The Telangana State Co-operative Bank (Formation) Act, 1963.

THE TELANGANA STATE CO-OPERATIVE BANK (FORMATION) 
ACT, 1963. 
(ACT NO.12 OF 1963) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Definitions. 
3. Formation of the Andhra Pradesh Co-operative 
Bank by amalgamation of the Andhra Co-operative 
Bank and the Hyderabad Co-operative Bank. 
4. Transfer of assets and liabilities to Andhra Pradesh  
Co-operative Bank from the date of formation. 
5. Power to make rules. 
6. Power to adapt. 
7. Overriding effect of the Act. 
 
THE TELANGANA STATE CO-OPERATIVE BANK 
(FORMATION) ACT, 1963.1 
 
ACT No. 12 OF 1963. 
 
1. (1) This Act may be called the 2Telangana State  
Co-operative Bank (Formation) Act, 1963. 
 
 (2) It shall come into force at once. 
 
2. In this Act unless the context otherwise requires,- 
 
 (a) ‘Andhra Co-operative Bank ’ means the  Andhra 
State Co-operative Bank Limited; 
 
 (b) ‘Andhra Pradesh Co-operative Bank’ means the 
Andhra Pradesh State  Co-operative Bank  Limited formed 
under section 3; 
 
 3(c) ‘Co-operative Societies Act of 1932’ means, the 
Andhra Pradesh (Andhra Area)  Co-operative Societies Act, 
1932; 
 
 3(d) ‘Co-operative Societies  Act of 1952 ’, means the 
Andhra Pradesh (Telangana Area) Co -operative Societies 
Act, 1952; 
 
                                                           
1. The Andhra Pradesh  State Co-operative Bank (Formation) Act, 1963 
received the assent of the Governor on the 5th May, 1963. 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. Now see the provisions of  the Telangana Co -operative Societies Act, 
1964 (Act 7 of 1964), in which these Acts were repealed. 
Short title and 
commencement. 
Definitions. 
2  [Act No. 12 of 1963] 
 (e) ‘Government’, means the State Government; 
 
 (f) ‘Hyderabad Co -operative Bank’, means, the 
Hyderabad Co-operative Apex Bank Limited; 
 
 (g) ‘Registrar’ means the Registrar of Co-operative 
Societies, 4Telangana; 
 
 (h) ‘State’ means the 4State of Telangana; 
 
3. (1) As soon as may be after the  commencement of this 
Act, the Registrar shall place separately before a meeting of 
the general body of the Andhra Co -operative Bank and a 
meeting of the general body of the Hyderabad Co -operative 
Bank, specially convened by him, a scheme prepared by 
him which shall contain proposa ls, for the amalgamation of 
those Banks to form a single bank called the Andhra 
Pradesh State Co -operative Bank, Limited, having as the 
area of its operation the entire territory comprised in the 
State and for such other matters as are in his opinion 
connected with, or incidental to, the amalgamation. 
 
 (2) If the scheme prepared by the Registrar is approved 
by a  resolution passed by a majority of the members 
present and voting at each of the said meeting s, eith er 
without modification s or with modificati ons to which the 
Registrar agrees, he shall certify the scheme.  Upon such 
certification, the scheme shall be final and binding on the 
Andhra Co-operative Bank and the Hyderabad Co -operative 
Bank as well as the shareholders, creditors, officers and 
employees of those Banks. 
 
 (3) After t he certification of the scheme u nder  
sub-section (2), the Registrar shall register the Andhra 
                                                           
4. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Formation of the 
Andhra Pradesh 
Co-operative 
Bank by 
amalgamation of 
the Andhra  
Co-operative 
Bank and the 
Hyderabad  
Co-operative 
Bank. 
[Act No.12 of 1963]  3 
Pradesh Co -operative Bank and its bye -laws under the  
Co-operative Societies Act of 1932. 
 
 (4) Where the certified scheme of the Registrar 
provides for the transfer of services of officers and 
employees of the Andhra Co -operative Bank and the 
Hyderabad Co -operative Bank to the Andhra Pradesh Co -
operative Bank, such transfer shall not entitle any such 
officer or employee to any compe nsation under the 
Industrial Disputes Act, 1947, or any other law for the time 
being in force and no claim in respect thereof shall be 
entertained by any Court, tribunal or other authority. 
 
 (5) After taking such action in terms of the certified 
scheme as may be necessary for the amalgamation of the 
Andhra Co-operative Bank and the Hyderabad Co -operative 
Bank, the Registrar shall notify to those Banks the date on 
which the working of the Andhra Pradesh Co-operative Bank 
shall commence, which date shall be deemed to be the date 
of formation of the Andhra Pradesh Co-operative Bank. 
 
 (6) The scheme shall, as soon as may be after it is 
certified, be laid by the Government before each House of 
the State Legislature. 
 
 (7) If the scheme prepared by the Registrar  is not 
approved in the manne r indicated in  sub-section (2), the 
Government shall on an application from the Registrar, refer 
the scheme for settlement  to a Judge of the High Court of 
Andhra Pradesh, nominated by the Chief Justice in this 
behalf. The schem e as settled by such Judge shall be final 
and shall be binding on the Andhra Co -operative Bank and 
the Hyderabad Co -operative Bank as well as the 
shareholders, creditors, officers and employees of those 
Banks in the same manner as if the scheme so settled were 
certified under sub -section (2) and the provisions of sub -
sections (3) to (6) shall apply to such scheme. 
4  [Act No. 12 of 1963] 
4. With effect on and from the date of formation of the 
Andhra Pradesh Co-operative Bank,- 
 
  (i) the assets and liabilities o f the  Andhra  
Co-operative Bank and the Hyderabad Co -operative Bank 
shall stand transferred to the Andhra  Pradesh Co-operative 
Bank and the guarantees in respect of any liabilities of the 
said Banks given by the Government and subsisting on that 
date shall be deemed to be the guarantees given in respect 
of the liabilities of the Andhra Pradesh Co-operative Bank; 
 
  (ii) the Co-operative Societies registered or deemed 
to have been registered under the Co -operative Societies 
Act of 1952,  shall, for the purpose of membership of the 
Andhra Pradesh Co-operative Bank and in their  transactions 
therewith, be deemed  to have been regis tered under, and 
be governed by the provisions of the Co-operative Societies 
Act of 1932; 
 
  (iii) all contracts, deeds, bonds, agreements and 
other instruments of whatever nature subsisting on that date 
and relating to the assets and liabilities transferred to the 
Andhra Pradesh Co -operative Bank, from the Andhra  
Co-operative Bank and the Hyderab ad Co-operative Bank 
which have been parties thereto, shall have full force in 
favour of or against, the Andhra Pradesh Co-operative Bank, 
and may be enforced as if the Andhra Pradesh Co -operative 
Bank had been a party thereto. 
 
5. (1) The Government may, by notification in the 
5Telangana Gazette, make rules for carrying out the 
purposes of this Act. 
 
 (2) Every rule made under this section shall, 
immediately after it is made, be laid before each House of 
                                                           
5. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Transfer of 
assests and 
liabilites to Andhra 
Pradesh  
Co-operative 
Bank from the 
date of formation. 
Power to make 
rules. 
[Act No.12 of 1963]  5 
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 o r the session 
immediately following, both Houses agree in making any 
modification in the rule or in the annulment of the rule, the 
rule shall thereafter 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 th e validity of anything previously done under 
that rule. 
 
6. For the purpose of giving effect to the provisions  of this 
Act, the Government may , by order published in the 
6Telangana Gazette, make such adaptations and 
modifications of 7[the Co -operative Societies Act of 19 32, 
and the Co -operative Societies Act of 1952 ], and the  rules 
made thereunder, whether by way of repeal or amendment 
as may be necessary or expedient. 
 
7. The provision s of this Act shall have effect 
notwithstanding anything inconsistent therewith in the  
8[Co-operative Soc ieties Act  of 1932 and the Co -operative 
Societies Act of 1952]. 
 
* * * 
                                                           
6. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
7. Repealed by Act 7 of 1964. 
Power to adapt. 
Overriding effect 
of the Act. 

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