Section 30 in The Punjab State Aid to Industries Rules, 1936
30. Appointment of Directors by Government.
- In cases where the [State] [Substituted by the Adaptation of Laws Order, 1950.] Government prima facie reasons to believe that there is justification for the appointment of its own directors or for the exercise of control over the conduct of industry to which State aid has been given, it shall give one month's previous notice to the borrower or the receipient of the State aid to show cause against the appointment of Government Directors or the exercise of Government control over the affairs of the industry and if such borrower or receipient of the State aid is unable to give a reply to the satisfaction of [State] [Substituted by the Adaptation of Laws Order, 1950.] Government, it may appoint such person or officials as it may deem necessary, as Directors to exercise control over the affairs of the industry to safeguard the interests of Government. [Sections 34 and 46(2)(1)]
