The Telangana Single Window Cooperative Credit Structure at State Level Act, 1994.

 
 
THE TELANGANA SINGLE WINDOW CO-OPERATIVE CREDIT 
STRUCTURE AT STATE LEVEL ACT, 1994. 
(ACT NO. 14 OF 1994) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Abolition of Central Agricultural Development Bank. 
3. Amendment of Act 7 of 1964. 
4. Act to override other laws. 
 
THE TELANGANA SINGLE WINDOW CO-OPERATIVE 
CREDIT STRUCTURE AT STATE LEVEL ACT, 1994.1 
 
ACT No.14 OF 1994. 
 
1. (1) This Act may be called the 2Telangana Single 
Window Cooperative Cr edit Structure at State Level Act , 
1994. 
 
 (2) It s hall come in to force on such  date as t he State 
Government may, by notification,  published in the 
2Telangana Gazette, appoint. 
 
2. (1) With e ffect on and from t he date appointed by the 
Government under sub -section (2) of section 1, the Andhra 
Pradesh Central Cooperative Agricultural Development Bank 
registered under 3Andhra Pradesh Cooperative Societies 
Act, 1964 (hereinafter in this section referred to as the said 
Bank) shall stand abolished. 
 
 (2) On such abolition of the said Bank  under sub -
section 1,- 
 
  (a) all properties, assets including all balances, rights, 
privileges, benefits, licences , powers, authorities and 
interest vested in the said Bank shall devolve upon  the 
Andhra Pradesh State Cooperative Bank Limited (hereinafter 
in this section referred to as the successor Bank); 
                                                           
1.The Andhra Pradesh Single Window Co -operative Credit Structure at 
State Level Act, 1994 received the assent of the Governor on the 16 th 
April, 1994 . 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.45, Law (F) Department, dated 01.06.2016. 
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
3. Adapted in G.O.Ms.No.53, Agriculture & Co -operation (Coop.II) 
Department, dated 20.05.2016. 
Short title and 
commencement. 
Abolition of 
Central 
Agricultural 
Development 
Bank. 
Act 7 of 1964. 
2  [Act No.14 of 1994] 
  (b) all contracts including guarantees, deeds, bonds, 
debentures, agreements, powers of attorney and other 
instruments of whatever nature executed by or in favour of 
the said Bank and having effect immediately before it s 
abolition shall be enfor ced and effected against or in favour 
of the Successor Bank and may be a cted upon as fully and 
effectively as if the successor Bank is a party thereto; 
 
  (c) any suit, appeal or other legal proceeding of 
whatever nature by or against the said Bank pending on the 
date of its abolition shall be prosecuted by or continued 
against the successor Bank; 
 
  (d) all persons who are members of the said Bank on 
the date of its abolition shall be deemed to be the members 
of the successor Bank and shall continue to hold office as 
such only so long as they would have held office as 
members of the said Bank had it not been abolished: 
 
 Provided that the institutions and corporate bodies, 
other than the District Cooperative Central Banks who were 
the nominal members in the said Bank shall continue to be 
the nominal members of the successor Ban k without a right 
to vote; 
 
  (e) the successor Bank shall exercise the powers and 
discharge the functions of all long term, medium term and 
short term agricultural credit and allied functions such as the 
banking functions; 
 
  (f) all the employees of the said Bank shall be 
transferred to and shall be deemed to be the employees of 
the Successor Bank: 
 
  Provided that the staff so transferred shall continue to 
be governed by the respective service regulations 
applicable to  them immediately befo re such transfer until 
[Act No.14 of 1994]  3 
new service regulations are framed  by the Successor Bank 
with the approval of  the Commissioner of Co-operation and 
Registrar of Co-operative Societies: 
 
  Provided further that the service rendered by the staff 
so tran sferred in  the said Ba nk upto its abolition shall be  
deemed to be t he service und er the Successor Bank a nd 
they shall be entitled to count that service for all purpose s 
including increments, leave, provident fund and gratuity: 
 
  Provided also that their exist ing terms and conditions 
of service shall not be varied to their disadvantage. 
 
 (3) The integration of the services of the employees of 
the said Bank with the employees of the Successor Bank 
shall be effected in accordance with such principles as may 
be prescribed  by rules framed in this behalf by the 
Government subject to the provisions of clause (f) of sub -
section (2). 
 
 (4) The Registrar shall cause all consequential 
amendments to the Bye -laws and regulations of the 
Successor Bank to be made to carry out the pur poses of 
this section. 
 
3. (1) Throughout the Andhra Pradesh Co-operative 
Societies Act, 1964 (herein -after referred to as the  principal 
Act), for the words “ Central Agricultural Development Bank ” 
wherever they occur, the words “The Andhra Pradesh State 
Co-operative Bank Limited” shall be substituted. 
 
 (2) In section 84 of the principal Act, clause (b) shall be 
omitted. 
 
 
 
Amendment of 
Act 7 of 1964. 
4  [Act No.14 of 1994] 
4. The provisions of this Act shall have effect 
notwithstanding anything contained in the Andhra Pradesh  
Co-operative Societies Act, 1964 or in any other law for the 
time being in force. 
 
* * * 
Act to override 
other laws. 
Act 7 of 1964. 

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