The Telangana Rural Electric Co-operative Societies (Temporary Provisions) Act, 1998.

THE TELANGANA RURAL ELECTRIC CO-OPERATIVE SOCIETIES 
(TEMPORARY PROVISIONS) ACT, 1998. 
(ACT NO. 32 OF 1998) 
ARRANGEMENT OF SECTIONS 
Sections 
 CHAPTER - I 
1. Short title and commencement. 
2. Appointment and term of Persons-in-charge. 
3. Validation. 
 
THE TELANGANA RURAL ELECTRIC CO-OPERATIVE 
SOCIETIES (TEMPORARY PROVISIONS) ACT, 1998.1 
 
ACT No.32 OF 1998. 
 
1. (1) This Act may be called the 2Telangana Rural Electric 
Co-operative Societies (Temporary Provisions) Act, 1998. 
 
 (2) It shall be deemed to have come into force with 
effect from the 1st November, 1976. 
 
2. Notwithstanding anything contained in the 3Telangana 
Co-operative Societies Act, 1964 or the rules made 
thereunder, the Government may extend from time to time 
the period of appointment of a person or persons appointed 
to manage the affairs of any Rural El ectric Co -operative 
Society beyond the expiry of the period of three years, so 
however, that the period of such appointment including the 
extended period shall not be 4[beyond the 31st March, 
2010]. 
 
3. Notwithstanding any judgement, decree or order of any 
court, tribunal or other authority,- 
 
 
                                                           
1. The Andhra Pradesh Rural Electric Co -operative Societies (Temporary 
Provisions) Act, 1998 received the assent of the Governor on the 15 th 
December, 1998. 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 Orde r, 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 by G.O.Ms.No.53, Agriculture & Co -operation (Coop.II) 
Department, dated 20.05.2016. 
4. Substituted by Act No.18 of 2009. 
Short title and 
commencement. 
Appointment and 
term of Persons-
in-charge. 
 
Act 7 of 1964. 
Validation. 
2  [Act No.32 of 1998] 
 (a) no order passed under clause (a) of sub -section (7) 
of section 32 of the 5Telangana Co-operative Societies Act, 
1964, extending the term of office of the persons appointed 
to manage the affairs of any Rural Electric Co -operative 
Society; and  
 
 (b) no act or thing done or proceeding taken after the 
commencement of section 2 of t his Act in pursuance of an 
order passed under clause (a) of sub -section (7) of section 
32 of the 5Telangana Co -operative Societies Act, 1964 by 
any person or persons appointed to manage the affairs of 
any Rural Electric Co -operative Society, in exercise of  the 
powers or the performance of the duties entrusted to them 
by or under the 5Telangana Co-operative Societies Act 1964; 
shall be deemed illegal or invalid and accordingly the 
extension of the term of office of the person or persons 
appointed to manage t he affairs of the Rural Electric Co -
operative Societies ordered from time to time and all acts or 
things done or proceedings taken by the said person or 
persons shall for all purposes be deemed to be and to have 
always been done or taken, in accordance wit h the 
provisions of the 5Telangana Co -operative Societies Act, 
1964 and this Act, and no suit or other proceeding shall be 
instituted in any court against any such extension, act or 
things or proceeding on the ground only that any such 
extension, act, thing or proceeding was not done or taken in 
accordance with law. 
 
* * * 
                                                           
5. Adapted by G.O.Ms.No.53, Agriculture & Co -operation (Coop.II) 
Department, dated 20.05.2016. 
Act 7 of 1964. 

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