Section 6 in The Parel Investments and Trading Private Limited and Domestic Gas Private Limited (Taking Over of Management) Act, 1979
6. Application of Act 1 of 1956:
(1)Notwithstanding anythingcontained in the Companies Act, 1956, or in the memorandum or articles ofassociation of either of the two companies, so long as the management of theundertakings of the two companies remains vested in the Central Government, –(a)itshall not be lawful for the shareholders of either of the two companies or anyother person to nominate or appoint any person to be a director of suchcompany;(b)noresolution passed at any meeting of the shareholders of either of the twocompanies on or after the appointed day shall be given effect to unlessapproved by the Central Government;(c)noproceeding for the winding up of either of the two companies or for theappointment of a liquidator or receiver in respect thereof shall lie in anycourt except with the consent of the Central Government.(2)Subject to the provisionscontained in sub–section (1), and to the other provisions contained inthis Act and subject to such other exceptions, restrictions and limitations, ifany, as the Central Government may, by notification, specify in this behalf,the Companies Act, 1956 (1 of 1956);, shall continue to apply to the twocompanies in the same manner as it applied thereto before the appointed day.
