Section 10(2) in The Hind Cycles And Sen-Raleigh Limited (Nationalisation) Act, 1980
(2)The Central Government may issue such directions as it may deem desirable in the circumstances of the case to the Government company or Custodian or Custodians, and such Government company or the Custodian or Custodians may also, if it is considered necessary so to do, apply to the Central Government at any time for instructions as to the manner in which the management of the undertakings of the two companies shall be conducted or in relation to any other matter arising in the course of such management.
