The Telangana Non-trading Companies Act, 1962.

THE TELANGANA NON-TRADING COMPANIES ACT, 1962. 
(ACT NO. 2 OF 1962) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent, commencement and 
application. 
2. Definition. 
3. Application of Central Act I of 1956 to companies 
to which this Act applies. 
4. Power to remove difficulties. 
5. Repeal of Central Act VII of 1913 and Hyderabad 
Act 4 of 1320F. 
 
THE TELANGANA NON-TRADING COMPANIES ACT, 1962.1 
 
ACT NO. 2 OF 1962. 
 
1. (1) This Act may be called the 2Telangana Non-trading 
Companies Act, 1962. 
 
 (2) It extends to the whole of the State of 2Telangana. 
 
 (3) It shall be deemed to have come into force on the 
1st April, 1956. 
 
 (4) It shall apply to a company as defined in section 2 
of this Act. 
 
2. In this Act, a ‘company’ means a company formed and 
registered under this Act, or an existing company formed  
and registered under any of the previous laws specified in 
3sub-clause (ii) of clause (1) of section 3 of the Companies 
Act, 1956 (Central Act I of  1956), and which is a non -trading 
corporation with objects confined to the State of Telangana 
falling within the scope of entry 32 in List II of the Seventh 
Schedule to the Constitution of India. 
 
3. The provisions o f 3the Companies Act, 1956 (Central 
Act I of 1956) , shall, so far as may be, apply to the 
incorporation, regulation and winding up of companies to 
which this Act applies: 
                                                           
1. The Andhra Pradesh Non-Trading Companies Act, 1962  received the 
assent of the Governor on the 5th February, 1962. The said Act in force in 
the combined State, as on 02.06.2014, has been adapted to the State of 
Telangana, under section 101 of the Andhra Pradesh Reorganisation 
Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws 
Order, 2016, issued in G.O.Ms.No.4 5, Law (F) Department, dated 
01.06.2016.  
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
3. The Companies Act, 1956 is repealed and the C ompanies Act, 2013 
(Central Act 18 of 2013) is in force. 
Short title, extent, 
commencement 
and application. 
Definition. 
Application of 
Central Act I of 
1956 to 
companies to 
which this Act 
applies. 
2  [Act No. 2 of 1962] 
 Provided that- 
 
 (i) the powers conferred on the Central Government by 
those provisions shall be exercisable and may be exercised 
by the State Government; 
 
 (ii) the State Government shall be competent by 
notification in the 4Telangana Gazette, to delegate all or any 
of such powers to  any subordin ate officer or authority 
specified in the said notification; 
 
 (iii) the State Government shall have power by like 
notification to relax, omit, add to or vary any provision of the 
aforesaid Central Act, in relation to comp anies to which this 
Act applies; 
 
 (iv) the powers, duties and functions of the Registrar 
under the said provisions shall be exercised, discharged 
and performed by such person as may be appointed by the 
State Government by name or by virtue of office to be the 
Registrar in relation to companies to which this Act applies. 
 
4.  If any difficulty arises in giving effect to the provisions 
of 5the Comp anies Act, 1956 (Central Act I of 1956),  in 
relation to companies to which this Act applies, the State 
Government may, as occasion may require, by order in the 
4Telangana Gazette, make such adaptations or 
modifications of the said provisions not affecting the 
substance, or give such directions n ot inconsistent with the 
purposes of this Act, or of the said provisions, as appear to 
them necessary or expedient for removing the difficulty. 
 
 
                                                           
4. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
5. The Companies Act, 1956 is repealed and the Companies Act, 2013 
(Central Act 18 of 2013) is in force. 
Power to remove 
difficulties. 
[Act No. 2 of 1962]  3 
5.  The provisions of the Indian Companies Act, 1913 
(Central Act VII of 1913), and the Hyderabad Com panies 
Act, 1320 Fasli (Hyderabad Act IV of 1320  Fasli), in so far as 
they relate to the incorporation, reguIation and winding  up 
of companies which are non -trading corporations with 
objects confined to the State of 6Telangana falling within the 
scope of entry 32 of List II of the Seventh Schedule to the 
Constitution of India, are hereby repealed. 
 
* * * 
                                                           
6. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Repeal of Central 
Act VII of 1913 
and Hyderabad 
Act IV of 1320 
Fasli. 

‹ Prev All Telangana acts Next ›