Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT CLOSED TEXTILE UNDERTAKINGS (NATIONALISATION) RULES, 1987 CONTENTS 1. Short title and commencement 2. Definition 3. Time and manner of giving intimation under sub-section (4) of section 4 GUJARAT CLOSED TEXTILE UNDERTAKINGS (NATIONALISATION) RULES, 1987 WHEREAS, certain draft rules were published as required by sub- section (3) of section 30 of the Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986 (Guj. 10 of 1986) at page 82-1 and 82- 2 of the Gujarat Government Gazette, Extraordinary Part IV-B, dated the 24th April, 1987 under the Government notification No. GHU-87-21-TEX-1086-5352-T (i) dated the 23rd April, 1987 inviting objections and suggestions from all persons likely to be affected thereby till 24th May, 1987: AND WHEREAS, no objections and suggestions were received on the said draft, NOW, THEREFORE, in exercise of the powers conferred by section 30 of the Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986 (Guj. 10 of 1986) read with sub-section (4) of section 4 thereof, the Government of Gujarat hereby makes the following rules, namely:- 1. Short title and commencement :- (1) These rules may be called the Gujarat Closed Textile Undertakings (Nationalisation) Rules, 1987. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definition :- In these rules, unless the context otherwise requires (a) "the Act" means the Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986. (b) "Section" means the section of the Act. 3. Time and manner of giving intimation under sub-section (4) of section 4 :- (1) An intimation referred to in sub-section (4) of section 4 shall be given to the Commissioner within a period of thirty days from publication of these rules in the Official Gazette. (2) Such intimation shall be given in writing addressed to the Commissioner stating the details of the mortgage of any property which has vested under the Act in the State Government or, as the case may be, of any charge, lien or other interest in or in relation to any such property and shall be accompanied by copies of the relevant documents evidencing the same.