Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 3 in The Railway Companies (Emergency Provisions) Act, 1951

3. Power of Central Government to apply Act to any railway company and to appoint directors thereof.

(1)Where the Central Government is of opinion that a situation has arisen in the affairs of a railway company which--
(a)has prejudicially affected the convenience of persons using the railway administered by the railway company, or
(b)has caused serious dislocation in any trade or industry using the railway, or
(c)has caused serious unemployment amongst a section of the community, or when, in the opinion of the Central Government, it is necessary in the national interest the Central Government may, by notified order, apply the provisions of this Act to the railway company and appoint as many persons as it thinks fit to be directors of the railway company for the purpose of taking over its management and administration.
(2)The power to appoint directors under this section includes the power to appoint any individual, firm or company to be the managing agent of the railway company on such terms and conditions as to the Central Government may seem fit.
The Act comes into force in Pondicherry on 1.10.1963 vide Reg. 7 of 1963, Section 3 and Sch. I.