Section 9 in Burn Company and Indian Standard Wagon Company (Nationalisation) Act, 1976
9. Management ,etc., undertakings of the two companies.-
(1)The general superintendence, direction, control and management of the affairs and business of the undertakings of either of the two companies, the right, title and interest in relation to which have vested in the Central Government under section 3, shall,-(a)where a direction has been made by the Central Government under sub-section (1) of section 6, vest in the Government company specified in such direction, or(b)where no such direction has been made by the Central Government, vest in one or more Custodians appointed by the Central Government under sub-section (2).and thereupon the Government company so specified or the Custodian so appointed, as the case may be, shall be entitled to exercise all such powers and do all such things as either, or both, of the companies is or are authorised to exercise and do in relation to its or their undertakings.(2)The Central Government may appoint one or more individuals or a Government company as the Custodian of the undertakings of either, or both, of the two companies in relation to which no direction has been made by it under sub-section (1) of section 6.
