Section 14 in The Gujarat Sick Textile Undertakings (Nationalisation) Act, 1986
14. Appointment of Commissioner of Payments.
(1)For the purpose of disbursing the amounts payable to the owner of each sick textile undertakings, the State Government shall, by notification in the Official Gazette appoint such person as it may think fit to be Commissioner of Payments who shall exercise the powers conferred, and perform the duties imposed, on him by or under this Act and different persons may be appointed for disbursing the amounts 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 also to 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.(5)Reference in this Act, to the Commissioner shall be construed as reference to the Commissioner in relation to the sick textile undertakings in respect of which he is appointed under sub-section (1).
