The Telangana State Handloom Weavers Co-operative Society (Formation) Act, 1976.

THE TELANGANA STATE HANDLOOM WEAVERS’  
CO-OPERATIVE SOCIETY (FORMATION) ACT, 1976. 
(ACT NO. 54 of 1976) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and commencement. 
2. Definitions. 
3. Formation of the Telangana State Handloom 
Weavers’ Co-operative Society Ltd. 
4. General effect of Amalgamation. 
5. Ultimate authority of new society to vest in its 
general body. 
6. Management of the affairs of the new society. 
7. Transfer of services of officers and other employees 
of the amalgamated societies. 
8. Over-riding effect of the Act. 
9. Power to make rules. 
10. Power to remove difficulties. 
11. Repeal of Ordinance 14 of 1976. 
 
THE TELANGANA STATE HANDLOOM WEAVERS’  
CO-OPERATIVE SOCIETY (FORMATION) ACT, 1976.1 
 
ACT No. 54 of 1976. 
 
1. (1) T his Act may be ca lled the 2Telangana State 
Handloom Weavers’ Co-operative Society (Formation) Act, 
1976. 
 
 (2) It extends to the whole of the State of 2Telangana. 
 
 (3) It shall be deemed to  have come into force on the 
6th July, 1976. 
 
2. In this Act, unless the context otherwise requires,- 
 
 (a) “amalgamation” means the amalgamation of the 
Andhra Handloom Weavers ’ Co-operative Society, the 
Hyderabad Handloom Weavers ’ Central Co -operative 
Association and the Rayalaseema Apex Weavers ’  
Co-operative Society, un der section 3, for the purpose of 
formation of a new Society called “the Telangana  State 
Handloom Weavers’ Co-operative Society Limited ”, and the 
expression, “amalgamated societies”  shall be construed to 
refer to the aforesaid three societies so amalgamated; 
 
 
                                                           
1. The Andhra Pradesh State Handloom Weavers ’ Co-operative Society 
(Formation) Act, 1976 received the assent of the Governor on 
18.08.1976. 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. 
Throughout the Act, wherever required the words "Andhra Pradesh" shall 
be substituted by the word “Telangana”. 
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Short title, extent 
and 
commencement. 
Definitions. 
2  [Act No.54 of 1976] 
 (b) “Andhra Handloom Weavers’ Co -operative Society” 
means the Andhra Handloom Weavers’  Co-operative 
Society Limited Vijayawada, registered or deemed to be 
registered under the Co-operative Societies Act; 
 
 (c) “appointed day” means the date appointed for the 
formation of the Telangana State Handloom Weavers ’ Co-
operative Society Limited, by  the Government und er sub -
section (1) of section 3; 
 
 (d) “Co-operative Societies Act” means 3the Telangana 
Co-operative Societies Act, 1964; 
 
 (e) “Government” means the State Government; 
 
 (f) “Hyderabad Handloom Weavers ’ Central  
Co-operative Association” means the Hyderabad Handloom  
Weavers’ Central Co -operative Association Limited, 
Hyderabad, registered or deemed to be registered under 
the Co-operative Societies Act; 
 
 (g) “new s ociety” means the Telangana State 
Handloom Weavers ’ Co-operative Society limited, formed 
under sub-section (1) of section 3; 
 
 (h) “notification” means a notification published  in the 
4Telangana Gazette; 
 
 (i) “Rayalaseema Apex Weavers’ Co-operative Society” 
means th e Rayalaseema Handloom Weavers’   
Co-operative Society Limited, Kurnool registered under the 
Co-operative Societies Act; 
 
                                                           
3. Adapted by G.O.Ms.No.53, Agriculture and Co -operation (coop.II) 
Department, dated 20.05.2016. 
4. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Act 7 of 1964. 
[Act No.54 of 1976]  3 
 (j) “Registrar” means the Registrar of the Co -operative 
Societies, 5Telangana and includes any other person on 
whom all or any of the powers of the Registrar under this Act 
are conferred by the Government; 
 
 (k) all words and expressions used in this Act and not 
defined but defined in the Telangana Co-operative Societies 
Act, 1964 shall have the meanings respective ly assigned to 
them in that Act. 
 
3. (1) Notwithstanding anything  in the Co-operative 
Societies Act, or the rules made thereunder or the bye -laws 
for the time being in force with effect on and from such date 
as the Government may, by notification, appoint in t his 
behalf, the Andhra Handloom Weavers’ Co-operative 
Society, the Hy derabad Handloom Weavers ’ Central  
Co-operative Ass ociation and the Rayalaseema Ap ex 
Weavers’ Co-operative Society, shall stand amalgamated 
and shall be formed  into a sin gle new society, called the 
Telangana State Handloom  Weavers’ Co-operative Society 
Limited having as the area of its operation the entire territory 
comprised in the State. 
 
 (2) On and from the appointed day- 
 
  (a) the registration o f each of the amalgamated 
societies shall, stand cance lled and the said amalgamated  
societies shall be deemed to have been diss olved and shall 
cease to exist as corporate bodies; 
 
  (b) the new s ociety and the bye -laws as framed by 
the Go vernment o r any officer auth orised by them in this 
behalf shall be deemed to have been register ed under the 
provisions of the C o-operative Societies Act and the 
                                                           
5. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016 . 
Formation of the 
Telangana State 
Handloom 
Weavers' Co-
operative Society 
Ltd. 
4  [Act No.54 of 1976] 
Registrar shall issue the necessary Certificate o f registration 
to the said new society. 
 
4. (1) On the amalgamation with effect on and fr om the 
appointed day,- 
 
  (i) save as otherwise expressly pro vided in this Act, 
the provisions of the Co -operative Societies Act shall apply 
to the new society; 
 
  (ii) the assets and liabilities of every description of the 
amalgamated so cieties shall  stand transferred to the new 
society: 
 
 Provided that no such transfer shall prejudicially affect 
or render in effective any suit, appeal or legal proceedings 
of whatever nature pending b y or against the ama lgamated 
societies, but such suit, appeal or legal proceedings may be 
continued, prosecuted and enforced by or against t he new 
society: 
 
 Provided further that the liabilities o f the amalgamated 
societies shall continue to be gov erned by such guarantee 
of the Go vernment as subsist ed with regard to them on the 
appointed day, as if such guarantee were given in respect of 
the liabilities so transferred, immediately aft er the appointed 
day; 
 
  (iii) the Government and the primary and o ther  
Co-operative Societies which are members of, or affiliated to 
the am algamated societies sh all be deemed to be the 
member of, and affiliated to the new society; 
 
  (iv) all contracts, deeds, bonds, agreements and 
other instruments of whatever nature subsisting and relating 
to the assets and liabilities  transferred to the new so ciety, 
from the amalgamated societie s which  have been parties 
General effect of 
amalgamation. 
[Act No.54 of 1976]  5 
thereto shall have full f orce in favour of o r against the new 
society, and may be enforced as if the said new so ciety has 
been a party thereto. 
 
 (2) The Government may, by notification, m ake such 
supplemental, incidental and consequential provisions 
(including the provision as to committees, authorities , 
properties, rights and interests, liabilities, duties and 
obligations of the amalgamated societies or new society) as 
they may deem neces sary to give effect to the provisions of 
this Act. 
 
5. Subject to the provisions of this Act, the Co -operative 
Societies  Act, th e rules and the bye -laws, the ultimate 
authority of the new society shall vest in the general body 
consisting of such members of the general bodies of the 
amalgamated soci eties as may be specified by the 
Government by notification. 
 
6[6. (1) Notwithstanding anything in this Act , the  
co-operative Societies Act , or the rules made thereunder or 
the bye-laws for the time being in force, the management of 
the affairs of the new society shall vest in the Committee 
consisting of the following members, namely:- 
 
  7[(i) one representative of the Primary handloo m 
weavers co -operative societies (other than Primary Wool 
Weavers Co -operative Societ ies) in each District to be 
elected from among themselves by the delegates of such 
societies;] 
 
 (ii) one representative of the primary  handloom wool 
weavers co -operative societies to be elected from among 
                                                           
6. Substituted by Act No.14 of 1983. 
7. Substituted by Act No.14 of 1988. 
Ultimate authority 
of new society to 
vest in its general 
body. 
Management of 
the affairs of the 
new society. 
6  [Act No.54 of 1976] 
themselves by the delegates of such class of societies in the 
State; 
 
 (iii) three nominees of the Government consisting of – 
 
  (a) Director of Handlooms and Textiles; 
 
  (b) Joint Secretary to Government or Deputy 
Secretary to Government in the Industries and Commerce 
Department dealing with the Handloom Industry; 
 
  (c) one expert in Handlooms and Textiles technology; 
 
 (iv) Managing Director, T elangana State C o-operative 
Bank; 
 
 (v) Deputy General Manager, Regional office of the 
National Bank for Agricultural and Rural Development, 
Hyderabad; 
 
 (vi) Regional Director, National Co -operative 
Development Corporation, Poona; 
 
 (vii) Managing Director, Telangana State Handloom 
Weavers Co-operative Society Limited. 
 
 (2) The elected members of the committee shall elect 
from among themselves a Chairman.] 
 
7. (1) The services of o fficers and other employees of the 
amalgamated societies shall stand transfer red to the new 
society. 
 
 (2) Every person who has been immediately before the 
appointed day , in the employment of the amalgamated 
societies shall, i n so far as such person is employed in  
connection with the amalgam ated societies, b ecome as 
Transfer of 
services of 
officers and other 
employees of the 
amalgamated 
societies. 
[Act No.54 of 1976]  7 
from the appointed day an employee of the new society and 
shall hold his office or service therein by the same tenure, at 
the same remuneration an d upon the sa me terms and 
conditions and with the same rights and privileges as to 
pension and gratu ity and other matters as he woul d have 
held the same under the a malgamated societies prior to 
their amalgamation and shall continue to do so unless and 
until his employment in the new society is duly terminated or 
until his terms and conditions of employment are duly 
altered by the new society. 
 
 (3) The transfer of the services of any officer or other 
employee of the amalgamated so cieties to the new society 
shall not entitle such off icer or other employee to any 
compensation under this Act or other law for the tim e being 
in force and no such claim shall be entertained by any court, 
tribunal or other authority. 
 
8. The provisions of this Act shall have  effect 
notwithstanding anything inconsistent therewith contained in 
the Co-operative Societies Act. 
 
9. (1) The Government may, by notification, make rules to 
carry out all or any of the purposes of this Act. 
 
 (2) Every rule  made under this Act shall immediately 
after it is made b e laid before e ach House of the St ate 
Legislature if it is i n 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 ses sion or in two 
successive sessions, and if, before the expiration of th e 
session in which it i s so laid or th e session immediately 
following, both Houses agree in making any modi fication in 
the rule or in the a nnulment of the rule, the rule shall, from 
the date on which the  modification or annulment is notified, 
have effect only in such modified  form or shall stand 
annulled, as th e case may be; so how ever that any  such 
Over-riding effect 
of the Act. 
Power to make 
rules. 
8  [Act No.54 of 1976] 
modification or annulment shall be without prejudice to the 
validity of anything previously done under that rule. 
 
10. If any difficulty arises in giving effect to the provisions 
of this  Act the Government may make such orders not in  
consistent with the purpose of this Act as appear to them to 
be necessary or expedient for the purpose of removing the 
difficulty. 
 
11. The Andhra Pradesh State Handloom Weavers   
Co-operative Society (Formation) Ordinance, 1976 is hereby 
repealed. 
 
* * * 
Power to remove 
difficulties. 
Repeal of 
Ordinance 14 of 
1976. 

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