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

 
 
THE TELANGANA PUBLIC SOCIETIES (RECONSTITUTION OF 
MANAGEMENT) ACT, 1996. 
(ACT NO. 3 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-officials Directors. 
4. Action for reconstitution of societies. 
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 SOCIETIES (RECONSTITUTION 
OF MANAGEMENT) ACT, 1996.1 
 
ACT No.3 OF 1996. 
 
1. (1) This Act may be called the 2Telangana Public 
Societies (Reconstitution of Management) Act, 1996. 
 
 (2) Item 18 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) “Society” means a society registered under the 
provisions of the 3Telangana Co -operative Societies Act, 
1964 and includes any other society registered under the 
provisions of any other law providing for registration f or the 
time being in force and functioning for implementation of the 
policies of the State as specified in the Schedule; 
                                                           
1. The Andhra Pradesh Public Societies (Reconstitution of Management) 
Act, 1996 received the assent of the Governor on the 16th January, 1996. 
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. 
3. Adapted in G.O.Ms.No.53, Agriculture and Co-operation (Coop.II) 
Department, dated 20.05.2016. 
Short title and 
commencement. 
Definitions. 
2  [Act No.3 of 1996] 
 (d) “Schedule” means the Schedule appended to this 
Act. 
 
3. Notwithstanding anything contained in any bye -law, 
Memorandum of Association or Articles of Association, 
Notification, order, rule or regulation or in any provision of 
any ot her law for the time being in fo rce, the non -official 
Chairman or President and non -official Director or Member, 
as the case may be, by whatever name called, or every 
society holding such office at the commencement of this Act 
shall cease to hold such office forthwith. 
 
4. Notwithstanding anything contained in any bye -law, 
Memorandum of Association, Notification, order, rule or 
regulation or any other law for the time being in force, the 
Government shall, within such period as they consider 
reasonable reconstitute the board,  committee or 
management or the governing body by whatever name 
called. 
 
5. (1) The Government may, by notif ication, 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 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 m odifications but 
without prejudice to the validity of anything previously done 
thereunder: 
 
Cessation of office 
of the non-official 
Chairman and the 
non-official 
Directors. 
Action for 
reconstitution of 
societies. 
Power to amend 
the Schedule. 
[Act No.3 of 1996]  3 
 Provided that if the notification under sub -section (1) is 
issued when the Legislature is in session, such a B ill 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 its 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 
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 continuan ce of 
any non -official Chairman  or President or a non -official 
Director or a Member, as the case may be, by whatever 
name called who ceased to hold office under this Act; 
 
 (b) no court shall enforce any decree or or der directing 
the continuance of such person in such office; and 
 
 (c) all proceedings pending  in any court claiming such 
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 expedient for the 
purpose of removing the difficulty. 
 
Act to override 
other laws and 
bar of jurisdiction 
of civil courts. 
Power to remove 
difficulties. 
4  [Act No.3 of 1996] 
 (2) Every order made under this section shall be laid 
before the Legislat ure 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. 
 
8. The Andhra Pradesh Public Societies (Reconstitution of 
Management) Ordinance, 1995 is here by repealed. 
 
SCHEDULE 
(See Section 2 (d)) 
 
1. Andhra Pradesh State Co -operative Consumer 
Federation. 
 
2. Andhra Pradesh State Co -operative Rural Irrigation 
Corporation. 
 
3. SPINFED. 
 
4. SETWIN. 
 
5. SERIFED. 
 
6. Andhra Pradesh State Wome n’s Co-operative Finance 
Corporation. 
 
7. Andhra Pradesh Backward Cla sses C o-operative 
Finance Corporation. 
 
8. Andhra Pradesh Vikalangula Co-operative Corporation. 
 
9. Andhra Pradesh Scheduled  Castes Co -operative 
Finance Corporation. 
 
10. Andhra Pradesh Girijana Co-operative Corporation. 
 
Repeal of 
Ordinance 17 of 
1995. 
[Act No.3 of 1996]  5 
11. Andhra Pradesh Nayee Brahmin’ s Co -operative 
Societies Federation Limited. 
 
12. Andhra Pradesh Washermen Co -operative Societies 
Federation Limited. 
 
13. Andhra Pradesh Geetha Parishramikula Sahakara 
Arthika Samkshema Samstha. 
 
14. Rural Electric Co-operative Society, Cheepurupalli. 
 
15. Rural Electric Co-operative Society, Anakapalli. 
 
16. Rural Electric Co-operative Society, Kadiri (West). 
 
17. Rural Electric Co-operative Society, Jogipet. 
 
18. The Andhra Pradesh Schedul ed Tribes Co -operative 
Finance Corporation. 
 
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