Section 50(2) in The Industrial Reconstruction Bank Of India Act, 1984
(2)The Reconstruction Bank may, in pursuance of the order made by the court under, sub-section (1), prepare a scheme for the reconstruction, revival or rehabilitation of the industrial concern referred to in sub-section (1), and the scheme so made may contain all or any of the maters specified in sub-section (7) of section 49:Provided that no such scheme shall provide for the amalgamation or merger of the company in liquidation or any undertaking owned by it with any other company, or any other undertaking owned by such other company, except on the authority of a special resolution passed by the members of that other company.
