Section 4C in The Indian Iron And Steel Company (Taking Over Of Management) Act,1972
4C. [ Appointment of an Administrator. [Inserted by Act 36 of 1974, Section 4 (w.e.f. 28-6-1974) ]
(1)There shall be an Administrator, to be appointed by the Central Government, to assist the Board of management to manage the affairs of the undertaking of the company.(2)The Chairman or any other member of the Board of management may be appointed by the Central Government as the Administrator.(3)All officers and other persons employed in connection with the affairs of the undertaking of the company shall be subordinate to the Administrator.(4)The Administrator shall exercise, subject to the direction, control and supervision of the Board of management, such powers and discharge such functions of management in relation to the undertaking of the company as the Central Government may specify in this behalf.(5)The Administrator shall receive from the funds of the undertaking of the company such remuneration as the Central Government may fix.]
