Section 3(1) in Telangana State Co-Operative Societies (Reconstitution) Act, 1956
(1)The Registrar of Co-operative Societies of the [State of Telangana] [Substituted for the words 'Telangana Area of the State of Andhra Pradesh' by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] (hereinafter in this Act referred to as The Registrar) shall, subject to the provisions of section 2, place before a meeting of the general body of each of the existing societies, held in such manner as may be prescribed by rules made under this Act, proposals for the reconstitution of the existing societies.
