Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh (Telangana Area) Industrial Fund Rules (Amendment) Act, 1957 04 of 1957 [09 April 1957] CONTENTS 1. Short Title And Commencement 2 . Substitution Of New Rule I For Rule Of Andhra Pradesh (Telangana Area) Industrial Fund Rules, 1347 Hij 3 . Amendment Of Rule 2, Andhra Pradesh (Telangana Area) Industrial Fund Rules, 1347 Hljri 4 . Amendment Of Rule 3, [Andhra Pradesh (Telangana Area) Industrial Fund Rules, 1347 Hijri] 5. Repeal Of Andhra Pradesh Ordinance Ii Of 1957 Andhra Pradesh (Telangana Area) Industrial Fund Rules (Amendment) Act, 1957 04 of 1957 [09 April 1957] An Act to amend the Andhra Pradesh (Telangana Area) Industrial Fund Rules. 1347 Hijri]. WHEREAS it is necessary to amend Andhra Pradesh (Telengana Area) Industrial Fund Rules, 1347 Hijri]; BE it enacted in the Eighth Year of the Republic of India as follows.-- 1. Short Title And Commencement :- (1) This Act may be called 1[the Andhra Pradesh (Telangana Area) Industrial Fund Rules (Amendment) Act, 1957). (2) It shall be deemed to have come into force on the 26th January 1957. 1. Short title substituted by A.P. Act 9 of 1961. 2. Substitution Of New Rule I For Rule Of Andhra Pradesh (Telangana Area) Industrial Fund Rules, 1347 Hij :- For rule I of the Andhra Pradesh (Telangana Area) Industrial Fund Rules, 1347 Hijri, sanctioned by the Firman of H.E.H. the Nizam, dated the 15th Shawal, 1347 Hijri (hereinafter in this Act referred to as the said Rules), the following rule shall be substituted, namely.-- " 1. With effect from the commencement of the Andhra Pradesh (Telangana Area) Industrial Fund Rules (Amendment) Act, 1957- (a) the Industrial Fund shall be controlled and administered by the State Government in the Industries Department in accordance with the provisions of the Government Business Rules for the time being in force, and the Board which controlled the said fund before the commencement of the said Act shall stand dissolved: (b) the powers, rights and liabilities of the said Board shall cease to b e exercisable and enforceable by or against it and shall be exercisable and enforceable by or against the State Government". 3. Amendment Of Rule 2, Andhra Pradesh (Telangana Area) Industrial Fund Rules, 1347 Hljri :- In rule 2 of the said rules- (i) for the words "Mumalik-i-Mahroosa-i-Sarkar-i-Aali" (H.E.H. the Nizams Dominions), the words, figures and brackets "the territories of the former Hyderabad State specified in sub-section (1) of section 3 of the States Reorganization Act, 1956 (Central Act 37 of 1956)" shall be substituted; (ii) for the words "beroon-i-Muki-Sarkar-i-Aali" (outside H.E.H. the Nizams Dominions), the words "outside the said territories" shall be substituted; (iii) for the words "is Mulk ko"" (to these Dominions), the words "to the said territories" shall be substituted; and (iv) for the words "the Board" in the two places where they occur, the words "the State Government" shall be substituted; 4. Amendment Of Rule 3, [Andhra Pradesh (Telangana Area) Industrial Fund Rules, 1347 Hijri] :- In clause (c) and clause (e) of rule 3 of the said rules, for the words "Mulk-i-Sarkar-i-Aali" (H.E.H. the Nizams Dominions), the words and figure the territories "referred to in Rule 2" shall be substituted. 5. Repeal Of Andhra Pradesh Ordinance Ii Of 1957 :- T h e Hyderabad Industrial Fund Rules (Andhra Pradesh Amendment) Ordinance, 1957 (Andhra Pradesh Ordinance II of 1957), is hereby repealed.