Section 9 in The Maharashtra Textile Companies (Acquisition and Transfer of Undertakings) Act, 1982
9. Management and administration of undertakings.
- The undertakings, which have vested in the State Textile Corporation under subsection (2) of section 3 shall be managed on behalf of the Corporation by such person or body of persons (including one or more Government companies, whether in existence at the commencement of this Act or incorporated thereafter) as may be nominated by the Corporation in this behalf, and such person or body of persons shall carry on the management in accordance with such regulations as may be made by the Corporation in this behalf, with the previous approval of the State Government.
