The ANDHRA PRADESH CO-OPERATIVE SPINNING MILLS (REGULATION) ACT, 1983

THE ANDHRA PRADESH CO-OPERATIVE
SPINNING MILLS (REGULATION) ACT, 1983
ACT No. 15 OF 1983
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title, extent and commencement.
2. Definitions.
3. Power to make bye-laws.
4. Power to appoint Special Officer or Committee.
5. Power to make rules.
5A. Power to amend the Schedule.
6. Repeal of Ordinance 15 of 1983.
THE ANDHRA PRADESH CO-OPERATIVE
SPINNING MILLS (REGULATION) ACT, 1983
ACT No. 15 OF 1983
                                                                            [24th September, 1985]
AN ACT TO REGULATE THE WORKING OF CERTAIN CO-OPERATIVE
SPINNING MILLS IN THE STATE OF ANDHRA PRADESH AND FOR
MATTERS CONNECTED THEREWITH OR INCIDENTAL THERETO.
Be it enacted by the Legislature of the State of Andhra Pradesh in the
Thirty-fourth year of the Republic of India as follows:-
1. Short title, extent and commencement- (1) This Act may be called the
Andhra Pradesh Co-operative Spinning Mills (Regulation) Act, 1983.
(2) It extends to the whole of the State of Andhra Pradesh.
(3) It shall be deemed to have come into force on the 22nd July, 1983.
2. Definitions- In this Act, unless the context otherwise requires,
(a) Co-operative Societies Act means the Andhra Pradesh Co-
operative Societies Act, 1964 (Act 7 of 1964);
(b) ‘Co-operative Spinning Mills’ means a Co-operative Spinning
Mill registered or deemed to be registered under the Andhra
Pradesh Co-operative Societies Act, 1964 (Act 7 of 1964);
(c) ‘Government’ means the State Government of Andhra Pradesh;
(d) ‘notification’ means a notification published in theAndhra
Pradesh Gazette; and the word ‘notified’ shall be construed
accordingly;
(e) ‘Relief Undertakings Act’ means the Andhra Pradesh Relief
Undertakings (Special Provisions) Act, 1971;
(f) ‘Schedule’ means a Schedule appended to this Act;
(g) ‘State Federation of Co-operative Spinning Mills’ means the
Andhra Pradesh State Federation of Co-operative Spinning Mills
registered or deemed to be registered under Co-operative Societies
Act (Act 7 of 1964);
(h) all words and expressions used in this Act and not defined but
defined in the Andhra Pradesh Co-operative Societies Act, 1964,
shall have the meanings respectively assigned to them in that Act.
3. Power to make bye-laws- Notwithstanding anything in the Co-operative
Societies Act, the Relief Undertakings Act, or their rules made thereunder or
the bye-laws of the State Federation of Co-operative Spinning Mills and the Co-
operative Spinning Mills specified in the schedule for the time being in force,
the Government or any officer authorised by them in this behalf shall have the
power to frame the bye-laws or amend the existing bye-laws of the State
Federation of Co-operative Spinning Mills and the Co-operative Spinning Mills
specified in the Schedule and any bye-law so framed or amended shall be
deemed to have been registered under the Co-operative Societies Act.
4. Power to appoint Special Officer or Committee- (1) With effect on and
from the commencement of this Act and notwithstanding anything in the Co-
operative Societies Act, the Relief Undertakings Act or the rules made
thereunder or the bye-laws of the State Federation of Co-operative Spinning
Mills and the Co-operative Spinning Mills specified in the Schedule, for the
time being in force, the committees managing the affairs of the State Federation
of Co-operative Spinning Mills and the Co-operative Spinning Mills specified in
the Schedule shall stand superseded.
(2) Notwithstanding anything in the Co-operative Societies Act, the Relief
Undertakings Act or the rules made thereunder or the bye-laws of the State
Federation of Co-operative Spinning Mills and the Co-operative Spinning Mills
specified in the Schedule, for the time being in force, the Government may, by
notification, appoint a person to be called the Special Officer for a period of one
year or a Committee consisting of not more than twenty one persons to manage
the affairs of the State Federation of Co-operative Spinning Mills and not more
than eleven persons to manage the affairs of each of the Co-operative Spinning
Mills specified in the Schedule for a period of three years. The appointment of
the Committee may be extended for a further period or periods if the
Government are satisfied that, in the interests of the efficient functioning of the
State Federation of Co-operative Spinning Mills and the Co-operative Spinning
Mills specified in the Schedule, it is deemed necessary to so appoint the
Committee for a further period or periods not exceeding six months at a time so
however, that the total period of appointment shall not in the aggregate extend
beyond six years.
Provided that the Government may without notice and without assigning
any reasons therefor withdraw the appointment of the Special Officer or any or
all members of the Committee and appoint another Special Officer or member
or members in his or their place for the residue of the period of the original
appointment;
Provided further that any casual vacancy arising during the term of the
Special Officer or the Committee may be filled by the Government for the
residue of the term of the Special Officer or the Committee.
(3) The Special Officer or the Committee appointed under sub-section (2)
shall, subject to the control of the Government and to such directions as they
may, from time to time give, have power to exercise all or any of the functions
of the Committee of the State Federation of Co-operative Spinning Mills or the
Co-operative Spinning Mills specified in the Schedule.
(4) The Registrar shall arrange for the calling of a General Meeting for the
election of the Committee in accordance with the provisions of the bye-laws of
the State Federation of Co-operative Spinning Mills and the Co-operative
Spinning Mills specified in the Schedule so as to enable the members of the
Committee to come into office at the expiration of the period of the Special
Officer or the Committee appointed by the Government.
5. Power to make rules- (1) The Government may, by notification, make rules
for carrying out all or any of the purposes of this Act.
(2) Every rule made under this Act shall immediately after it is made, be
laid before each House of the State Legislature if it is in session and if it is not
in session, in the session immediately following, for a total period of fourteen
days, which may be comprised in one session or in two successive sessions,
and if, before the expiration of the session in which it is so laid or the session
immediately following both Houses agree in making any modification in the
rule or in the annulment of the rule shall, from the date on which the
modification or annulment is notified have effect only in such modified form or
shall stand annulled, 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.
1[5A. Power to amend the Schedule - (1) The Government may, by
notification, after or add to or cancel any item in the Schedule.
(2) Where a notification has been issued under subsection (1) there shall,
unless the notification is in the meantime rescinded be introduced in the
Legislative Assembly, as soon as may be, but in any case during the next
session of the Legislative Assembly following the date of the issue of the
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:
Provided further that where for any reason a Bill as aforesaid does not
become law within six months from the date of its introduction in the
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. Repeal of Ordinance 15 of 1983- The Andhra Pradesh Co-operative
Spinning Mills (Regulation) Ordinance, 1983 is hereby repealed.
1 . The Section 5A inserted by the Act No. 2 of 1965, Section 2.
SCHEDULE
(See sections 3 and 4)
1. The Andhra Co-operative Spinning Mills Limited, Guntakal, Anantapur
District.
2. The Chirala Co-operative Spinning Mills Limited, Chirala, Prakasam
District.
3. Rajahmundry Co-operative Spinning Mills Limited, Rajahmundry, East
Godavari District.
4. Nellore Co-operative Spinning Mills Limited, Nellore, Nellore District.
5. Karimnagar Co-operative Spinning Mills Limited, Anthergaon,
Karimnagar District.
6. Adilabad Cotton Growers, Co-operative Spinning Mills Limited,
Adilabad District.
7. Sathavahana Cotton Growers' Co-operative Spinning Mills Limited,
Sattenapalli, Guntur District.
8. Parchur Cotton Growers' Co-operative Spinning Mills Limited,
Parchur, Prakasam District.
9. Nandyal Co-operative Spinning Mills Limited, Nandyal, Kurnool
District.
10. Sri Balaji Co-operative Spinning Mills Limited, SatyaVadu, Chittoor
District.
11. Medak District Co-operative Spinning Mills Limited, Siddipet, Medak
District.
12. Sri Rajarajeswari Co-operative Spinning Mills Limited, Sircilla,
Karimnagar District.
13. Jedcherla Co-operative Spinning Mills Limited, Jedcherla,
Mahboobnagar District.
14. Gadwal Cotton Growers' Co-operative Spinning Mills Limited,
Gadwal, Mahabubnagar District.
15. Sri Laxminarasimha Cotton Growers' Co-operative Spinning Mills
Limited, Uravakonda, Anantapur District.
16. Salivahana Co-operative Spinning Mills Limited, Narasannapeta,
Srikakulam District.
17. Kakatiya Polyster Co-operative Spinning Mills Limited, Warangal
District.
18. The Andhra Pradesh Co-operative Wool Spinning Mills Limited,
Mahabubnagar.
1[19. The Chilkaluripeta Cotton Growers Co-operative Spinning Mills
Limited, Chilakaluripeta.]
1 . The item added by the Act No. 6 of 2001, section 2.

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