The Telangana Public Sector Undertakings (Reconstitution of Management) Act, 1996.

 
 
THE TELANGANA PUBLIC SECTOR UNDERTAKINGS 
(RECONSTITUTION OF MANAGEMENT) ACT, 1996. 
(ACT NO. 4 OF 1996) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Definitions. 
3. Cessation of office of the non-official Chairman and the 
non-official directors. 
4. Action for reconstitution of public sector undertakings. 
5. Power to amend the Schedule. 
6. Act to override other laws and bar of jurisdiction of civil 
courts. 
7. Power to remove difficulties. 
8. Repeal of Ordinance. 
9. Schedule. 
 
THE TELANGANA PUBLIC SECTOR UNDERTAKINGS 
(RECONSTITUTION OF MANAGEMENT) ACT, 1996.1 
 
ACT No.4 OF 1996. 
 
1. (1) This Act may be called the 2Telangana Public 
Sector Undertakings (Reconstitution of Management) Act, 
1996. 
 
 (2) Items 18 and 19 of the Schedule appended to the 
Act shall be deemed to have come into force on the 25th 
November, 1995 and the remaining provisions shall be 
deemed to have come into force  on the 13th November, 
1995. 
 
2. In this Act, unless the context otherwise requires,- 
 
 (a) “Government” means the Government of 
2Telangana; 
 
 (b) “Notification” means a notification published in the 
2Telangana Gazette and the word “notified” shall be 
construed accordingly; 
 
 (c) “Public Sector Undertaking”  means a public sector 
undertaking specified in the Schedule to this Act; 
 
 (d) “Schedule” means the Schedule appended to this 
Act. 
                                                           
1. The Andhra Pradesh Public Sector Undertakings (Reconstitution of 
Management) Act, 1996  received the assent of the Governor on the 16th 
January, 199 6. 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. 
Short title and 
commencement. 
Definitions. 
2  [Act No.4 of 1996] 
3. Notwithstanding anything contained in any rule, order 
or notification or bye -laws or Memorandum or Articles of 
Association or in any provision of any law for the time being 
in force, the non -official Chairman and  the non -official 
Directors by whatever name called of every public sector 
undertaking holding office at the commencement of this Act 
shall cease to hold such office forthwith. 
 
4. Notwithstanding anything contained in any rule, order 
or notification or bye -laws or Memorandum or Articles of 
Association or in any provision of any law for the time being 
in force, the Government shall, within such period as they 
consider reasonable from the date of commencement of this 
Act re-constitute the Board, or committee or management or 
the governing body by whatever name called. 
 
5. (1) The Government may, by notification, alter or add 
to or cancel any item in the Schedule. 
 
 (2) Where a notification has been issued under sub -
section (1), there shall, unless the notification is in the 
meantime rescinded, be introduced in the Legislature, as 
soon as may be, but in any case during the next session of 
the Legislature f ollowing 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 specifi ed in the notification, and the 
notification shall cease to have ef fect 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 Legislature is in session, suc h a Bill shall 
be introduced in the Legislature during that session: 
 
Cessation of office 
of the non-official 
Chairman and the 
non-official 
directors. 
Action for 
reconstitution of 
public sector 
undertakings. 
Power to amend 
the Schedule. 
[Act No.4 of 1996]  3 
 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 Legislature, the notification 
shall cease t o 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. The provisions of this Act shall have effect 
notwithstanding anything contained in any other law for the 
time being in force, and accordingly,- 
 
 (a) no suit or other proceeding shall be instituted, 
maintained or continued in any Court for the continuance of 
any non -official Chairman, or a non -official Director as the 
case may be, who cease to hold office under this Act; 
 
 (b) no court shall enforce any decree or order directing 
the continuance of such Chairman or the Director; and 
 
 (c) all proceedings pending in any court claiming his 
continuance shall abate. 
 
7. (1) If any difficulty arises in giving effect to the 
provisions of this Act, the Government may make such 
orders not inconsistent with the provisions of this Act as 
appear to  them to be necessary or expedie nt for the 
purpose of removing the difficulty. 
 
 (2) Every order made under this section shall be laid 
before the Leg islature of the State, as soon as may be, but 
in any case during the next session of the Legislature 
following the date of making such order. 
 
Act to override 
other laws and 
bar of jurisdiction 
of civil courts. 
Power to remove 
difficulties. 
4  [Act No.4 of 1996] 
8. The Andhra Pradesh Public Sector Undertakings 
(Reconstitution of Management ) Ordinance, 1995 is hereby 
repealed. 
 
SCHEDULE 
 
(See Section 2 (d)) 
 
1. A.P. State Agro Industries Development Corporation. 
 
2. A.P. Fisheries Development Corporation. 
 
3. A.P. Meat and Poultry Development Corporation. 
 
4. A.P. Travel and Tourism Development Corporation. 
 
5. A.P. Forest Development Corporation. 
 
6. A.P. Industrial Infrastructure Corporation. 
 
7. A.P. Industrial Development Corporation. 
 
8. A.P. Electronics Development Corporation. 
 
9. A.P. State Housing Corporation. 
 
10. A.P. Urban Development and Housing Corporation. 
 
11. A.P. Leather Industries Development Corporation. 
 
12. A.P. Mineral Development Corporation. 
 
13. A.P. State Minorities Finance Corporation. 
 
14. A.P. State Irrigation Development Corporation. 
 
15. A.P. Textile Development Corporation. 
Repeal of 
Ordinance 18 of 
1995. 
[Act No.4 of 1996]  5 
16. A.P. Handicrafts Development Corporation. 
 
17. A.P. State Trading Corporation. 
 
18. A.P. State Civil Supplies Corporation. 
 
19. A.P. State Small Scale Industrial Development 
Corporation. 
 
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