Section 19 in The Orissa State Aid to Industries Act, 1978
19. Government control of aided industries.
- Notwithstanding anything contained in any other provision of this Chapter, if in any case the amount of value of the State-aid given thereunder amounts to or exceeds two lakhs of rupees, or the face value of the shares held by the State Government exceeds twenty-five per cent of the value of the authorised share capital, the State Government shall, and in any other case may, by appointment of Government Directors otherwise, take power to ensure such control over the industries as shall be sufficient in its opinion to safeguard its interest.
