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The Punjab Non-Trading Companies Act, 1960
Punjab Act No. 25 of 1960
hl503
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LEGISLATIVE HISTORY 6 |
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Object & Reasons6 |
(1) which is confined in the scope of its objects to the [State of Haryana]; and
(2) which is a non-trading corporation within the meaning of entries 43 and 44 in list I of the Seventh Schedule to the Constitution of India.
3. Application of Central Act 1 of 1956 to companies to which this Act applies. - (1) The provisions of the Companies Act, 1956 (Central Act 1 of 1956), shall so far as may be, apply to the incorporation, regulation and winding up of companies to which this Act applies : Provided that -(a) the powers and functions vested in the Central Government under those provisions shall be exercisable and may be exercised by the State Government;
(b) the State Government shall be competent, by notification, to delegate all or any of such powers or functions to such subordinate officer or authority, and subject to such conditions, restrictions and limitations, as may be specified in the notification;
(c) the State Government shall have power by a like notification to relax, omit, add to or vary any provision of the aforesaid Central Act hereby made applicable to companies to which this Act applies; and
(d) the powers, duties and functions of the Registrar under the said provisions shall be exercised, discharged and performed by such person as appointed by the State Government, by name or by virtue of office, to be the Registrar, in relation to companies to which this Act applies.
(2) A copy of every notification issued under clauses (b) and (c) of sub- section (1), shall as soon as may be after it is issued, be placed before [the house] of the State Legislature. 4. Power to make rules. - (1) The State Government may, by notification, make rules for carrying out the purposes of this Act or may, by like notification and for carrying out like purposes, direct that any rules made by any authority under the Companies Act, 1956, in so far as such rules relate to the carrying out of such purposes, shall apply with or without such adaptations and modifications, whether by way of repeal or amendment, as may be necessary or expedient, and thereupon such rules shall have effect subject to the adaptations and modifications so made as if they were made under this Act. (2) Every rule made or applied under this section shall be laid as soon as may be after it is made or applied before [the House] of the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, [the House agrees] in making any modification in the rule or [the House agree] that the rule should not be made or applied, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule. 5. Repeals and savings. - (1) Section 289-A of the Indian Companies Act, 1913 (Central Act II of 1913), and all other provisions thereof in so far as they relate to matters enumerated in entry 32 of List II in the Seventh Schedule to the Constitution of India, are hereby repealed. (2) Sections 4 and 22 of the Punjab General Clauses Act, 1898 shall apply to the repeal of the provisions specified in sub-section (1) as they apply to the repeal of a Punjab Act.
