Section 15 in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
15. Appointment of Commissioner of Payments.
(1)The Government shall, for the purpose of disbursing the amount payable under section 9 to the company, by notification, appoint a Commissioner of Payments.(2)The Government may appoint such other persons as they 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 of the powers exercisable by the Commissioner 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.
