The Andhra Pradesh Public Societies (Reconstitution of Management) Act, 1996.

THE ANDHRA PRADESH PUBLIC SOCIETIES (RECONSTITUTION OF
MANAGEMENT) ACT, 1996
ACT NO. 3 OF 1996
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title and commencement.
2. Definitions.
3. Cessation of office of the non-official Chairman and the non-official
Directions.
4. Action for reconstitution of societies.
5. Power to amend the Schedule.
6. Act to override other laws and bar of jurisdiction of civil courts.
7. Power to remove difficulties.
8. Repeal of Ordinance 17 of 1995.
SCHEDULE
THE ANDHRA PRADESH PUBLIC SOCIETIES (RECONSTITUTION
OF MANAGEMENT) ACT, 1996
ACT No.3 OF 1996
[20th January, 1996]
AN ACT TO PROVIDE FOR EFFECTIVE FUNCTIONING OF SOCIETIES BY
RECONSTITUTING THEIR MANAGEMENT AND FOR THE MATTERS
CONNCETED THEREWITH OR INCIDENTAL THERETO.
Whereas there are a large number of societies registered under the law
f o r t h e t i m e b e i n g i n f o r c e p r o v i d i n g f o r r e g i s t r a t i o n a n d f u n c t i o n i n g f o r
i m p l e m e n t a t i o n o f t h e p o l i c i e s o f t h e S t a t e u n d e r t h e v a r i o u s b r a n c h e s o f
administration;
And whereas, immediate action is found to be essential in public interest
to accelerate revamping of managements of such societies to function as bodies
responsive to the aspirations and needs of the people;
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh
in the Forty-sixth Year of Republic of India, as follows:-
1. Short title and commencement - (1) This Act may be called the Andhra
Pradesh Public Societies (Reconstitution of Management) Act, 1996.
(2) Item 18 of the Schedule appended to the Act shall be deemed to have
come into force on the 25 th November, 1995 and the remaining provisions shall
be deemed to have come into force on the 13th November, 1995.
2. Definitions - In this Act, unless the context otherwise requires,-
(a)“Government” means the Government of Andhra Pradesh;
(b)“Notification” means a notification published in the Andhra
Pradesh Gazette and the word “notified” shall be construed
accordingly;
(c)“Society” means a society registered under the provisions of the
Andhra Pradesh Co-operative Societies Act, 1964 and includes any
other society registered under the provisions of any other law
providing for registration for the time being inforce and functioning
for implementation of the policies of the State as specified in the
Schedule;
(d) “Schedule” means the Schedule appended to this Act.
3. Cessation of office of the non-official Chairman and the non-official
D i r e c t i o n s -Notwithstanding anything contained in any bye-law,
Memorandum of Association or Articles of Association, Notification, order, rule
or regulation or in any provision of any other law for the time being in force,
the non-official Chairman or president and non-official Director or member, as
the case may be, by whatever name called, or every society holding such office
at the commencement of this Act shall cease to hold such office forthwith.
4. Action for reconstitution of societies - Notwithstanding anything
contained in any bye-law, Memorandum of Association, Notification, order, rule
or regulation or any other law for the time being in force, the Government shall,
within such period as they consider reasonable reconstitute the board,
committee or management or the governing body by whatever name called.
5. Power to amend the Schedule - (1) The Government may, by notification,
alter or add to or cancel any item in the Schedule.
(2) Where a notification has been issued under sub-section (1), there shall,
unless the notification is in the meantime rescinded, be introduced in the
L e g i s l a t i v e A s s e m b l y a s s o o n a s m a y b e , b u t i n a n y c a s e d u r i n g t h e n e x t
s e s s i o n o f t h e L e g i s l a t i v e A s s e m b l y f o l l o w i n g t h e d a t e o f t h e i s s u e o f t h e
notification, a Bill on behalf of the Government, to give effect to the alteration,
addition or cancellation, as the case may be, of the Schedule specified in the
notification, and the notification shall cease to have effect when such Bill
becomes law, whether with or without modifications but without prejudice to
the validity of anything previously done thereunder:
Provided that if the notification under sub-section (1) is issued when the
Legislative Assembly is in session, such a Bill shall be introduced in the
Legislative Assembly during that session:
P r o v i d e d f u r t h e r t h a t w h e r e f o r a n y r e a s o n a B i l l a s a f o r e s a i d d o e s n o t
b e c o m e l a w w i t h i n s i x m o n t h s f r o m t h e d a t e o f i t s i n t r o d u c t i o n i n t h e
Legislative Assembly, the notification shall cease to have effect on the
expiration of the said period of six months.
(3) All references made in this Act to any item in the Schedule shall be
construed as relating to the item in the Schedule as for the time being
amended in exercise of the powers conferred by this section.
6. Act to override other laws and bar of jurisdiction of civil courts. -
The provisions of this Act shall have effect notwithstanding anything
contained in any other law for the time being in force, and accordingly,-
(a)n o s u i t o r o t h e r p r o c e e d i n g s h a l l b e i n s t i t u t e d , m a i n t a i n e d o r
c o n t i n u e d i n a n y C o u r t f o r t h e c o n t i n u a n c e o f a n y n o n - o f f i c i a l
Chairman, or President or a non-official Director or a member, as the
c a s e m a y b e , b y w h a t e v e r n a m e c a l l e d w h o c e a s e d t o h o l d o f f i c e
under this Act;
(b)n o c o u r t s h a l l e n f o r c e a n y d e c r e e o r o r d e r d i r e c t i n g t h e
continuance of such person in such office; and
(c)all proceedings pending in any court claiming such continuance
shall abate.
7. Power to remove difficulties - (1) If any difficulty arises in giving effect to
t h e p r o v i s i o n s o f t h i s A c t , t h e G o v e r n m e n t m a y m a k e s u c h o r d e r s n o t
inconsistent with the provisions of this Act as appear to them to be necessary
or expedient for the purpose of removing the difficulty.
(2) Every order made under this section shall be laid before the Legislative
A s s e m b l y o f th e S t a t e , a s s o o n a s m a y b e , b u t i n a n y c a s e d u r i n g t h e n e x t
session of the Legislative Assembly following the date of making such order.
8. Repeal of Ordinance 17 of 1995 - The Andhra Pradesh Public Societies
(Reconstitution of Management) Ordinance, 1995 is here by repealed.
SCHEDULE
(See Section 2 (d))
1. Andhra Pradesh State Co-operative Consumer Federation.
2. Andhra Pradesh State Co-operative Rural Irrigation Corporation.
3. SPINFED.
4. SETWIN.
5. SERIFED.
6. Andhra Pradesh State Women's Co-operative Finance Corporation.
7. Andhra Pradesh Backward Classes Co-operative Finance
Corporation.
8.  Andhra Pradesh Vikalangula Co-operative Corporation.
9. Andhra Pradesh Scheduled Castes Co-operative Finance
Corporation.
10.Andhra Pradesh Girijana Co-operative Corporation.
11.Andhra Pradesh Nayee Brahmin's Co-operative Societies
Federation Limited.
12.Andhra Pradesh Washermen Co-operative Societies Federation
Limited.
13.Andhra Pradesh Geetha Parishramikula Sahakara Arthika
Samkshema Samstha.
14.Rural Electric Co-operative Society, Cheepurupalli.
15.Rural Electric Co-operative Society, Anakapalli.
16.Rural Electric Co-operative Society, Kadiri (West).
17.Rural Electric Co-operative Society, Jogipet.
18.The Andhra Pradesh Scheduled Tribes Co-operative Finance
Corporation.

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