Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA STATE ENTERPRISES (RESTRUCTURING AND OTHER SPECIAL PROVISIONS) ACT, 2001 33 of 2001 [] CONTENTS CHAPTER 1 :- PRELIMINARY 1. Short title, extent and commencement 2. Definitions CHAPTER 2 :- MAHARASHTRA BOARD FOR RESTRUCTURING OF STATE ENTERPRISES 3. Establishment of Board and related matters 4 . Term of office, conditions of service, etc., of Chairperson and other Members 5. Removal of Members from office in certain circumstances 6. Officers and other employees of Board 7. Fees, etc., to be defrayed out of the Consolidated Fund of the State 8. Vacancies etc., not to invalidate proceedings of the Board 9. Members and staff of the Board to be public servants 10. Constitution of Bench of Board 11. Procedure of Board 12. Proceedings before Board to be judicial proceedings CHAPTER 3 :- REFERENCES, INQUIRIES AND SCHEMES 13. Power of Government to make reference to Board 14. Inquiry on reference by Government into working of any State Enterprise by the Board 15. Power of Board to make suitable order on the completion of inquiry CHAPTER 4 :- IMPLEMEWIMION OF SCHEMES 16. Preparation and sanction of Schemes 17. Direction not to dispose of assets 18. Winding up of a Referred Enterprise 19. Assisting agency to prepare complete inventory, etc CHAPTER 5 :- MISFEASANCE PROCEEDINGS, APPEALS AND MISCELLANEOUS 20. Misfeasance proceedings 21. Bar of jurisdiction 22. Delegation of powers 23. Protection of action taken in good faith 24. Penalty for certain offences 25. Offences by Referred Enterprise 26. Power to make rules 27. Power to remove difficulties 28. Repeal of Man. Ord. XXVIII of 2000 and saving SCHEDULE 1 :- List of State Enterprises SCHEDULE 2 :- DECLARATION OF FIDELITY AND SECRECY MAHARASHTRA STATE ENTERPRISES (RESTRUCTURING AND OTHER SPECIAL PROVISIONS) ACT, 2001 33 of 2001 [] An Act to make special provisions in the public interest for constitution of the Maharashtra Board for Restructing of State Enterprises with power to determine and recommend timely measures to be taken by the Government of Maharashtra for restructuring, amalgamation, merger, closure, etc., and for determining and recommending measures for disinvestment of the equity capital of the Government in such Enterprises and for matters connected therewith or incidental thereto. Whereas the Directive Principles of Stale policy contained in Part IV of the Constitution,which are the guiding principles to he followed in the governance of every State, embody the concept of a Welfare State, and whereas the Supreme Court of India has, in several of its judgements, held that the said principles supplement the fundamental rights in achieving a Welfare State; And Whereas Maharashtra is a Welfare State and also an industrially and commercially advanced State; And Whereas as a Welfare State it has always been the endeavour of the Government of Maharashtra that all assets and resources of the State are so utilised as to bring the maximum returns for the welfare and prosperity of the people of the entire State; And Whereas it has also been the endeavour of the Government to ensure that there is overall balanced social and economic development and progress of the whole State, and the wealth and prosperity of the State shared equitably by the people of the State; And Whereas it has been noticed by the Government that in spite of several measures taken in the past for this purpose, the operational and financial viability of serval State Enterprises, established over the years for assisting the achivement of the objectives of the Welfare State, has deteriorated progressively, thereby not only straining the resources of the State but also adversely affecting the objectives of these State Enterprises; And Whereas the State Government being concerned to ensure that these State Enterprises which have been set up for the development of infrastructure in the State and for facilitating the availability of goods and services to promote social and economic development in the State, continue to play an effective role and remain financially viable; And Whereas, therefore, necessity had arisen of immediate intervention by the Government by way of making available the services of an expert body to provide mandatory advice and assistance to the Government as well as to such State Enterprises with a view to enabling the latter to observe strict financial discipline and revive or to recognise and restructure themselves to become financially viable and operationally sound; A n d whereas for the purposes aforesaid, it was considered expedient to make special provisions; And Whereas both House of the State Legislature were not in session; And Whereas the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action to make a law for the purpose aforesaid; and, therefore, promulgated the Maharashtra State Enterprises (Restructuring and Other Provisions) Ordinance, 2000, on the 18th November 2000. And Whereas, it is expedient to replace the said Ordinance by an Act of the State Legislature, it is hereby enacted in the Fifty-first Year of the Republic of India as follows:- CHAPTER 1 PRELIMINARY 1. Short title, extent and commencement :- (1) This Act may be called the Maharashtra State Enterprises (Restructuring and other Special provisions) Act, 2000. (2) It extends to the whole of the State of Maharashtra. (3) It shall be deemed to have into force on the 18th November 2000. 2. Definitions :- (1) In this Act, unless the context otherwise requires,- (a) "Assisting Agency" means any Suite Enterprise, Private Sector Agency or any other person or body of persons appointed by the Board as its agency to assist in inquiry or preparation of a scheme, as may be specified by general or special order by the Board; (b) "Board" means the " Maharashtra Board For Restructuring of State Enterprises" established under section 3 of this Act; (c) "Chairperson" means the Chairperson of the Board; (d) "Department" means any Department of the Government of Maharashtra; (e) "Government" means the Government of Maharashtra ; (f) "High Court" means the High Court of Bombay ; (g) "Management" means the Board of Directors, Governing Body, Managing Committee or the Board of Authority of any State Enterprise, responsible for the management of the affairs of the said Enterprise; (h) "Member" means a member of the Board and includes the Chairperson thereof; (i) "Number of Days" would be all days as per the calender and include all holidays; (j) "prescribed" means prescribed by rules made under this Act; (k) "Reserve Bank" means the Reserve Bank of India constituted under Section 3 of the Reserve Bank of India Act, 1934 , (2 of 1934); (1) "Referred Enterprise" means any State Referred Enterprise in respect of which a reference has been made by the Government to the Board and shall remain as such Referred Enterprise till completion of the sanctioned scheme to the satisfaction of the Board or until discharged by the Board; (m) "Recognised Labour Union or Officers Association" means any union or association or the employees or officers of the State Enterprise which is recognized under the provisions of the relvant Acts; (n) "Schedule" means a Schedule appended to this Act; (o) "Scheduled Bank" means a bank for the time being included in the Second Schedule to the Reserve Bank of India Act, 1934,.(2 of 1934); (p) "State" means the State of Maharashtra; (q) "State Enterprise" means any entity, including any subsidiary entity or such an entity, whether or not incorporated under the Companies Act, 1956 (1 of 1956), or registered under the Societies Registration Act, 1860 (21 of 1860), the Maharashtra Co-operative SocietiesAct, 1960 (Mah. XXIV of 1961), or Bombay Public Trusts Act, 1950 (Bom. XXIX of 1950.), or an Enterprise formed under any State enactment or any other law for the time being in force, in which the Government holdes 50% or more as paid-up equity or preference capital or has substantial financial interest and which is included in Schedule I of this Act. (2) Words and expressice is used but not defined in this Act shall have the meanings, if any, assigned to them in the Companies Act, 1956 (1 of 1956), the Industries (Development and Regulation) Act, 1951 (65 of 1951.), the Maharashtra Co-operative Societies Act 1960, (Mah. XXIV of 1961.), the Bombay Public Trusts Act, 1950 (Bom. XXIX of 1950.), and such other State Acts and Statutes under which the Government has incorporated various State Enterprises as listed in Schedule I of this Act. (3) Any reference in this Act to any other enactment or any provisions thereof shall, in relation to an area in which such enactment or such provision is not in force, be construed as a reference to the corresponding law or the relevant provision of the corresponding law, if any, in force in that area. CHAPTER 2 MAHARASHTRA BOARD FOR RESTRUCTURING OF STATE ENTERPRISES 3. Establishment of Board and related matters :- (1) The Government shall, immediately after the date of coming into force of this Act but not later than thirty days thereof, establish, by notification in the Official Gazette, a Board to be known as the Maharashtra Board for Restructuring of State Enterprises. (2) (a) The Board shall exercise the jurisdiction and powers and discharge the duties and functions as conferred on or assigned to the Board by or under this Act. (b) The Board shall consist of a Chairperson and two other Members. The Government shall appoint the Chairperson. The other two Members of the Board shall also be appointed by the Government after prior consulation with the Chairperson. The Chairperson may request the Government to appoint additional Members for a specified period of time (not exceeding the tenure of three years) to set up an additional Bench of the Board if the work load so warrants. (c) The Chairperson and Members of the Board shall be persons of ability, intergrity and standing who have professional experience, in the public or private sector, of not less than fifteen years and have special knowledge of administration, banking, management, finance, accountancy, law, labour matters, company affairs or any other field, the professional experience in or special knowledge of v aich would, in the opinion of the Government, be useful to the Board. 4. Term of office, conditions of service, etc., of Chairperson and other Members :- (1) Before any person is appointed as the Chairperson or a Member of the Board, the Government shall satisfy itself that the person has no such financial or other interest, as is likely to affect prejudicially his functions as such Chairperson or Member: Provided that, no person shall hold office as the Chairperson or Member after he has attained the age of sixty five years. (2) Notwithstanding anything contained in sub-section (1), a Member may,- (a) by writing under his hand and addressed to the State Government resign his office at any time; or (b) be removed from his office in accordance with the provisions of section 5 . (3) A vacancy caused by the resignation or removal of the Chairperson or any other Member under sub-section (2) or otherwise, shall be filled in by the Government by fresh appointment. - (4) In the event of the occurence of a vacancy in the office of the Chairperson by reason of his death, resignation or otherwise, such Member as the State Government may by notification, authorise in this behalf, shall act as the Chairperson till the date on which a new Chairperson, appointed in accordance with the provisions of this Act to fill such vacancy, enters upon his office (5) When the Chairperson is unable to discharge his functions owing to absence, illness or any other cause, such a Member of the Board, as the Chairperson may authorise in writing in this behalf, shall discharge the functions of the Chairperson till the date on which the Chairperson resumes his duties. (6) The Government shall, by order, determine the professional fees and allowances payable to and the other terms and conditions of service of the Chairperson and other Members: Provided that, neither the professional fees nor the allowances nor the other terms and conditions of service of the Chairperson or any Member shall be varied to his disadvantage after his appointment. (7) The Chairperson and every other Member shall, before entering upon his office, make a declaration of fidelity and secrecy in the form set out in Schedule II. (8) The Chairperson or any other member ceasing to hold office as such shall not hold any appointment or be connected with the management or administration in any Referred Enterprise, in relation to which any matter has been the subject-matter of consideration before the Board, for a period of two years from the date on which he ceases to hold such office. (9) The tenure of the Chairperson and Members of the Board shall be initially for a period not exceeding three years. Subject to (he proviso to sub-section (1), the tenure may be extended from time by, the Government at its option, till the exercise of restructing, etc., of the State Enterprises, is completed to the satisfaction of the Government. Consistent with the provisions of sub-section (1), the Chairperson and Members of the Board may pursue any other activities of their choice, for personal gain or otherwise, during their tenure. 5. Removal of Members from office in certain circumstances :- The Government may remove from office any Member who,- (a) has been adjudged as insolvent; or (b) has been convicted of an offence which in the opinion of the Government, involves moral turpitude; or (c) has become physically or mentally incapable of acting as a Member; or (d) has acquired such financial or other interest as is likely to affect prejudicially his function as Member; or (e) has so absued bis position as to render his continuance in office prejudicial to public interest. 6. Officers and other employees of Board :- (1) The Government may provide the Board with such other officers and employees as may be necessary for the efficient performance of the functions of the Board. The Officers may be given such powers as the Chairperson may decide to be necessary to discharge the administrative functions of the Board, including issue of notices under the seal of the Board. (2) The salaries and allowances and the conditions of service of the officers and employees of the Board shall be such as may be prescribed: Provided that, such officers or other employees shall, before entering upon their duties, make a declaration of fidelity and secrecy in the form set out in Schedule II. 7. Fees, etc., to be defrayed out of the Consolidated Fund of the State :- The professional fees and allowances payable to the Members and Assisting Agencies and the administrative expenses including professional fees, salaries, allowances, pension, etc., payable to or in respect of the experts and officers and other employees of the Board shall be defrayed out of the Consolidated Fund of the State. 8. Vacancies etc., not to invalidate proceedings of the Board :- No act or proceedings of the Board or, as the case may be, a Member thereof, shall be questioned on the ground merely of the existence of any vacancy or defect in the constitution of the Board or any defect in the appointment of a person acting as a Member of the Board. 9. Members and staff of the Board to be public servants :- The Chairperson and other Members and the officers and other employees of the Board shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 . (45 of 1860.). 10. Constitution of Bench of Board :- (1) The Jurisdiction, power and authority of the Board may be exercised by a Single Bench thereof. (2) The Banch shall be constituted by the Chairperson and shall consist of two Members. (3) If the Members of a Bench differ in opinion on any point, they shall state the point on which they differ and make a reference to the Chairperson of the Board who shall hear the point himself. Such point shall be decided according to the Chairperson's opinion and his opinion shall be the final opinion of the Board. 11. Procedure of Board :- (1) Subject to the provisions of this Act, the Board shall have powers to regulate,- (a) the procedure for conduct of the business of the Board; (b) the procedure of any Bench, including the places at which the sittings of the Bench shall be held; and (c) the delegation, to one or more Members, of such powers or functions, as the Board may specify. (2) The Board shall, for the purpose of any inquiry or for any other purpose under this Act, have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908), while trying suits in respect of the following matters, namely: - (a) the summoning and enforcing the attendance of any witness and examining him on oath; (b) the discovery and production of documents or other material object producible as evidence; (c) the reception of evidence on affidavit; (d) the requisitioning of any public record from any court or office; (e) the issuing of any commission for the examination of witnesses; (F) any other matter, which may be prescribed. 12. Proceedings before Board to be judicial proceedings :- The Board shall be deemed to be a Civil Court for the purposes of Section 195 of the Code of Criminal Procedure, 1973 and Chapter XXVI of the Code of Criminal Procedure, 1973 and the proceedings before it shall be deemed to be judicial proceedings within the meaning of Section 193 of the Indian Penal Code, 1860 and Section 228 of the Indian Penal Code, 1860 (45 of 1860), and for the purpose of Section 196 of the Code OF CRIMINAL PROCEDURE, 1973 . CHAPTER 3 REFERENCES, INQUIRIES AND SCHEMES 13. Power of Government to make reference to Board :- (1) For the purposes of this Act, the authority to make a reference to the Board shall vest only in the Government. (2) The Government may make a reference to the Board in respect of any State Enterprise where the Government,- (i) wants to withdraw its ownership or management from the State Enterprise and desires to divest its control in the ownership or management; or (ii) is of the opinion, after recording reasons in writing, that the financial position of the State Enterprise is not satisfactory and requires immediate remedial measures; or (iii) is of the opinion that two or more State Enterprises or subsidiaries thereof can be merged to bring about improvement in their financial position or operations and management. (3) The Management of a State Enterprise may pass a resolution requesting the Government to make a reference to the Board, where the financial position of such Enterprise is, in the opinion of the Management, in need of immediate expert guidance or not sound and needs to be improved or is beyond the point of revival. In such cases, the Government shall, within a period of one month from the date of receipt of such resolution, make a reference to the Board : Provided that, no such reference shall be made to the Board by the Government or no such resolution shall be passed by the Management of a State Enterprise where the provisions of the Sick Industrial Companies (Special Provisions) Act, 1985, (1 of 1986), are attracted or have become applicable. (4) A reference made to the Board by Government under this section shall not be withdrawn by the Government. 14. Inquiry on reference by Government into working of any State Enterprise by the Board :- (1) Upon receipt of a reference from the Government with respect to any State Enterprise (hereinafter referred to as "Referred Enterprise"), under section 13 , the Board shall make such inquiry as it may deem fit for ascertaining the financial position of such Enterprise. (2) The Board may, if it deems necessary or expedient so to do for the expeditious disposal of an inquiry under sub-section (1), appoint an Assisting Agency, on such terms and conditions as may be determined by the Board, to inquire into and make a report with respect to such matters as may be specified by the Board. (3) The Board or.as the case may be, the Assisting Agency, shall complete its inquiry as expeditiously as possible within sixty days from the commencement of the inquiry but in any case not later than ninety days. 15. Power of Board to make suitable order on the completion of inquiry :- (1) The Board may, after making an inquiry under section 14 , considering all other relevant facts and circumstances of the case, and after bearing the Mangement of the Referred Enterprise and such other persons or parties as the Board may deem fit, decide whether it is practicable for the State Enterprise to reverse the adverse financial performance within a resonable time. (2) If the Board decides under sub-section (1) that it is practicable for the Referred Enterprise to reverse the adverse financial performance within a reasonable time, it shall send its report in writing, with such guidelines as may be specified in the report in relation to such Enterprise, to the Government and to the said State Enterprise. Thereupon, it shall be incumbent upon the Government to issue directions to such Enterprise to follow the guidelines given by the Board for its time-bound revival, subject to the provisions of the relevant law under which it is constituted or registered, as the case may be. (3) The Board may, if any of the guidelines specified in the report in sub-section (2) are not complied with by the Referred Enterprise or if the Referred Enterprise fails to improve the financial performance in pursuance of the said guidelines, review such report suo-mout and prepare a fresh report in respect of such Enterprise, for submission to the Government. CHAPTER 4 IMPLEMEWIMION OF SCHEMES 16. Preparation and sanction of Schemes :- (1) Where report is made under subsection (2) of section 15 in relation to any Referred Enterprise and such Enterprise fails to revive itself as per the guidelines, within the time frame laid down by the Board, the Board shall, on such terms and conditions as may be determined by the Board, direct the Assisting Agency or any other agency appointed by the Board in this behalf to prepare, as expeditiously as possible and ordinarily within a period of ninety days from the date of such order, a scheme with respect to such Referred Enterprise providing for any or more of the following measures, namely :- (a) the financial reconstruction of the Referred Enterprise without Government giving financial assistance in any form whatsoever; (b) the disinvestment of a part or whole of the Government share- holding or stake in any form in the Referred Enterprise to any person, private or public sector organisation ; (c) the amalgamation of the Referred Enterprise with any other entity, hereafter referred to as "transferee entity"; (d) the closure of operations or activities of a part or whole of the Referred Enterprise; (e) the sale of a part or whole of assets of the Referred Enterprise ; and (f) such other preventive, ameliorative, incidental, consequential, supplemental and remedial measures as may appropriate: Provided that, the rationalisation, if any, of the managerial, personnel, supervisory staff and workmen shall be done in accordance with law. (2) The scheme prepared by the Assisting Agency shall be examined by the Board and a copy of the draft scheme with modification, if any, made by the Board shall be sent to the Government, the Referred Enterprise, the Assisting Agency, the recognized employees unions or officers associations and, in the case of amalgamation, also to the transferee entity concerned. (3) (a) The Board may consider the suggestions, if any, received from the persons to whom or entities to which, a copy of the draft scheme has been sent under sub-section (2)and make such modifications, if any, in the draft scheme as found suitable and necessary and shall then finalise the scheme. (b) The Board shall thereafter forward such final scheme approved by it to the Government and the Referred Enterprise concerned. It shall thereupon be incumbent for the State Government to direct Referred Enterprise concerned to take all necessary steps for implementation of the said scheme, subject to and in consonance with all the relevant laws for the time being in force. (4) The Board may, on behalf of the Government, monitor periodically the implementation of the sanctioned scheme. The Board may call for any periodic information from the Referred Enterprise to verify the compliance with the measures specified in the sanctioned scheme and the Referred Enterprise shall promptly furnish all such information to the Board. 17. Direction not to dispose of assets :- The Board may, if it is of the opinion that any direction is necessary in the interest of the Referred Enterprise or creditors or shareholders or in the public interest, recommend to the Government to issue directions to the Referred Enterprise not to dispose of, except with the consent of the Board, any of its assets during:- (a) the period of preparation and consideration of the scheme under section 16 ; and (b) the period beginning with the recording of the opinion by the Board for winding up or dissolution under section 18 and upto the commencement of the proceedings relating to the winding up or dissolution. 18. Winding up of a Referred Enterprise :- Where the Board, after making inquiry under section 14 and after consideration of all relevant facts and circumstances and after giving an opportunity of being heard to all parties concerned is of t h e opinion, that the said Referred Enterprise is not likely to become viable in future and that it should be wound up, or as the case may be, dissolved, it may record and forward its opinion to the Government and thereupon the Government shall- (a) if it is a company registered under the Companies Act, 1956 , (1 of 1956), or (b) if it is an Enterprise constituted under any State or Central Law, make a reference to the High Court for starting winding up proceedings in accordance with the provisions of the Companies Act, 1956 , (1 of 1956), or as case may be, take necessary action for dissolution of the Referred Enterprise under the relevant provisions of the law under which such Enterprise is constituted. 19. Assisting agency to prepare complete inventory, etc :- Where for the proper discharge of the functions of the Bo;ird under this Act, if the circumstances so require, the Board may, through any Assisting Agency, cause to be prepared,- (a) with respect to a State Enterprise, a complete inventory of,- (i) all assets and liablities of whatever nature; (ii) all books of accounts, registers, maps, plans, records, documents of title or ownership of property and all other documents of whatever nature relating thereto; (b) a list of shareholders and a list of creditors showing separately in the list, the secured creditors and the unsecured creditors; (c) a valuation report in respect of the shares and assets in order to arrive at the reserve price for the sale of a part or whole of the State Enterprise or for fixation of share exchange ratio; (d) an estimate of the reserve price or share exchange ratio; or (e) proforma accounts, where no upto date audited accounts are available. CHAPTER 5 MISFEASANCE PROCEEDINGS, APPEALS AND MISCELLANEOUS 20. Misfeasance proceedings :- I f, in the course of scrutiny, inquiry or implementation of any scheme or proposal, it appears to the Board that any person who has taken part in the promotion, formation or management of the Referred Enterprise or any of its units, including any past or present directors, manager or officer or employee of the Referred Enterprise- (a) has misapplied or retained, or become liable or accountable, for, any money or property of the referred Enterprise; or (b) has been guilty of any misfeasances malfeasance or non- feasance or breach of trust in relation to the Referred Enterprise, the Board shall communicate its findings to the Government for appropriate action. 21. Bar of jurisdiction :- No directive or order passed by the Government under this Act shall be appealable except to the High Court and no other Court shall have jurisdiction in respect of any matter which the Board is empowered by or under this Act to determine and no injunction shall be granted by any court or other authority in respect of any action taken or to be taken by the Board or Government in pursuance of any power conferred by or under this Act 22. Delegation of powers :- The Board may, by general or special order, delegate, subject to such conditions and limitations, if any, as may be specified in the order, to any Member or Officer or employee of the Board or any Assisting Agency, such powers and duties (except the powers and duties under sub-section (2) of section 14 , section 15 , Section 18 and section 20 under this Act, as it may deem necessary. 23. Protection of action taken in good faith :- No suit or any other legal proceeding shall lie against the Board or the Chairperson or any other Member, Officer or other employee of the Board, or Assisting Agency or any other person authorised by the Board to discharge any function under this Act for any loss or damage caused or likely to be caused by any action which is in good faith done in pursuance of this Act. 24. Penalty for certain offences :- (1) Whoever violates the provisions of this Act or any scheme or any order of the Board and whoever makes a false statement or gives false evidence to the Board shall be punishable with simple imprisonment for a term which may extend to three years and shall also be liable to fine. (2) No court shall take cognizance of any offence under sub-section (1) except on a complaint in writing of such officer of the Board as may be authorised in this behalf by the Board. 25. Offences by Referred Enterprise :- (1) Where any offence, punishable under this Act has been committed by a Referred Enterprise, every person who, at the time offence was committed, was in charge of and was responsible to the Referred Enterprise for the conduct of the business of the Referred Enterprise shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly : Provided that, nothing contained in this sub-section shall render any such peson liable to any punishable if he proves that the offence was committed without his knoledge or that he had exercised all due diligence to prevent the commission of such offence. (2) Notwithstanding anything contained in sub-section (1), where any offence punishable under this Act has been committed by a Referred Enterprise and it is proved that the offence has been committed with the consent or connivance of or is attributable to any neglect on the part of any director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be proceeded against and punished accordingly. 26. Power to make rules :- (1) The Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act. (2) Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of the State legislature, while it is in session for a total period of thirty days, which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid immediately following, both House agree in making any modification in a rule or both Houses agree that the rule should not be made, and notify such decision in the Official Gazette, the rule shall from the date of publication of such notification, have effect only in such modification form or be of no effect, as the case may be; so, however, that any such modification previously done or omitted to be done unde that rule. 27. Power to remove difficulties :- If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order, do anything not inconsistent with the provisions of this Act, which appears to it to be necessary or expedient for the purpose of removing the difficulty: Provided that, no such order shall be made after the expiry of a period of two years from the date of commencement of this Act. 28. Repeal of Man. Ord. XXVIII of 2000 and saving :- (1) The Maharashtra Stae Enterprises (Restructuring and Other Special Provisions) Ordinance, 2000 (Mah. Ord. XXVIII of 2000), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have beeen done or taken, as the case may be, under the corresponding provisions of this Act. SCHEDULE 1 List of State Enterprises SCHEDULE 1 [See section 2(q)] List of State Enterprises A. Enterprises constituted under the Companies Act, 1956.- 1. Maharashtra Small Scale Industries Development Corporation Limited. 2. Maharashtra State Textile Corporation Limited. 3. Maharashtra State Mining Corporation Limited. 4. Western Maharashtra Development Corporation Limited. 5. Knokan Development Corporation Limited. 6. Vidarbha Development Corporation Limited. 7. Marathwada Development Corporation Limited. 8. Maharashtra Electronices Corporation Limited. 9. Leather Industries Development Corporation of Maharashtra Limited. 10.MAFCO Limited. 11. Maharashtra Agro-Industries Development Corporation Limited. 12. Maharashtra State Powerlooms Corporation Limited. 13. Maharashtra State Handlooms Corporation Limited. 14. Maharashtra Fisheries Development Corporation Limited. 15. Maharashtra State Seeds Corporation Limited. 16. Maharashtra Mendhi and Sheli Development Corporation Limited. 17. Maharashtra Land Development Corporation Limited. 18. Maharashtra Tourism Development Corporation Limited. 19. Maharashtra Film, State and Cultural Development Corporation Limited. 20. Mahatma Phule Backward Class Development Corporation Limited. 21. Manila Arhik Vikas Mahamandal Limited. 22. CIDCO Limited. 23. Haffkine Bio-Pharmaceutical Corporation Limited. 24. Maharashtra State Fanning Corporation Limited. 25. Forest Development Corporation of Maharashtra Limited. 26. Maharashtra State Police Housing and Welfare Corporation Limited. 27. Vasantro Naik Vimukta Jati and Nomadic Tribes Development Corporation Limited. 28. Lokshahir Annabhu Sathe Development Corporation Limited. 29. Kolhapur Chitranagari Corporation Limited. 30. Shivashahi Punarvasan Prakalp Limited. 31. Maharashtra State Road Development Corporation Limited. 32. Maharashtra State Other Backward Class Financial andDevelopment Corporation Limited. 33. Annasaheb Patil Economically Backward Development Corporation Limited. 34. maulana Azad Minorities Financial Development Corporation Limited. 35. Maharashtra Petrochemical Corporation Limited. 36. Shabari Tribal Finance and Development Corporation Limited. B. Enterprises constituted under Maharashtra Acts.- 37. Maharashtra Industries Development Corporation. 38. Maharashtra Khadi and Village Industries Board. 39. Maharashtra State Labour Welfare Board. 40. Maharashtra Krishna Valley Development Corporation. 41. Vidarbha Irrigation Development Corporation. 42. Konkan Irrigation Development Corporation. 43. Tapi Irrigation Development Corporation. 44. Godavari-Maratbwada Irrigation Development Corporation. 45. Maharashtra Maritime Board. 46. Maharashtra Housing and Area Development Authority. 47. Mumbai Metropolitan Region Development Authority. 48. Maharashtra Jeevan Pradhikaran. C. Enterprises constituted under Government of India Acts.- 49. Maharashtra State Finance Corporation. 50. Maharashtra State Electricity Board. 51. Maharashtra State Warehousing Corporation. 52. Maharashtra State Road Transport Corporation. 53. Maharashtra PollutionControl Board. D. Enterprises Registered under the Maharashtra Co-operative Societies Act, 1960.- 54. Maharashtra State Co-operative Tribal Development Corporation Limited. 55. Maharashtra State Co-operative Marketing Federation. 56. Maharashtra State Handlooms Co-operative Federation. 57. Maharashtra State Cotton Growers Marketing Federation. 58. Maharashtra State Oil Seeds Growers Federation. E. Enterprises Registered under the Societies Registration Act, 1860.- 59. Haftkine Institute for Training Research and Testing. 60. Maharashtra Energy Development Agency. SCHEDULE 2 DECLARATION OF FIDELITY AND SECRECY SCHEDULE 2 [See sections 4(7) and 6 (2)] DECLARATION OF FIDELITY AND SECRECY I,.....................................do hereby declare that I will faithfully, truly and to the best of my skills and ability, execute and perform the duties required of me as the Chairman/Member/other officer or employee of the Maharashtra Board for Restructring of State Enterprises and which properly relate to the office or position held by me in or in relation to the said Board. I further declare that I will not communicate or allow to be communicated to any person not legally entitled thereto any information relating the affairs of the Board, nor will I allow any such person to intercept or have access to any books or documents belonging to or in possession of the Board or the business of any person having any dealing with the said Board. Signed before me. Signature.