The Telangana District Collectors Powers (Delegation) Act, 1961.

THE TELANGANA DISTRICT COLLECTOR'S POWERS 
(DELEGATION) ACT, 1961. 
(ACT NO. XXXII OF 1961) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Definition. 
3. Delegation of powers of District Collector. 
4. Appeals and revision against orders of Joint 
Collector. 
5. Notification to be placed before the Legislature. 
 
THE TELANGANA DISTRICT COLLECTOR'S POWERS 
(DELEGATION) ACT 1961.1 
 
ACT No. XXXII OF 1961. 
 
1. (1) This Act may be called the 2Telangana District 
Collector’s Powers (Delegation) Act, 1961. 
 
 (2) It shall come into f orce on such date as the State 
Government may, by notification in the 2Telangana Gazette, 
appoint. 
 
2. In this Act, unless the context otherwise requires,  ‘law’ 
means any enactment, Ordinance, Regulation, rule, bye-law, 
order or other instrument relating to a matter enumerated in 
List II or List III in the Seventh Schedule to  the Constitution 
and having the force of law in any part of the State of 
Telangana. 
 
3. The State Government may, by notification in the  
Telangana Gazette, authorise any Joint Collector or  3[any 
other officer of the State Government] not below the rank of 
Deputy Collector to exercise all or any of the powers vested 
by or under any law in the Dist rict Collector and may, in like 
manner, withdraw such authorisation: 
 
 Provided that no author isation under this section shall 
prevent the District Collector from exercising in such cases 
as he deems fit, all or any of the powers exercisable by the 
                                                           
1. The Andhra Pradesh District Collector's Powers (Delegation) Act, 1961  
received the assent of the President on16.09.1961. This 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. Substituted by Act No.29 of 1976. 
Short title and 
commencement. 
Definition 
Delegation of 
powers of District 
Collector. 
2  [Act No. XXXII of 1961] 
Joint Collector or other officer by virtue of the authorisation 
aforesaid: 
 
 Provided further that where in respect of any case,  the 
District Collector, exercises his powers, the Joint Collector 
or other off icer authorised under this s ection shall not 
exercise his powers in respect of the same case. 
 
4. Any order of the Joint Collector or other officer acting in 
exercise of the powers author ised under section  3 shall be 
subject to such appeal or revision under the relevant 
provision of the law as if it were an order of the District 
Collector. 
 
5. Every notification issued under section 3 shall be lai d, 
as soon as may be after it is issued, before each House of 
the State Legislature while it is in session for a total period of 
fourteen days which may be comprised in one session or in  
two successive sessions, and if, before the expiry of the  
session in which it is so laid or the session immediately 
following, both Houses agree in making any modification  in 
the notification or both Houses agree that the  notification 
should not be issued, the notification shall thereafter have 
effect, only in such modified form or be of no effect, 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 notification. 
 
* * * 
 Appeals and 
revision against 
orders of Joint 
Collector. 
Notification to be 
placed before the 
Legislature. 

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