Section 4 in Uttarakhand Protection of Interests of Depositors (In Financial Establishments) Act, 2005
4. Attachment of properties on default of return.
(1)Government or the District Magistrate in their respective jurisdiction suo moto or on receipt of the complaints may cause investigation of a complaint of fraudulent transaction referred to in section 3. The District Magistrate of deposits shall forward his report together with the complaint to the Government at the earliest.(2)Notwithstanding anything contained in any other law for the time being in force -(i)Where, upon complaints received from the depositors, or otherwise, the Government is satisfied that any Financial Establishments has failed -(a)to return the deposit after maturity or on demand by the depositor, or(b)to pay interest or other assured benefit, or(c)to provided the service against such deposit;(ii)Where the Government has reason to believe that any Financial Establishment is acting in a calculated manner detrimental to the interests of the depositors, with an intention to defraud them; or(iii)Where the Government is satisfied that such Financial Establishment is not likely to return the deposits or make payment of interest or other benefits assured or to provide the services against which the deposit is received, the Government may, in order to protect the interests of the depositors of such Financial Establishments, after recording reasons in writing, issue an order by publishing it in the Official Gazette, attaching the money or property believed to have been acquired by such Financial Establishment either in its own name or in the name of any other person from and out of the deposits collected by the financial Establishments, and where it transpires that such money or other property is not available for attachment or not sufficient for repayment of the deposits, such other property of the said Financial Establishments or the personal assets of the promoters, partners, directors, managers or members or any other person of the said Financial Establishments.(3)On the publication of the order under sub-section (2), all the properties and assets of the Financial Establishment and the persons mentioned therein shall forthwith vest in the competent Authority appointed by the Government pending further order from the Designated Court.
