(2)A scheme prepared in relation to any sick company under sub-section (1) may provide for any one or more of the following measures, namely:—(a)the financial reconstruction of the sick company;(b)the proper management of the sick company by any change in, or by taking over, the management of such company;(c)the amalgamation of—(i)the sick company with any other company; or(ii)any other company with the sick company;(d)takeover of the sick company by a solvent company;(e)the sale or lease of a part or whole of any asset or business of the sick company;(f)the rationalisation of managerial personnel, supervisory staff and workmen in accordance with law;(g)such other preventive, ameliorative and remedial measures as may be appropriate;(h)repayment or rescheduling or restructuring of the debts or obligations of the sick company to any of its creditors or class of creditors;(i)such incidental, consequential or supplemental measures as may be necessary or expedient in connection with or for the purposes of the measures specified in clauses (a) to (h).
