Section 14 in The Iron And Steel Companies Amalgamation Act, 1952
14. Power to make rules for facilitating amalgamation.- The Central Government may, by [rules] [For the works, Provident Funds (Amalgamation) Rules, see Gazette of India, 28-2-1953, Pt. II, Section 3, p. 245] published in the Official Gazette, make such incidental, consequential or supplementary provisions as in its opinion are necessary for fully and effectually carrying out the purposes of this Act, and without prejudice to the generality of such power, provision may be made in such rules--
(a)for the allotting or appropriation by the Iron and Steel Company of any shares, debentures, policies or other like interest in that company which are to be allotted or appropriated under this Act by that company to or from many person;(b)for the disposal of shares in the dissolved company which do not represent one fully paid up share in the Iron and Steel Company under clause (b) of sub--section (1) of section 7, whether by the surrender to the Iron and Steel Company of the fractional certificates relating thereto with other fractional certificates so as to represent in all one fully paid up share, or, at the option of the shareholder, by the surrender of the fractional certificates to the Iron and Steel Company for sale by the company on his account;(c)for fixing the period within which any action required to be taken under this Act may be taken;(d)for the alteration, notwithstanding anything to the contrary contained in the Indian Companies Act, 1913 (VII of 1913), of the memorandum or articles of association of the Iron and Steel Company for the purpose of increasing the capital of the company or the borrowing powers of the directors thereof or for the purpose of securing the representation of the Central Government on the Board of Directors of the company or for any other purpose;(e)for requiring any person concerned with the keeping of the register of the holders of any shares, securities or investments now transferred to and vesting in the Iron and Steel Company to forthwith register the name of the Iron and Steel Company therein, and to issue to the Iron and Steel Company the appropriate documents of title relating to the shares, securities or investments transferred to and vesting in it.
