Section 4(2) in The Parel Investments and Trading Private Limited and Domestic Gas Private Limited (Taking Over of Management) Act, 1979
(2)The Central Government may;issue such directions (including directions as to initiating defending orcontinuing any legal proceedings before any court, tribunal or other authority)to the Custodian as to its powers and duties as the Central Government deemsdesirable and the Custodian may apply to the Central Government at any time forinstructions as to the manner in which the Custodian shall conduct themanagement of the undertaking of each of the two companies or in relation toany matter arising in the course of such management.
