Andhra Pradesh Co-operative Societies (Amendment) Act, 20011
| [Andhra Pradesh Act No. 2 of 2001] | [24th March, 2001] |
An Act Further to Amend the Andhra Pradesh Co-operative Societies Act, 1964
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-second Year of the Republic of India as follows:-
1 The following Act of the Andhra Pradesh Legislative Assembly received the assent of the Governor on the 24th March, 2001 and the said assent is hereby first published on the 27th March, 2001 in the Andhra Pradesh Gazette for general information:-
STATEMENT OF OBJECT AND REASONS
Section 12-A of the Andhra Pradesh Co-operative Societies Act, 1964 provides for transfer of assets and liabilities of Sick Co-operative Spinning Mills and Sugar Factories to any other society or a company or a firm or a body in such manner as prescribed in the said section. Sub-section (3) of Section 12-A as incorporated, initially, stipulated that the transfer of assets and liabilities shall be made only within a period of one year from 28-9-1996 and the said period has been extended from time to time upto four years. The said period of four year expired by 26-9-2000.
2. As the transfer of assets and liabilities of Sick Co-operative Spinning Mills and Co-operative Sugar Factories could not be completed within the period of four years mentioned in Sub-section (3) of Section 12-A and as it will take some more time, the Government have taken a decision to omit Sub-section (3) of Section 12-A instead of amending the same from time to time. An opportunity has also been taken to amend Sub-section (1) of Section 12-A, so as to transfer the assets or the assets and liabilities in whole or part to any other society or a company or a firm or a body. Therefore, it has been decided to amend the provisions of the Andhra Pradesh Co-operative Societies Act, 1964, suitably.
3. As the Legislative Assembly of the State was not then in session having been prorogued and as it has been decided to give effect to the above decision immediately, the Andhra Pradesh Co-operative Societies (Amendment) Ordinance, 2000 (Andhra Pradesh Ordinance 13 of 2000) has been promulgated by the Governor on the 23nd November, 2000.
4. This Bill seeks to replace the said Ordinance.
1. Short title and commencement.- (1) This act may be called the Andhra Pradesh Co-operative Societies (Amendment) Act, 2001.
(2) It shall be deemed to have come into force with effect on and from the 27th September, 2000.
2. Amendment of Section 12A.- In the Andhra Pradesh Co-operative Societies Act, 1964, (Act 7 of 1964) in section 12A,-
(i) in sub-section (1), in clauses (a) and (b), for the words "to transfer its assets and liabilities", the words "to transfer its assets or its assets and liabilities, in whole or part", shall be substituted; and
(ii) Sub-section (3) shall be omitted.
3. Repeal of Ordinance 13 of 2000.- The Andhra Pradesh Co-operative Societies (Amendment) ordinance, 2000 is hereby repealed.