(1) This Act may be called the 1Telangana Co-operative Spinning Mills (Regulation) Act, 1983.
In this Act, unless the context otherwise requires,-
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 the 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 Schedule and any bye-law so framed or amended shall be deemed to have been registered under the Co-operative Societies Act.
(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Federation of Co-operative Spinning Mills and the Co-operative Spinning Mills specified in the Schedule shall stand superseded.
(1) The Government may, by notification, make rules for carrying out all or any of the purposes of this Act.
1[5A. Power to amend the Schedule.-- (1) The Government may, by notification, alter or add to or cancel any item in the Schedule.
The Andhra Pradesh Co-operative Spinning Mills (Regulation) Ordinance, 1983 is hereby repealed.