The Jute Companies (Nationalisation) Act, 1980

33 sections.

Section 1 — Short title.
Section 2 — Definitions.
Section 3 — Transfer to, and vesting in, the Central Government of the undertakings of the jute companies.
Section 4 — General Power of vesting.
Section 5 — Jute companies to be liable for certain prior liabilities.
Section 6 — Power of Central Government to direct vesting of the undertakings of the jute companies in Jute Manufactures Corporation.
Section 7 — Payment of amount.
Section 8 — Payment of further amount.
Section 9 — Management, etc., of the undertakings of the jute companies.
Section 10 — Duty of persons in charge of management of the undertakings to deliver all assets, etc.
Section 11 — Duty of persons to account for assets, etc., in their possession.
Section 12 — Continuance of employees.
Section 13 — Provident fund and other funds.
Section 14 — Appointment of Commissioner of Payments.
Section 15 — Payment by Central Government to the Commissioner.
Section 16 — Certain powers of Central Government or Jute Manufactures Corporation.
Section 17 — Claims to be made to the Commissioner.
Section 18 — Priority of Claims.
Section 19 — Examination of claims.
Section 20 — Admission or rejection of claims.
Section 21 — Disbursement of money by the Commissioner.
Section 22 — Disbursement of amounts to the jute companies.
Section 23 — Undisbursed or unclaimed amounts to be deposited with the general revenue account.
Section 24 — Act to have overriding effect.
Section 25 — Assumption of liability.
Section 26 — Management to continue to vest in certain persons until alternative arrangements have been made.
Section 27 — Contracts to cease to have effect unless ratified by the Central Government or Jute Manufactures Corporation.
Section 28 — Penalties.
Section 29 — Offences by companies.
Section 30 — Protection of action taken in good faith.
Section 31 — Delegation of powers.
Section 32 — Power to make rules.
Section 33 — Power to remove difficulties.

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