The Telangana Relief, Undertakings (Special Provisions) Act, 1971.

THE TELANGANA RELIEF UNDERTAKINGS (SPECIAL 
PROVISIONS) ACT, 1971. 
(ACT NO. 19 OF 1971) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and commencement. 
2. Definitions. 
3. Declaration of relief undertakings. 
4. Power to direct industrial relations and other 
facilities temporarily for relief undertaking. 
5. Power of Government to amend the Schedules. 
6. Notifications to be laid on the Table of the 
Legislature. 
7. Repeal of Ordinance 2 of 1971. 
 Schedules. 
 
THE TELANGANA RELIEF UNDERTAKINGS (SPECIAL 
PROVISIONS) ACT, 1971.1 
 
ACT No. 19 OF 1971. 
 
1. (1) This Act may be c alled the 2Telangana Relief, 
Undertakings (Special Provisions) Act, 1971. 
 
 (2) It extends to the whole of the State of 2Telangana. 
 
 (3) It shall be deemed to have come into force on the 
6th May, 1971. 
 
2. In this Act, unless the context otherwise requires,- 
 
 (1) "Government" means the State Government; 
 
  (2) "industry" means any business, tra de undertaking 
manufacture or c alling of employers and incl udes any 
calling, serv ice, employment, handicraft or indus trial 
occupation or vocation of workmen and the word “industrial” 
shall be construed accordingly; 
 
 (3) "notification" means a notification published in the 
2Telangana Gazette; 
 
 (4) "relief undertaking" means an industrial undertaking 
in respect of which a declaration under section 3 is in force. 
 
                                                           
1. The Andhra Pradesh Relief Undertakings (Special Provisions) Act, 
1971 received the assent of the President on the 26th August, 1971. 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, is sued 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. 
Short title, extent 
and 
commencement. 
Definitions. 
2  [Act No.19 of 1971] 
3. (1) If, at any time, it appears necessary to the 
Government so to do, they may, by notification, declare that 
any industrial undertaking specified in th e First Schedule to 
this Act, whet her started, acquired or otherw ise taken over 
by the Government and carried on or proposed to be carried 
on by the Government or under their authority, or to which 
any loan, guarantee or other financial assistance has been 
provided by the Government, shall,  with effect on and from 
the d ate specified for the purpose in the notification, be 
conducted to serve as a measure of unemployment relief or 
of preventing  unemployment; and every such undertaking 
shall be deemed to be a relief undertaking for the purposes 
of this Act. 
 
 (2) A notification under sub -section (1) shall have effect 
for such period not exceeding twelve months as may be 
specified in the notification; but it shall be renewable by like 
notifications from time to time for further periods not 
exceeding twelve month s at a time, so however, that all the 
periods in the aggregate do not exceed five years. 
 
4. (1) Notwithstanding any law,  usage, custom, contract, 
instrument, decree, order, award, submission, settlement, 
standing order or  other provision whatsoever the 
Government may, by notification, direct that- 
 
  (a) in relation to any relief u ndertaking and in respect 
of the period for which the relief undertaking continues as 
such under sub-section (2) of section 3- 
 
   (i) all or any of the laws in the Second Schedule to 
this Act or any  provisions thereof shall not app ly or shall, if 
so directed by t he Government, be applied with such 
modifications, not affecting the policy of the said law, as may 
be specified in the notification; 
 
Declaration of 
relief 
undertakings. 
Power to direct 
industrial relations 
and other facilities 
temporarily for 
relief undertaking. 
[Act No. 19 of 1971]  3 
   (ii) all or any of the agreements, settlements, awards 
or standing orders made under any of the laws in the 
Second Schedule to this Act, which may be applicable to the 
undertaking imm ediately befor e it wa s ac quired or taken 
over by the Governnent or before any loan, guarantee or 
other financial assistance was provided to it, by, or with the 
approval of the Government, for being run as a relief 
undertaking, shall be suspended in operation, or shall, if so 
directed by the Government , be app lied with such 
modifications as may be specified in the notification; 
 
   (iii) rights, privileges, obligations and liabilities shall 
be determined and be enforceable in accordance with sub -
clauses (i) and (ii) and the notification; 
 
   (iv) any right, privilege; obligation or liability accrued 
or incurred before the undertaking was declared a relief 
undertaking and any remed y for the enforcement thereof 
shall be suspended and all proceed ings relative thereto 
pending beofore any court, tribunal, officer or authority shall 
be stayed; 
 
 (b) the right, privilege, obligation or liability referred to 
in sub -clause (iv) of clause ( a), shall, on the notification 
ceasing to have force, revive and be en forceable and the 
proceedings referred to therein shall be continued: 
 
 Provided that in computing the period of limitati on for 
the enforcement of such right, privilege, obligation or liability, 
the period during which it was suspend ed under sub-clause 
(iv) of clause (a) shall be excluded notwith standing anything 
contained in any law for the time being in force. 
 
 (2) A notification under sub-section (1) shall have effect 
from such date, not being earlier than the date referred to in 
sub-section (1) of section 3, as may be specified t herein, 
4  [Act No.19 of 1971] 
and the provisions of section 15 of the 3Telangana General 
Clauses Act, 1891,  shall apply to the power to issue such 
notification. 
 
 (3) Nothing in this section shall affect the rights, 
privileges, obligations and l iabilities accruing from or arising 
out of any contract,  agreement, assurance of property, 
settlement, award, standing order  or other instrument in 
force, decree, judgment or final order of a court  to which the 
Central Government or any in stitution wholly or partly  
financed by that Government is a party or with which the 
Central Government is concerned. 
 
5. The Government may, by notification, add to, alter or 
amend the First Schedule or the Second Schedule, and on 
any such notification being issued the Firs t Schedule or the 
Second Schedule, as the case may be, shall be d eemed to 
be amended accordingly: 
 
 Provided that any notifi cation to add to, alt er or amend 
the Second Schedule shall be issued only after obtaining the 
concurrence of the Central Government. 
 
6. Every notification issued under section 3 or sec tion 4 or 
section 5 shall immediately after it is issued be laid before 
each House of the State Legislature if it is i n session and if it 
is not in sess ion, 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 whi ch it is so laid or the session 
immediately following, both Houses  agree in making 
modification in the notification, or in the annulment of the 
notification, the notification shall, from the date on which the 
modification or annulment is  notified, have effect on ly in 
such modified form or shall s tand annulled, as the case may 
                                                           
3. Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Power of 
Government to 
amend the 
Schedules. 
Act I of 1891. 
Notifications to be 
laid on the Table 
of the Legislature. 
[Act No. 19 of 1971]  5 
be, so however that any such modification or annulment 
shall be without prejudice to the va lidity of anything 
previously done under that notification. 
 
7. The Andhra Pradesh Relief Undertakings (Special 
Provisions) Ordinance, 1971, is hereby repealed. 
 
 
THE FIRST SCHEDULE. 
[Section 3 (1)] 
 
Industrial Undertaking. 
 
1. The Azam Jahi Mills Limited, Hyderabad. 
 
2. The Netha Co -operative Spinning Mills Limited, 
 Hyderabad. 
 
THE SECOND SCHEDULE. 
[Section 4 (1)] 
 
Central Acts. 
 
1. The Industrial Employment (Standing Orders) Act, 1946 
 (XX of 1946). 
 
2. The Industrial Disputes Act, 1947 (XIV of 1947). 
 
Telangana Act 
 
 4The Telangana Co-operative Societies Act,  1964  
 (Act 7 of 1964). 
 
* * * 
                                                           
4. Adapted by G.O.Ms.No.53, Agriculture and Co -operation (Co op-II) 
Department, dated 20.05.2016. 
Repeal of 
Ordinance 2 of 
1971. 

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