Section 5(2) in The Sugar Undertakings (Taking Over Of Managements) Act, 1978
(2)The Central Government may also appoint an individual or a Government company as the Custodian-General for exercising supervision and control over all the notified sugar undertakings, and on such appointment, every Custodian appointed under sub-section (1) shall act under the guidance, control and supervision of the Custodian-General.
