The Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act, 1978

27 sections.

Section 1 — Short title and commencement.
Section 2 — Definitions.
Section 3 — “Undertaking”— meaning of.
Section 4 — Dissolution, transfer and vesting of undertakings of certain companies in Integral Company.
Section 5 — Transfer and vesting of Kiriburu Iron Ore Mines, etc., in Integral Company.
Section 6 — Transfer and vesting of Refractory Plant, etc., in the Bharat Refractories Limited.
Section 7 — Transfer of immovable properties of Hindustan Steel Limited to Metallurgical and Engineering Consultants (India) Limited.
Section 8 — Transfer of shares held by Bokaro Steel Limited to Central Government.
Section 9 — Transfer of shares held by Integral Company to Central Government.
Section 10 — Transfer of shares held by Integral Company to Bharat Refractories Limited.
Section 11 — Transfer of shares held by Central Government to Integral Company.
Section 12 — Central Government, etc., deemed to be registered in the register of members of companies.
Section 13 — Power of Central Government to modify amount of paid-up share capital of Integral Company, etc., and issue of shares.
Section 14 — Provisions relating to officers and other employees of dissolved companies.
Section 15 — Provisions relating to officers and employees of transferred units.
Section 16 — Provisions relating to directors.
Section 17 — Provision relating to auditors.
Section 18 — Compensation for transfer not payable.
Section 19 — Provident Fund.
Section 20 — Gratuity, welfare and other funds.
Section 21 — Provisions with respect to income-tax and surtax.
Section 22 — Taxes, fees and other charges not payable.
Section 23 — Saving of contracts, etc.
Section 24 — Saving of legal proceedings.
Section 25 — Power to remove difficulties.
Section 26 — Act to override the provisions of other laws.
Section 27 — Power to amend memorandum and articles of association.

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