Section 27(a) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
(a)the person who has been managing the affairs of the undertaking before the date on which the understanding had so vested shall, until alternative arrangements have been made by the Government or, as the case may be, such Government company, for the management of the undertaking continue to manage the affairs of the undertaking as if such person had been authorised by the Government or, as the case may be, such Government company, to manage the undertaking;
