Section 10(2) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
(2)The Government may appoint one or more individuals or a Government company as the Custodian or Custodians of the undertaking in relation to which no direction has been made by them under sub-section (1) of section 6 or no declaration has been made by them under sub-section (1) of section 7, and the Custodian or Custodians so appointed shall receive, from the funds of the undertaking, such remuneration as the Government may fix and shall hold office during the pleasure of the Government.
