The Dalmia Dadri Cement Ltd. (Acquisition and Transfer of Undertakings) Act, 1981

[Act No. 31 of 1981]

[15th September, 1981.]

Contents
Title	Dalmia Dadri Cement Ltd. (Acquisition and Transfer of Undertakings) Act, 1981
Sections	Particulars
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, the Central Government of the undertakings of the Company
4.	General effect of vesting
5.	Central Government or Cement Corporation not to be liable for prior liabilities
6.	Power of Central Government to direct vesting of the undertakings of the Company in Cement Corporation
Chapter III	Payment of Amounts
7.	Payment of amount
8.	Payment of further amount
Chapter IV	Management, Etc., of The Undertakings of The Company
9.	Management, etc., of the undertakings of the Company
10.	Duty to deliver possession of the undertakings of the Company and documents relating thereto
11.	Duty to furnish particulars
Chapter V	Provisions Relating to The Employees of The Company
12.	Employment of certain employees to continue
13.	Provident fund and other funds
Chapter VI	Commissioner of Payments
14.	Appointment of Commissioner of Payments
15.	Payment by the Central Government to the Commissioner
16.	Certain powers of the Central Government or Cement Corporation
17.	Claims to be made to the Commissioner
18.	Priority of claims
19.	Examination of claims
20.	Admission or rejection of claims
21.	Disbursement of money by the Commissioner to claimants
22.	Disbursement of amounts to the Company
23.	Undisbursed or unclaimed amount to be deposited to the general revenue account
Chapter VII	Miscellaneous
24.	Act to have overriding effect
25.	Contracts to cease to have effect unless ratified by Central Government or Cement Corporation
26.	Protection of action taken in good faith
27.	Delegation of Powers
28.	Penalties
29.	Offences by companies
30.	Power to make rules
31.	Power to remove difficulties
32.	Repeal and saving
The Schedule	Order of Priorities for The Discharge of Liabilities of The Company