Section 31 in Aluminium Corporation Of India Limited (Acquisition And Transfer Of Aluminium Undertaking Act, 1984
31. Power to remove difficulties.-
If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order, not inconsistent with the provisions of this Act, remove the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the appointed day.THE SCHEDULE.[See sections 18, 19 (1), 20 (1) and 22 (1)]Order of priorities for the discharge of liabilities of the Aluminium undertakingCategory I-Employees' dues on account of unpaid salaries and wages, contributions to be made by the Company and the employees to the provident fund and Employees State Insurance, premium relation to Life Insurance Corporation of India and any other amounts due to employees, in respect of any period whether before or after the management of the Aluminium undertaking had been taken over by the Central Government.Category II-Loans advanced by banks financial institutions during the post-take over management period.Category III-Loans advanced by the Central Government and State Government during the post-take over management period.Category IV-Any credit availed of for the purpose of carrying on any trading or manufacturing operations during the post-take over management period.Category V-Any other loans obtained during the post-take over management period.Category VI-Secured loans obtained during the pre-take over management period.Category VII-Unsecured loans or other dues to creditors in relation to any transaction which took place during the pre-take over management period.Category VIII-Revenue, taxes, cesses, rates or other dues for the Central Government, State Government and local authorities or State Electricity Board in respect of any period whether before or after the management of the Aluminium undertaking had been taken over by the Central Government.
