The Telangana Co-operative Spinning Mills (Regulation) Act, 1983.

THE TELANGANA CO-OPERATIVE SPINNING MILLS 
(REGULATION) ACT, 1983. 
(ACT NO. 15 OF 1983) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and commencement. 
2. Definitions. 
3. Power to make bye-laws. 
4. Power to appoint Special Officer or Committee. 
5. Power to make rules. 
5A. Power to amend the Schedule. 
6 Repeal of Ordinance 15 of 1983. 
 Schedule. 
 
THE TELANGANA CO-OPERATIVE SPINNING MILLS 
(REGULATION) ACT, 1983.1 
 
ACT No. 15 OF 1983 
 
1. (1) This Act may be called the 2Telangana Co-operative 
Spinning Mills (Regulation) Act, 1983. 
 
 (2) It extends to the whole of the State of 2Telangana. 
 
 (3) It shall be deemed to have come into force on the 
22nd July, 1983. 
 
2. In this Act, unless the context otherwise requires,- 
 
 (a) ‘Co-operative Societies Act ’ means the 3Telangana 
Co-operative Societies Act, 1964; 
 
 (b) ‘Co-operative Spinning Mills’ means a Co-operative 
Spinning Mill registered or deemed to be regis tered under 
the 3Telangana Co-operative Societies Act, 1964; 
 
 (c) ‘Government’ means the State Government of 
2Telangana; 
 
 
                                                           
1. The Andhra Pradesh Co -operative Spinning Mill (Regulation) Act, 
1983 received the assent of the Governor on 24.09.1983. The said Act in 
force in the combined State, as on 02.06.2014, has been adapted to the 
State of T elangana, 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 by G.O.Ms.No.53, Agriculture and Co -operation (Co -op.II) 
Department, dated 20.05.2016.  
Short title, extent 
and 
commencement. 
Act 7 of 1964. 
Act 7 of 1964. 
Definitions. 
2  [Act No.15 of 1983] 
 (d) ‘notification’ means a notification published in the 
4Telangana Gazette ; and the word ‘ notified’ shall be 
construed accordingly; 
 
 (e) ‘Relief Undertakings Act ’ means the 5Telangana 
Relief Undertakings (Special Provisions) Act, 1971; 
 
 (f) ‘Schedule’ means a Schedule appended to this Act; 
 
 (g) ‘State Federation of Co -operative Spinning Mills ’ 
means the Telangana State Federation of Co -operative 
Spinning Mills registe red or deemed to be registered u nder 
Co-operative Societies Act; 
 
 (h) all words and expressions used in this Act and not 
defined but defined in the 6Telangana Co-operative 
Societies Act, 1964, shall have the meanings respectively 
assigned to them in that Act. 
 
3. Notwithstanding anything in the Co -operative Societies 
Act, the Relief Undertakings Act, or their rules made 
thereunder or the bye -laws of the State Federation of  
Co-operative Spinning Mills and the Co -operative Spinning 
Mills specified in the schedule for the time being in force, 
the Government or any officer authorised by them in this 
behalf shall have the power to frame th e bye-laws or amend 
the existing bye-laws of the State Federation of Co-operative 
Spinning Mills and the Co -operative Spinning Mills specified 
in the S chedule and any bye -law so framed or amended 
shall be deemed to have been registe red under the  
Co-operative Societies Act. 
 
 
                                                           
4. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
5. Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
6. Adapted by G.O.Ms.No.53, Agriculture and Co -operation (Co -op.II) 
Department, dated 20.05.2016. 
Act 7 of 1964. 
Power to make 
bye-laws. 
Act 19 of 1971. 
[Act No.15 of 1983]  3 
4. (1) With effect on and from the commencement of this 
Act and notwithstanding anything in the Co -operative 
Societies Act, the Relief Undertakings Act or the rules made 
thereunder or the bye -laws of the State Federation of  
Co-operative Spinning Mills and the Co -operative Spinning 
Mills specified in the Schedule, for the time being in force, 
the committees managing the affairs of the State Federation 
of Co -operative Spinning Mills and the Co -operative 
Spinning Mills specified in the Schedule shall stan d 
superseded. 
 
 (2) Notwithstanding anything in the Co -operative 
Societies Act, the Relief Under takings Act or the rules made 
thereunder or the bye -laws of the State Federation of  
Co-operative Spinning Mills and the Co -operative Spinning 
Mills specified in the Schedule, for the time being in force 
the Government may, by notification, appoint a person to be 
called the Special Officer for a period of one year or a 
Committee consisting of not mo re than twenty one persons 
to manage the affairs of the State Federation of Co-operative 
Spinning Mills and not more than eleven persons to manage 
the affairs of  each of the Co -operative Spinning Mills 
specified in the Schedule for a p eriod of three years. The 
appointment of th e Committee may be extended for a 
further period or periods if the Government are satisfied that, 
in the interests of the efficient functio ning of the State 
Federation of Co -operative Spinning Mills and the  
Co-operative Spinning Mills specified in the Schedule, it is 
deemed necessary to so appoint the Committee for a further 
period or periods  not exceeding six months at a t ime so 
however, that the total period of appointment shall not in the 
aggregate extend beyond six years: 
 
 Provided that the Government may without notice and 
without assigning any reasons therefor  withdraw the 
appointment of the Special Officer or any or all members of 
the Committee and appoint another Special Officer or 
Power to appoint 
Special Officer or 
Committee. 
4  [Act No.15 of 1983] 
member or members in his or their place for the residue of 
the period of the original appointment: 
 
 Provided further that any casual vacancy arising during 
the term of the Special Officer or the Committee may be 
filled by the Government for the residue of the term of the 
Special Officer or the Committee. 
 
 (3) The Special Officer or the Committee appointed  
under sub -section (2) s hall, subject to the control of the  
Government and to such directions as they may, from  time 
to time give, have power to exercise all or any of the 
functions of the Committee of the State Federation of  
Co-operative Spinning Mills or the Co -operative Spinn ing 
Mills specified in the Schedule. 
 
 (4) The Registrar shall arrange for the calling of a  
General Meeting for the election of the Committee  in 
accordance with the provisions of the bye -laws of the  State 
Federation of Co -operative Spinning Mil ls and the  
Co-operative Spinning Mills specified in the Schedule so as 
to enable the members of the Committee to come into office 
at the expiration of the period of the Sp ecial Officer or the 
Committee appointed by the Government. 
 
5. (1) The Government may, by notification, make rules 
for carrying out all or any of the purposes of this Act. 
 
 (2) Every rule made under this Act shall immediately 
after it is made, be laid before each House of the State 
Legislature if it is in session and if it i s 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 or the session immediately  
following both Houses agree in making any modification in 
the rule, or in the annulment of the rule shall, from the date 
Power to make 
rules. 
[Act No.15 of 1983]  5 
on which the modification or annulment is notified 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 the validity of 
anything previously done under that rule. 
 
7[5A. (1) The Government may, by notification, a lter 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 re scinded be introduced in the Legislature, as 
soon as may be, but in any case during the next session of 
the Legisla ture following 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 specified in the notification  and the 
notification shall cease to  have effect when such Bill 
becomes law, whether with or without modification s 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, such a Bill shall 
be introduced in the Legislature during that session:  
 
 Provided further that where for any reason a Bill as 
aforesaid does not become law within six months from the 
date of it s introduction in the Legislature, the notification 
shall cease to 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 
                                                           
7. Inserted with marginal heading by Act No. 2 of 1995.  
Power to amend 
the Schedule. 
6  [Act No.15 of 1983] 
Schedule as for the time being amended in exercise of the 
powers conferred by this section.] 
 
6. The Andhra Pradesh Co -operative Spinning Mills 
(Regulation) Ordinance, 1983 is hereby repealed. 
  
Repeal of 
Ordinance 15 of 
1983. 
[Act No.15 of 1983]  7 
SCHEDULE 
(See sections 3 and 4) 
 
 1. The Andhra Co -operative Spinning Mills Limited, 
Guntakal, Anantapur District. 
 
 2. The Chirala Co -operative Spinning Mills Limited, 
Chirala, Prakasam District. 
 
 3. Rajahmundry Co -operative Spinning Mills Limited, 
Rajahmundry, East Godavari District. 
 
 4. Nellore Co -operative Spinning Mills Limited, 
Nellore, Nellore District. 
 
 5. Karimnagar Co -operative Spinning Mills Limited, 
Anthergaon, Karimnagar District. 
 
 6. Adilabad Cotton Growers, Co -operative Spinning 
Mills Limited, Adilabad District. 
 
 7. Sathavahana Cotton Growers' Co -operative 
Spinning Mills Limited, Sattenapalli, Guntur District. 
 
 8. Parchur Cotton Growers' Co -operative Spinning 
Mills Limited, Parchur, Prakasam District. 
 
 9. Nandyal Co -operative Spinning Mills Limited,  
Nandyal, Kurnool District. 
 
 10. Sri Bala ji Co -operative Spinning Mills Limited, 
SatyaVadu, Chittoor District. 
 
 11. Medak District Co -operative Spinning Mills Limited, 
Siddipet, Medak District. 
 
8  [Act No.15 of 1983] 
 12. Sri Rajarajeswari Co -operative S pinning Mills 
Limited, Sircilla, Karimnagar District. 
 
 13. Jedcherla Co -operative Spinning Mills Limited, 
Jedcherla, Mahboobnagar District. 
 
 14. Gadwal Cotton Growers' Co -operative Spinning 
Mills Limited, Gadwal, Mahabubnagar District. 
 
 15. Sri Laxminarasimha  Cotton Growers' Co -operative 
Spinning Mills Limited, Uravakonda, Anantapur District 
 
 16. Salivahana Co -operative Spinning Mills Limited, 
Narasannapeta, Srikakulam District. 
 
 17. Kakatiya Polyster Co -operative Spinning Mills 
Limited, Warangal District. 
 
 18. The Andhra Pradesh Co -operative Wool Spinning 
Mills Limited, Mahabubnagar. 
 
 8[19. The Chilkaluripeta Cotton Growers Co -operative 
Spinning Mills Limited, Chilakaluripeta.] 
 
* * * 
                                                           
8. Added by Act No. 6 of 2001.  

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