Section 4(4) in Telangana Co-operative Spinning Mills (Regulation) Act, 1983
(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.
