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

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

In this Act, unless the context otherwise requires,

(a) Co-operative Societies Act means the 3Telangana Co-operative Societies Act, 1964 (Act 7 of 1964.);

(b) general body of the transferee society; means the general body consisting of such number of members as may be specified by the Government by notification under section 5;

(c) Government means the State Government of 4Telangana;

(d) notification means a notification published in the 4Telangana Gazette; and the word notified shall be construed accordingly;

(e) Registrar means the Registrar of Co-operative Societies, 4Telangana and includes any other person on whom all or any of the powers of the Registrar under this Act are conferred by the Government;

(f) Specified day means the date specified by the Government under sub-section (1) of section 3;

(g) transfer of assets and liabilities means the transfer of assets and liabilities of the Andhra Pradesh State Wool Industrial Co-operative Society Limited, Hyderabad, the Andhra Pradesh State Textile Processing Co-operative Society Limited, Hyderabad and the Nellore District Weavers Service Co-operative Society Limited, Nellore as specified in section 3;

(h) transferee society means the 4Telangana State Handloom Weavers Co-operative Society Limited;

(i) transferor societies means the Andhra Pradesh State Wool Industrial Co-operative Society Limited, Hyderabad, the Andhra Pradesh State Textile Processing Co-operative Society Limited, Hyderabad and the Nellore District Weavers Service Co-operative Society Limited Nellore registered under the Co-operative Societies Act;

(j) Act 7 of 1964 all words and expressions used in this Act and not defined, but defined in the 4Telangana Co-operative Societies Act, 1964 (Act 7 of 1964), shall have the meanings respectively assigned to them in the Act.

Notwithstanding anything in the Co-operative Societies Act, or the rules made thereunder or the bye-laws of the transferor societies for the time-being in force, with effect on and from such date as the Government may, by notification, specify in this behalf, the assets and liabilities of the Andhra Pradesh State Wool Industrial Co-operative Society Limited, Hyderabad, the Andhra Pradesh State Textile Processing Co-operative Society Limited, Hyderabad and the Nellore District Weavers Service Co-operative Society Limited, Nellore, shall stand transferred to and form part of the assets and liabilities of the 5Telangana State Handloom Weavers Co-operative Society Limited having as the area of its operation, the entire territory comprised in the State.

(2) On and from the specified day

(a) the registration of each of the transferor societies shall stand cancelled and the said societies shall be deemed to have been dissolved and shall cease to exist as corporate bodies;

(b) the 5Telangana State Handloom Weavers Co-operative Society Limited shall have full and sufficient conveyance and vestiture in the assets and liabilities transferred to it and shall apply all the provisions of its bye-laws as amended from time to time in regard to their operation and regulation;

(c) the existing units of the transferor societies shall function as separate functional units of the 5Telangana State Handloom Weavers Co-operative Society Limited.

(1) Notwithstanding anything in the Co-operative Societies Act, or the rules made thereunder or the bye-laws of the transferor societies for the time being in force, with effect on and from the specified day

(i) the transferor societies shall stand merged with the transferee society;

(ii) the assets and liabilities of every description of the transferor societies shall stand transferred to the 6Telangana State Handloom Weavers Co-operative Society Limited:

Provided that no such transfer shall prejudicially affect or render ineffective any suit, appeal or legal proceedings of whatever nature pending by or against the transferor societies, but such suit, appeal or legal proceedings may be continued, prosecuted and enforced by or against the transferee society;

Provided further that the liabilities of the transferor societies shall continue to be governed by such guarantee of the Government as substituted with regard to them on the specified day, as if such guarantee were given in respect of the liabilities so transferred, immediately after the specified day;

(iii) the Government, the primary and other Co-operative Societies, and others who are members of, or affiliated to the transferor societies shall be deemed to be the members of, or affiliated to the transferee society;

(iv) all contracts, deeds, bonds, agreements and other instruments of whatever nature subsisting and relating to the assets and liabilities transferred to the transferee society from the transferor societies which have been parties thereto, shall have full force in favour of or against the transferee society, and may be enforced as if the said transferee society has been a party thereto.

(2) The Government or any officer authorized by them in this behalf may amend the bye-laws of the transferee society so as to give effect to the merger and for any other matters incidental thereto.

(3) The Government may, by notification make such supplemental, incidental and consequential provisions (including the provisions as to committees, authorities, properties, right and interest liabilities, duties and obligations of the transferor societies or transferee society) as they may deem necessary to give effect to the provisions of this Act.

Subject to the provisions of this Act, the Co-operative Societies Act the rules and the bye-law, the ultimate authority of the transferee society shall vest in its general body consisting of such members of the general bodies of the transferor and the transferee societies as may be specified by the Government by notification.

(1) With effect on and from the specified day and notwithstanding anything in the Co-operative Societies Act or the 7Telangana State Handloom Weavers Co-operative Society (Formation) Act, 1976 (Act 54 of 1976) or the rules made thereunder or the bye-laws of the transferor societies or the transferee society, the Government may, by notification, appoint a committee consisting of not more than eleven persons to manage the affairs of the transferee society for a period not exceeding three years:

Provided that the Government may, from time to time by notification and for reasons to be specified therein, extend the said period of appointment beyond three years 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;

Provided further that the Government may without giving any notice and without assigning any reasons therefor remove any member of the Committee and appoint another member in his place who shall hold office for the residue of the term of his predecessor;

Provided also that any casual vacancy occurring in the office of the member of the committee may be filled by the Government by appointment of another person and the person so appointed shall hold office for the residue of the term of his predecessor.

(2) The Committee appointed under sub-section (1) shall subject to the control of the Government or the Registrar and to such directions as they or he may issue from time to time have power to exercise all or any of powers and functions of the Committee of the transferee society.

(3) The Registrar shall arrange for the calling of a general meeting of the transferee society for the, election of the committee in accordance with the provisions of the 8Telangana Co-operative Societies Act, 1964 (Act 7 of 1964.), and the rules made thereunder so as to enable the members of the committee to come to office at the expiration of the term of the committee appointed by the Government.

(1) The services of officers and other employees of the transferor societies shall stand transferred to the 9Telangana State Handloom Weavers Co-operative Society Limited.

(2) Every person who has been, immediately before the specified day, in the employment of the transferor societies shall in so far as such person is employed in connection with any of the transferor societies become as from the specified day, an employee of the transferee society and shall hold his office or service therein by the same tenure, at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to gratuity and other retirement benefits and other matters as he would have held the same under the transferor societies prior to the transfer of their assets and liabilities and shall continue to do so unless and until his employment in the transferee society is duly terminated or until his terms and conditions of employment are duly altered by the transferee society.

(3) The transfer of the services of any officer or other employee of any of the transferor societies to the transferee society shall not entitle such officer or other employee to any compensation under this Act or other law for the time being in force and no such claim shall be entertained by any court, tribunal or other authority.

The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in the 10Telangana Co-operative Societies Act, 1964 (Act 7 of 1964.).

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

(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, 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.

If any difficulty arises in giving effect to the provisions of this Act, the Government may make such orders not inconsistent, with the purpose of this Act as appear to them to be necessary or expedient for the purpose of removing the difficulty.

With effect on and from the specified day, the 11Telangana State Handloom Weavers Co-operative Society (Formation) Act, 1976 shall have effect subject to the modification that for section 6, the following section shall be substituted, namely:

Management of the affairs of the new Societies. 6.(1) Notwithstanding anything in this Act, the Co-operative Societies Act, or the rules made thereunder or the bye-laws for the time being in force, the management of the affairs of the new society shall vest in the Committee consisting of the following members, namely:

12[(i) one representative of the primary handloom weavers co-operative societies (other than primary Wool Weavers Co-operative Societies) in each District to be elected from among themselves by the delegates of such societies.]

(ii) one representative of the primary handloom wool weavers co-operative societies to be elected from among themselves by the delegates of such class of societies in the State;

(iii) three nominees of the Government consisting of;

(a) Director of Handlooms and Textiles;

(b) Joint Secretary to Government to Deputy Secretary to Government in the Industries and Commerce Department dealing with the Handloom Industry;

(c) one expert in Handlooms and Textiles, technology;

(iv) Managing Director, Telangana State Co-operative Bank;

(v) Deputy General Manager, Regional Office of the National Bank for Agricultural and Rural Development, Hyderabad.

(vi) Regional Director, National Co-operative Development Corporation, Poona;

(vii) Managing Director, Telangana State Handloom Weavers Co-operative Society Limited.

(2) The elected members of the Committee shall elect from among themselves a Chairman .

The Andhra Pradesh State Handloom Weavers Co-operative Society Limited (Merger of certain co-operative societies) Ordinance, 1983 is hereby repealed.

1. The Andhra Pradesh State Handloom Weavers Co-operative Society Limited (Merger of Certain Co-operative Societies) Act, 1983 received the assent of the Governor on 24.09.1983. 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. Throughout the Act, wherever required for the words Andhra Pradesh , the word Telangana shall be substituted.

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

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

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

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

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

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

8. Adapted in G.O.Ms. No. 53, Agriculture and Co-operation (Coop. II) Department, dated 20.05.2016.

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

10. Adapted in G.O.Ms. No. 53, Agriculture and Co-operation (Coop. II) Department, dated 20.05.2016.

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

12. Substituted by Act No. 14 of 1988.