Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com AMRITSAR OIL WORKS (ACQUISITION AND TRANSFER OF UNDERTAKINGS) RULES, 1984 CONTENTS 1. Short title and commencement 2. Definitions 3. Time limit for intimation 4. Manner of intimation 5. Administration of funds etc AMRITSAR OIL WORKS (ACQUISITION AND TRANSFER OF UNDERTAKINGS) RULES, 1984 11 . published in the Gazette of India Extraordinary, Pt.II, Sec 3 (ii), dated 23rd November, 1984. S.O. 878(E), dated 22nd November, 1984.- In exercise of the powers conferred by Section 27 of the Amritsar Oil Works (Acquisition and Transfer of Undertakings) Act 1982 (50 of 1982), the Central Government hereby makes the following rules namely:- 1. Short title and commencement :- (1) These rules may be called Amritsar Oil Works (Acquisition and Transfer of Undertakings) Rules, 1984. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires,- (a) "Act" means the Amritsar Oil Works (Acquisition and Transfer of Undertakings) Act, 1982 (50 of 1982), (b) words and expressions used herein and not defined but defined in the Act shall have the meanings, respectively, assigned to them in the Act. 3. Time limit for intimation :- Every mortgagee of any vested property and every person holding any charge or lien or other interest in or in relation to vested property shall give an intimation of such mortgage, charge, lien or other interest, to the Commissioner with in fifteen days from the date of publication of these rules in the Official Gazette: Provided that if the Commissioner is satisfied that such mortgagee or the person holding any charge, lien or other interest was prevented by sufficient cause from giving the above intimation within the said period of fifteen days he may receive the intimation within a further period of fifteen days and not thereafter. 4. Manner of intimation :- (1) Every intimation to be given to the Commissioner under rule 3 shall be in writing addressed to the Commissioner and shall contain the following particulars, namely:- (a) name, description and full address of the mortgage, charge, lien or other interest holder; (b) name of undertaking in respect of which the claim is made; (c) amount of claim (in Indian currency); (d) particulars of the interest, if any, by which mortgage, charge, lien or other interest is secured, supported by an attested copy of the investment; (e) amount, if any, already received, with particulars; (f) any other particulars relevant to the claim; and (g) relif claimed. (2) The intimation shall be in duplicate and shall be duly signed and verified by the mortgagee or the person holding a charge, lien or other interest, in or in relation to any vested property, as the case may be, or by his duly authorised agent. (3) If any deed or document creating a charge, lien or other interest, in or in relation to vested property, is in a language other than English or Hindi a transcript thereof in English or Hindi duly certified to be true translation shall also be furnished. (4) The intimation referred to in rule 3 together with supporting documents may be filed in the office of the Commissioner at Block 12-A, Jamnagar House Hutments, Akbar Road, New Delhi-110011 on any working day or may be sent to the Commissioner by registered post with acknowledgement due. (5) For the purpose of counting fifteen days in case of an intimation sent by post the date on which the same is delivered in the office of the Commissioner shall be treated as its date of receipt by the Commissioner and not the date on which it is registered in the post office. 5. Administration of funds etc :- The funds standing to the credit of provident fund, superannuation fund, gratuity fund, welfare or other funds, established by the Amritsar Sugar Mills Company in relation to the Amritsar Oil Works for the benefit of such person or persons employed or formally employed by the Amritsar Sugar Mills Company in connection with the Amritsar Oil Works transferred to the Government company under sub-section (1) of Section 13 shall be credited by the Government company in the accounts of the respective funds. The money thus credited shall be utilised by the Government company strictly in accordance with the provisions of the rules and regulations applicable and any law governing the respective fund and shall not be utilised for any other purposes.