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PART
- XIII
MISCELLANEOUS
Power of the
Department Concerning Approvals Etc.
82. i. The Department
while -
a. according
any approval, sanction, permission, confirmation
or recognition; or
b. giving any direction
or issuing any order, or
c. granting any exemption
or extending time under this Act in relation to any matter;
may impose such
conditions, limitations or restrictions as it thinks fit.
Powers to
Condone Delay
83. Where a
company fails to file particulars prescribed under this
Act with the Department or make an application
to the Department within the time stipulated,
the Department may, upon request in
writing, condone the delay on such terms and conditions
as it thinks fit.
Protection
of Action Taken in Good Faith
84. No suit,
prosecution or other legal proceedings shall lie against a company
or its officers and employees in respect of anything which is
done in good faith or intended to be so done under this Act.
Power to
Call for Information and Explanation
85. i. The Department
may at any time call from a company and its officers
such information and explanations as
it thinks fit in connection with the business
and conduct of affairs of the company, including suspected
restrictive trade practices and, if such conduct is considered
to be contrary to the national interest, the Department may, by
an order in writing, direct the company to desist from
that conduct or any other having similar effect.
ii. Any
confidential document and information obtained
by the Department shall not be disclosed to any unauthorised
person.
Power to
Make Rules and Regulations
86. The Ministry,
with the concurrence of other concerned Ministries may make
rules and regulations for carrying out the provisions of the Act.
Power to
Alter Schedules
87. i. The Government
may by notification in a national newspaper alter
any of the Schedules of this Act.
ii. Any alteration
notified under subsection (i) shall have effect as if enacted
in this Act and shall come into force on the date of the
notification, unless the notification otherwise directs.
Research
and Development
88. A company
shall undertake to carry out research and developments work
commensurate with the efficient achievement of its objects.
Human Resource
Development
89. A company
shall allocate funds to train and
develop human resources commensurate with the efficient achievement
of its objects.
Management
Participation Abroad
90. Management
participation in a foreign company in another country or promotion
of a foreign company abroad by any company will require the
written permission of the Royal Government of Bhutan before
such management participation or promotion are carried out.
Provisions
of the Act and Amendment Thereof
100. His Majesty the
King shall be the final authority and may, at his discretion review,
amend or revoke any of the provisions of this Act.
29 October, 1989
Issued by
The Ministry of Trade & Industry
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