Section 31 in Brentford Electric (India) Limited (Acquisition And Transfer Of Undertakings) Act, 1987
31. Power to remove difficulties.-
If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order, not inconsistent with the provisions of this Act, remove the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the date on which this Act receives the assent of the President.THE SCHEDULE[See Sections 17, 19(1), 20(1) and 22(1)]ORDER OF PRIORITIESCategory I-(a)Wages, salaries and other dues payable to the employees of the Company.(b)Deductions made from the salaries and wages of the employees of the Company for the provident fund, the Employees' State Insurance Fund, premium relating to the Life Insurance Corporation of India or for any other purpose.(c)Arrears in relation to contributions to be made by the Company to the provident fund, the Employees' State Insurance Fund or under any other law for the time being in force providing for such contributions.Post-take-over management periodCategory II-Principal amount of loans advanced by-(i)the Central Government;(ii)a State Government;(iii)banks and financial institutions;(iv)any other sourcesCategory III-(a)Any credits availed of by the Company for the purpose of carrying on any trading or manufacturing operations, other than those specified in sub-section (2) of section 5.(b)Any dues of State Electricity Boards or other Government or semi-Government institutions against supply of goods or services, other than those specified in sub-section (2) of section 5.(c)Arrears of interest on loans and advances.Category IV-(a)Revenue, taxes, cesses, rates or other dues to the Central Government, a State Government or any local authority.(b)Any other dues.Category V-Principal amount of secured loans advanced by-(i)the Central Government;(ii)a State Government;(iii)banks and financial institutions.Category VI-Principal amount of unsecured loans advanced by-(i)the Central Government;(ii)a State Government;(iii)banks and financial institutions.Category VII-(a)Any credit availed of by the Company for the purpose of carrying on any trading or manufacturing operations.(b)Any dues of State Electricity Boards or other Government or semi-Government institutions against supply of goods or services.(c)Arrears of interest on loans and advances.(d)Revenue, taxes, cesses, rates or other dues to Central Government, a State Government or any local authority.(e)Any other loans or dues.
