Section 15 in Coking Coal Mines (Nationalisation) Act, 1972
15. Duty of persons in charge of management of coking coal mines or coke oven plants to deliver all assets etc:-
(1)On the vesting of the management of a coking coal mine or coke oven plant in a Government company or on the appointment of a Custodian, all person in charge of the management of such coking coal mine or coke oven plant immediately before such vesting or appointment, shall be bound to deliver to the Government company or Custodian, as the case may be, all assets, books of account, registers or other documents in their custody, relating to the coking coal mine or coke oven plant and any contract, whether express or implied, providing for the management of the coking coal mine or coke oven plant made before the appointed day between such persons and the owners of such coking coal mine or coke oven plant, shall be deemed to have terminated on the date on which the management of the coking coal mine or coke oven plant vests in the Government company or the Custodian so appointed.(2)The Central Government may issue such directions as it may deemed desirable in the circumstances of the case to the Government company or Custodian as to its or his powers and duties and the Government company or Custodian may, also if it or he so desires, apply to the Central Government at any time for instructions as to the manner in which the management of the coking coal mine or coke oven plant shall be conducted by it or him or in relation to any other manner arising in the course of such management.(3)The Custodian shall receive from the funds of the coking coal mine or coke oven plant, as the case may be, in relation to which he or it is the Custodian, such remuneration as the Central Government may fix shall hold office during the pleasure of the Central Government.
