 of the Limitation Act |
24. |
Disbursement of money by the Commissioner |
24A. |
Interest on admitted claims |
25. |
Recovery of excess payments made by Central Government or Custodian |
25A. |
Notice to owners of coking coal mines or coke oven plants and managing contractors, etc |
26. |
Disputes how to be dealt with |
27. |
Undisbursed or unclaimed amounts to be deposited to the general revenue account |
Chapter VII |
Miscellaneous |
28. |
Effect of Act on other laws |
29. |
Contracts cease to have effect unless ratified by the Central Government |
30. |
Penalties |
31. |
Offences by companies |
32. |
Mining companies not to be wound up by court |
33. |
Delegation of powers |
34. |
Power to make rules |
35. |
Power to remove difficulties |
36. |
Coking coal mines to which the Act shall not apply |
The Schedules |
|
Schedules I |
[See sections 4 and 10] |
Schedules II |
[See sections 5 and 11] |