Section 9(1) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(1)Without prejudice to the provisions contained in any other law for the time being in force, an asset reconstruction company may, for the purposes of asset reconstruction, provide for any one or more of the following measures, namely:-(a)the proper management of the business of the borrower, by change in, or take over of, the management of the business of the borrower;(b)the sale or lease of a part or whole of the business of the borrower;(c)rescheduling of payment of debts payable by the borrower;(d)enforcement of security interest in accordance with the provisions of this Act;(e)settlement of dues payable by the borrower;(f)taking possession of secured assets in accordance with the provisions of this Act;(g)conversion of any portion of debt into shares of a borrower company:Provided that conversion of any part of debt into shares of a borrower company shall be deemed always to have been valid, as if the provisions of this clause were in force at all material times.
