26. Contracts to cease to have effect unless ratified by National Textile Corporation.—
Every
contract, entered into by the Company in relation to any textile undertaking which has vested in the
National Textile Corporation under sub-section
(2) of section 3, for any service, sale or supply and in
force immediately before the appointed day, shall, on and from the expiry of a period of one hundred and
eighty days from the date on which the Ordinance was promulgated, cease to have effect unless such
contract is, before the expiry of that period, ratified in writing by the National Textile Corporation, and in
ratifying such contract, the National Textile Corporation may make such alterations or modifications
therein as it may think fit:
Provided that the National Textile Corporation shall not omit to ratify a contract and shall not make
any alteration or modification in a contract—
(a) unless it is satisfied that such contract is unduly onerous or has been entered into in bad faith
or is detrimental to the interests of the textile undertaking concerned, and
(b) except after giving the parties to the contract a reasonable opportunity of being heard and
except after recording in writing its reasons for refusal to ratify the contract or for making any
alteration or modification therein.
