Section 19 in Andhra Pradesh (Telangana Area) Public Societies Registration Act 1350F
19. Power to divide or amalgamate Societies:
(1)Where, in the opinion of the State Government it is necessary to divide a Society or amalgamate two or more Societies they may, by order and from a date fixed therein direct the division or amalgamation, as the case may be and issue the necessary certificates of registration:Provided that the Government shall before issuing an order either dividing a Society or amalgamating two or more Societies, communicate to the Managing Committee or Committees concerned the proposal to divide or as the case may be, to amalgamate the Society or Societies, fix a reasonable time for the Managing Committee or Committees for making a representation against the proposal and consider the representations if any received from the Committee or Committees.(2)Where a Society is divided or where two or more Societies are amalgamated, the registration of the Society or Societies divided or as the case may be amalgamated shall stand cancelled and the concerned Society or Societies shall cease to exist as corporate bodies.(3)The order referred to in sub-section (1) shall contain the particulars of the constitution, authorities, property, rights and interests, liabilities, duties and obligations of the Society or Societies concerned.
