Section 13(1) in The Bhaskar Textile Mills (Acquisition and Transfer) Act, 1986
(1)For the purpose of determining the amount payable to the owner of the textile undertaking, the State Government within one month from the appointed day shall, by notification in the Official Gazette, appoint any person or persons having the qualification to become a Company Secretary or a Chartered Accountant, to be the Commission of Assessment who shall exercise the powers conferred, and perform the duties imposed on him by or under this Act.
