Section 4(1) in The Gujarat Protection of Interest of Depositors (in Financial Establishments) Act, 2003
(1)Notwithstanding anything contained in any other law for the time being in force, -(i)Where upon complaint received from the depositor or otherwise, the State Government is satisfied that any Financial Establishment has failed,-(a)to return the deposit on maturity on demand by the depositor; or(b)to pay interest or other assured benefit; or(c)to provide the service promised against such deposit; or(ii)Where the State Government has reason to believe that any Financial Establishment is acting in a calculated manner detrimental to the interest of the depositors with an intention to defraud them;and if the State 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 State Government may, in order to protect the interest of the depositors of such Financial Establishment, after recording the reasons in writing, issue an order by publishing it in the Official Gazette, for attaching the money, property or assets belonging to or believed to have been acquired by such Financial Establishment either in its own name or in the name of any other person from out of the deposits collected by the Financial Establishment, or if it transpires that such moneys, properties or assets, is not available for attachment or not sufficient for repayment of the deposits, such other property or assets of the said Financial Establishment or of the promoter, director, partner or member of the said establishment as the State Government may think fit.
