LexThe Telangana Laws (Change of Acronyms) Act, 2024.
Telangana · state statute
Open in Lexace · Ask the AI about this act THE TELANGANA LAWS (CHANGE OF ACRONYMS)
ACT, 2024.
ACT NO.15 OF 2024
THE TELANGANA LAWS (CHANGE OF ACRONYMS) ACT, 2024.
(ACT NO. 15 OF 2024)
INDEX
Section
No. Contents
1. Short title and application.
2. Definitions.
3. Change of Acronyms.
4. Schedule.
5. Power of Government to amend Schedule.
6. Power to remove difficulties.
7. Laying.
8. Applicability of the Telangana General Clauses Act,
1891.
THE TELANGANA LAWS (CHANGE OF ACRONYMS)
ACT, 2024.
ACT NO.15 OF 2024.
[21st August, 2024]
AN ACT TO CHANGE THE ACRONYMS OF THE
TELANGANA LAWS AND FOR MATTERS
CONNECTED THEREWITH OR INCIDENTAL
THERETO.
1. (1) This Act may be called the Telangana Laws
(Change of Acronyms) Act, 2024.
(2) It shall apply to all the laws made, adapted, enacted
by the State Legislature and in force in the State of
Telangana.
2. In this Act, unless the context otherwise requires,-
(a) ‘Acronym’ means a word formed from the initial
letters of a phrase;
(b) ‘Government’ means the Government of Telangana;
(c) “Law” means and includes any enactment,
ordinance, regulation, order, bye-law, rule, scheme,
notification or other instrument, etc., made, adapted, enacted
by the State Legislature and in force in the State of
Telangana;
(d) “notification” means, a notification published in the
Telangana Gazette and the expression ‘notified’ shall be
construed accordingly.
Received the assent of the Governor on the 21st August, 2024.
Short title and
application.
Definitions.
2 [Act No.15 of 2024]
(e) “TG” means Telangana;
(f) “TS” means Telangana State;
(g) Any other word or expression used or referred to in
any other law for the time being in force.
3. In all the Laws in force in the State of Telangana,-
(1)For the acronym “TS” wherever they occur, the
acronym “TG” shall be substituted.
(2) Any reference relating to the acronym in any Law
including enactment, ordinance, regulation, order, bye-law,
rule, scheme, notification or other instrument, etc., made
thereunder both statutory and non-statutory, for the acronym
“TS”, read the acronym ‘TG’ respectively.
(3) For the words “Telangana State” wherever they
occur, while referring to the Laws, the word “Telangana”
shall be substituted therefor.
4. The short title of every Act specified in Column (3) of
the Schedule and its citation by the number and year as
indicated therein shall be amended as specified in the
corresponding entry in column (4) thereof and all references
to any such law in any other law shall stand modified
accordingly;
5. (1) The Government may, from time to time, by
notification in the Official Gazette, amend the Schedule.
(2) Any amendment made under sub-section (1) shall
have effect as if enacted in this Act and shall come into force
on the date of the notification, unless the notification
otherwise directs.
Power of
Government to
amend Schedule.
Schedule.
Change of
Acronyms.
[Act No.15 of 2024] 3
6. If any difficulty arises in giving effect to the provisions of
this Act, the Government may, by general or special order,
published in the Telangana Gazette, make such provisions
not inconsistent with the provisions of this Act, as appear to
them to be necessary or expedient for the removal of the
difficulty.
7. Every notification or order made under sections 5 and 6
of this Act, shall, as soon as possible after it is issued, be
laid before the Legislature of the State.
8. For the purpose of this Act, the Telangana General
Clauses Act, 1891 shall apply.
Laying.
Power to remove
difficulties.
Applicability of
the Telangana
General Clauses
Act, 1891.
Act No. 1 of
1891.
4 [Act No.15 of 2024]
SCHEDULE
(See section 4)
Sl.
No. Year Short Title
Short Title, Number
and Year as modified /
amended
(1) (2) (3) (4)
1) 1956 The Telangana State
Co-operative Societies
(Reconstitution) Act,
1956 (Act No. XLII of
1956).
The Telangana Co-
operative Societies
(Reconstitution) Act,
1956 (Act No. XLII of
1956).
2) 1959 The Telangana State
Legislature (Vacation
of Seat on
Simultaneous
Membership) Act,
1959 (Act No.XII of
1959).
The Telangana
Legislature (Vacation of
Seat on Simultaneous
Membership) Act, 1959
(Act No.XII of 1959).
3)
1963
The Telangana State
Co-Operative Bank
(Formation) Act, 1963
(Act No.12 of 1963).
The Telangana Co-
Operative Bank
(Formation) Act, 1963
(Act No.12 of 1963).
4) Professor Jayashankar
Telangana State
Agricultural University
Act, 1963 (Act No.24
of 1963).
Professor Jayashankar
Telangana Agricultural
University Act, 1963
(Act No.24 of 1963).
5) 1976 The Telangana State
Aid to Industries Act,
1976 (Act No.53 of
1976).
The Telangana Aid to
Industries Act, 1976 (Act
No.53 of 1976).
[Act No.15 of 2024] 5
6)
1983
The Telangana State
Handloom Weavers Co-
Operative Society
(Formation) Act, 1976
(Act No.54 of 1976).
The Telangana
Handloom Weavers
Co-Operative
Society (Formation)
Act, 1976 (Act
No.54 of 1976).
7) The Telangana State
Handloom Weavers
Cooperative Society
Limited (Merger of
Certain Cooperative
Societies) Act, 1983 (Act
No.14 of 1983).
The Telangana
Handloom Weavers
Cooperative Society
Limited (Merger of
Certain Cooperative
Societies) Act, 1983
(Act No.14 of 1983)
8) 1984 The Telangana State
Electricity Board
(Recovery of Dues) Act,
1984 (Act No.28 of 1984).
The Telangana
Electricity Board
(Recovery of Dues)
Act, 1984 (Act
No.28 of 1984).
9) 1988 The Telangana State
Council of Higher
Education Act, 1988 (Act
No.16 of 1988).
The Telangana
Council of Higher
Education Act, 1988
(Act No.16 of 1988).
10) 1989 The Telangana State
Audit Act, 1989 (Act No.9
of 1989).
The Telangana
Audit Act, 1989 (Act
No.9 of 1989).
11) 1998 The Telangana State
Minorities Commission
Act, 1998 (Act No.31 of
1998).
The Telangana
Minorities
Commission Act,
1998 (Act No.31 of
1998).
6 [Act No.15 of 2024]
12) 2003 The Telangana State
Commission for
Scheduled Castes and
Scheduled Tribes Act,
2003 (Act No.9 of 2003).
The Telangana
Commission for
Scheduled Castes and
Scheduled Tribes Act,
2003 (Act No.9 of
2003).
13) 2007 Sri Konda Laxman
Telangana State
Horticultural University
Act, 2007 (Act No.30 of
2007).
Sri Konda Laxman
Telangana Horticultural
University Act, 2007
(Act No.30 of 2007).
14) 2014 The Telangana State
Industrial Project
Approval and Self
Certification System (TS-
iPASS) Act, 2014 (Act
No.3 of 2014).
The Telangana
Industrial Project
Approval and Self
Certification System
(TG-iPASS) Act, 2014
(Act No.3 of 2014).
15) 2016 The Telangana State
Commission for Debt
Relief (Small Farmers,
Agricultural Labourers
and Rural Artisans) Act,
2016 (Act No.12 of
2016).
The Telangana
Commission for Debt
Relief (Small Farmers,
Agricultural Labourers
and Rural Artisans)
Act, 2016 (Act No.12 of
2016).
16) 2017 The Telangana State
Scheduled Castes and
Scheduled Tribes
Special Development
Fund (Planning,
Allocation and Utilization
of Financial Resources)
Act, 2017 (Act No.18 of
2017).
The Telangana
Scheduled Castes and
Scheduled Tribes
Special Development
Fund (Planning,
Allocation and
Utilization of Financial
Resources) Act, 2017
(Act No.18 of 2017).
[Act No.15 of 2024] 7
17) 2018 The Telangana State
Private Universities
(Establishment and
Regulation) Act, 2018
(Act No.11 of 2018).
The Telangana Private
Universities
(Establishment and
Regulation) Act, 2018
(Act No.11 of 2018).
18) 2020 The Telangana State
Building Permission
Approval and Self
Certification System (TS-
bPASS) Act, 2020 (Act
No.12 of 2020).
The Telangana
Building Permission
Approval and Self
Certification System
(TG-bPASS) Act, 2020
(Act No.12 of 2020).
19) 2021 The Telangana State
Prevention of Touting
and Malpractices against
Tourists and Travellers
Act, 2021 (Act No.10 of
2021).
The Telangana
Prevention of Touting
and Malpractices
against Tourists and
Travellers Act, 2021
(Act No.10 of 2021).
* * *