Telangana act 015 of 1983 : The Telangana Co-operative Spinning Mills (Regulation) Act, 1983.

(1) This Act may be called the ¹Telangana Co-operative Spinning Mills (Regulation) Act, 1983.

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(2) It extends to the whole of the State of ¹Telangana.

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(3) It shall be deemed to have come into force on the 22nd July, 1983.

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1. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

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In this Act, unless the context otherwise requires,-

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(a) 'Co-operative Societies Act' means the ¹Telangana Co-operative Societies Act, 1964;

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(b) 'Co-operative Spinning Mills' means a Co-operative Spinning Mill registered or deemed to be registered under the ¹Telangana Co-operative Societies Act, 1964;

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(c) 'Government' means the State Government of ²Telangana;

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(d) 'notification' means a notification published in the ²Telangana Gazette; and the word ‘notified’ shall be construed accordingly;

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(e) 'Relief Undertakings Act' means the ³Telangana Relief Undertakings (Special Provisions) Act, 1971;

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(f) 'Schedule' means a Schedule appended to this Act;

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(g) 'State Federation of Co-operative Spinning Mills' means the Telangana State Federation of Co-operative Spinning Mills registered or deemed to be registered under Co-operative Societies Act;

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(h) all words and expressions used in this Act and not defined but defined in the ¹Telangana Co-operative Societies Act, 1964, shall have the meanings respectively assigned to them in that Act.

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1. Adapted by G.O.Ms.No.53, Agriculture and Co-operation (Co-op.II) Department, dated 20.05.2016.

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2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

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3. Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

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(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.

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(2) 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 Government may, by notification, appoint a person to be called the Special Officer for a period of one year or a Committee consisting of not more than twenty one persons to manage the affairs of the State Federation of Co-operative Spinning Mills and not more than eleven persons to manage the affairs of each of the Co-operative Spinning Mills specified in the Schedule for a period of three years. The appointment of the Committee may be extended for a further period or periods if the Government are satisfied that, in the interests of the efficient functioning of the State Federation of Co-operative Spinning Mills and the Co-operative Spinning Mills specified in the Schedule, it is deemed necessary to so appoint the Committee for a further period or periods not exceeding six months at a time so however, that the total period of appointment shall not in the aggregate extend beyond six years:

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Provided that the Government may without notice and without assigning any reasons therefor withdraw the appointment of the Special Officer or any or all members of the Committee and appoint another Special Officer or member or members in his or their place for the residue of the period of the original appointment:

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Provided further that any casual vacancy arising during the term of the Special Officer or the Committee may be filled by the Government for the residue of the term of the Special Officer or the Committee.

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(3) The Special Officer or the Committee appointed under sub-section (2) shall, subject to the control of the Government and to such directions as they may, from time to time give, have power to exercise all or any of the functions of the Committee of the State Federation of Co-operative Spinning Mills or the Co-operative Spinning Mills specified in the Schedule.

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(4) The Registrar shall arrange for the calling of a General Meeting for the election of the Committee in accordance with the provisions of the bye-laws of the State Federation of Co-operative Spinning Mills and the Co-operative Spinning Mills specified in the Schedule so as to enable the members of the Committee to come into office at the expiration of the period of the Special Officer or the Committee appointed by the Government.

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(1) The Government may, by notification, make rules for carrying out all or any of the purposes of this Act.

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(2) Every rule made under this Act shall immediately after it is made, be laid before each House of the State Legislature if it is in session and if it is not in session, 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 which it is so laid or the session immediately following both Houses agree in making any modification in the rule, or in the annulment of the rule shall, from the date on which the modification or annulment is notified have effect only in such modified form or shall stand annulled, 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 rule.

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¹[5A. Power to amend the Schedule.-- (1) The Government may, by notification, alter or add to or cancel any item in the Schedule.

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(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 modifications but without prejudice to the validity of anything previously done thereunder:

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Provided that if the notification under sub-section (1) is issued when the Legislature is in session, such a Bill shall be introduced in the Legislature during that session:

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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.

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(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.]

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1. Inserted with marginal heading by Act No. 2 of 1995.

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