Section 4A in Telangana Mutually Aided Co-Operative Societies Act, 1995
4A. [ Conversion of society registered under this Act to the Telangana Co-operative Societies Act. [Inserted by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.]
(1)The Registrar on his own motion or at the request of the society passed by a resolution of majority of its members may permit the society registered under section 4 of this Act to be converted into a society registered under the Telangana Cooperative Societies Act.(2)The Registrar may issue orders on his own motion for conversion of a society registered under this Act into a society registered under the Telangana Co-operative Societies Act, if it is found that,-(a)the society is in possession of land provided by the Government (either free of cost or at concession rate or at Market rate);(b)the society is in possession of share capital or grants or concessions provided by the Government.(3)The Registrar may issue orders for conversion of a society registered under this Act into a society registered under the Telangana Co-operative Societies Act, if the general body passes a resolution for conversion to the Telangana Co-operative Societies Act, by majority of its members:Provided that the request for conversion shall be submitted to the Registrar within 30 days of passing of the resolution by the General Body.(4)The society continues to be functioning under this Act till certificate of registration issued by the Registrar to the society under the Telangana Co-operative Societies Act.]
