Section 12 in Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986
12. Appointment of Commissioner of Payments.
(1)For the purpose of disbursing the amounts payable to the owner of the specified textile undertaking the State Government shall, by notification in the Official Gazette, appoint such person as it may think fit to be the Commissioner of Payments and different persons may be appointed for disbursing the amount payable to different owners.(2)The State Government may appoint such other persons as it may think fit to assist the Commissioner and thereupon the Commissioner may authorise one or more of such persons to also exercise all or any of the powers exercisable by him under this Act, and different persons may be authorised to exercise different powers.(3)Any person authorised by the Commissioner to exercise any powers may exercise those powers in the same manner and with the same effect as if they have been conferred on that person directly by this Act and not by way of authorisation.(4)The salaries and allowances of the Commissioner and other persons appointed under this Section shall be defrayed out of the Consolidated Fund of the State.
