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Cabinet empowers the Board of Directors to recommend and undertake the process for Disinvestment - (18 May 2022)

Company

The Union Cabinet, chaired by Prime Minister, has approved the proposal for empowering the Board of Directors of the Holding, Parent Public Sector Enterprises to recommend and undertake the process for Disinvestment (both strategic disinvestment and minority stake sale) or closure of any of their subsidiaries, units, stake in JVs. The Cabinet has also empowered Alternative Mechanism to accord ‘in principle’ approval for disinvestment (both strategic disinvestment and minority take sale) / closure of subsidiaries / units /sale of stakes in JVs of Holding / Parent PSEs of Maharatna.

The process for undertaking the strategic disinvestment transactions / closures to be followed by the PSEs should be open, based on the principles of competitive bidding and consistent with the guiding principles to be laid down. For strategic disinvestment, guiding principles will be laid down by DIPAM. For closure, DPE shall issue guiding principles. The proposal intends to reform the functioning of PSEs, by allowing greater autonomy to the Board of Directors of the Holding PSEs for taking decisions. This will result in expeditious decision making and saving of wasteful operational/financial expenditure by the PSEs.

At present, the Board of Directors of Holding / Parent PSEs have been delegated certain powers under the Maharatna, Navratna and Miniratna categories to make equity investment to establish financial joint ventures and wholly-owned subsidiaries and undertake mergers / acquisitions subject to certain ceilings of net-worth. However, the Boards do not have powers for disinvestment / closure of their subsidiaries / units/ stake in JVs, except some limited powers given to Maharatna PSEs for minority stake disinvestment of shareholding in their subsidiaries. Therefore, approval of the Cabinet / CCEA was needed by Holding / Parent CPSEs, for disinvestment (both strategic disinvestment and minority stake sale) / closure of their subsidiaries / units or sale of their stakes in a JV, irrespective of the size of operations / capital deployed of such subsidiaries, etc. In line with the spirit of the new PSE policy, 2021 to minimize presence of Government PSEs and for functional requirement, further delegation have been provided through this decision.

Tags : EMPOWERMENT   PROCESS   DISINVESTMENT  

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