Section 3(2) in Telangana State Co-Operative Societies (Reconstitution) Act, 1956
(2)Without prejudice to the generality of the foregoing power, such proposals may provide for-(a)the allocation of the assets and liabilities of the existing societies among the reconstituted societies, the corresponding Mysore societies mentioned in section 2 (3) (a) (ii) and the corresponding Bombay societies or the corresponding new society or societies, as the case may be, mentioned in section 2(3) (b)(ii);(b)the membership and management of the reconstituted societies and the corresponding new society or societies mentioned in section 2 (3) (b) (ii) in case such new society or societies are formed;(c)the allocation of the establishments of the existing societies among the societies mentioned in clause (a) and the transfer of service of the officers and employees of such establishment; and(d)all other matters which are necessary for or incidental to the aforesaid matters.
