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CONTENTS
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|
Sections |
Particulars |
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|
Preamble |
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|
| Chapter
I |
Preliminary |
| 1 |
Short
title, extent and commencement |
| 2 |
Declaration
as to expediency of control by the Union |
| 3 |
Definitions |
| 4 |
[Repealed] |
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|
| Chapter
II |
The
Central Advisory Council and Development Council |
| 5 |
Establishment
and constitution of Central Advisory Council and its functions |
| 6 |
Establishment
and constitution of Development Councils and their functions
|
| 7 |
Reports
and accounts of Development Councils |
| 8 |
Dissolution
of Development Councils |
| 9 |
Imposition
of cess on schedule industries in certain cases |
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|
| Chapter
III |
Regulation
of scheduled Industries |
| 10 |
Registration
of existing industrial undertakings |
| 10A |
Revocation
of registration in certain cases |
| 11 |
Licensing
of new industrial undertakings |
| 11A |
Licence
for producing or manufacturing new articles |
| 11B |
Power
of Central Government to specify requirements which shall be complied
with by small scale industrial Undertaking |
| 12 |
Revocation
and amendment of licences in certain cases |
| 13 |
Further
provision for licensing of industrial undertakings in special
cases |
| 14 |
Procedure
for the grant of licence or permission |
| 15 |
Power
to cause investigation to be made into scheduled industries or
industrial undertakings |
| 15A |
Power
to investigate into the affairs of a company in liquidation |
| 16 |
Power
of Central Government on completion of investigation under Section
15. |
| 17 |
[Repealed] |
| 18 |
power
of person or body of persons appointed under Section 15 or Section
15-A to call for assistance in any investigation. |
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|
| Chapter
III-A |
Direct
management or control of Industrial Undertakings by Central Government
in certain cases |
| 18A |
Power
of Central Government to assume management or control of an industrial
undertaking in certain cases |
| 18AA |
Power
to take over industrial undertakings without investigation under
certain circumstances |
| 18B |
Effect
of notified order under Section 18-A |
| 18C |
Contracts
in bad faith, etc., may be cancelled or varied. |
| 18D |
No
right to compensation for termination of office or contract |
| 18E |
Application
of Act 7 of 1913 |
| 18F |
Power
of Central Government to cancel notified order under Section 18-A |
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|
|
Chapter III-AA
|
Management
or control of industrial undertakings owned by companies in liquidation
|
| 18FA |
Power
of Central Government to authorisex with the permission of the
High Court, persons to take over management or control of industrial
undertakings. |
| |
|
| Chapter
III-AB |
Power
to provide relief to certain industrial undertakings |
| 18FB |
Power
of Central Government to make certain declarations in relation
to industrial undertakings, the management or control of which
has been taken over under Section 18-A, Section 18-AA or Section
18-AC. |
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|
| Chapter
III-AC |
Liquidation
or reconstruction of companies |
| 18FC |
Power
of Central Government to call for report on the affairs and working
of managed company. |
| 18FD |
Decision
of Central Government in relation to managed company |
| 18FE |
Provisions
where Government decides to follow the course of action specified
in Section 18-FD(1). |
| 18FF |
Provisions
where Government decides to follow the course of action specified
in Section 18-FD(2). |
| 18FG |
Preparation
of inventory of assets and liabilities and list of members and
creditors of managed company |
| 18FH |
Stay
of suits and other proceedings |
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|
| Chapter
III-B |
Control
of supply, distribution, price etc. of certain articles |
| 18G |
Power
to control, supply, distribution, price, etc., of certain articles |
| 19 |
Powers
of inspection |
| 20 |
General
prohibition of taking over management of control of industrial
undertakings |
| 21 |
Certain
administrative expenses of Development Councils to be paid from
moneys provided by Parliament. |
| 22 |
Power
of the Central Government to issue directions to Development Councils |
| 23 |
Decision of Central Government final respecting certain
matters |
| 24 |
Penalties |
| 24A |
Penalty
for false statements |
| 25 |
Delegation
of powers |
| 26 |
Power
to issue directions |
| 27 |
Cognizance of offences |
| 28 |
Burden
of proof in certain cases |
| 29 |
Jurisdiction of Courts |
| 29A |
Special
provision regarding fines |
| 29B |
Power to exempt in special cases |
| 29C |
Protection
of action taken under the Act |
| 29D |
Debts
incurred by the authorised person to have priority |
| 30 |
Power
to make rules |
| 31 |
Application
of other laws not barred |
| 32 |
[Repealed] |
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| SCHEDULES
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|
| 1 |
Scheduled
Industry |
| 2 |
Functions
of Development Council |
| 3 |
Related
Acts |
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|
| |
NOTIFICATION |