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The Hyderabad Khadi and Village Industries Board (Dissolution) Order, 1959.
Published vide Notification Gazette of India, Extraordinary, 1952, Part 2, Section 3 (i), p. 367.
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(a) 'Act' means the Hyderabad Khadi and Village Industries Board Act, 1955 (12 of 1955);
(b) 'Andhra Pradesh Corporation' means the Andhra Pradesh Khadi and Village Industries Board constituted under the Andhra Pradesh Khadi and Village Industries Board Act, 1959;
(c) 'appointed day’ means the 1st August, 1959;
(d) 'Hyderabad Corporation' means the Hyderabad Khadi and Village Board constituted under the Act;
(e) 'Karnataka area' means the area transferred from the former State of Hyderabad to the new State of Mysore;
(f) 'Marathwada area' means the area transferred from the former State of Hyderabad to the new State of Bombay;
(g) 'Mysore Corporation' means the Mysore State Khadi and Village Industries Board constituted under the Mysore Khadi and Village Industries Act, 1956 (Mysore Act 7 of 1957).
3. Dissolution of the Hyderabad Corporation. - As from the appointed day, the Hyderabad Corporation shall stand dissolved. 4. Transfer of assets and apportionment of Fund of Hyderabad Corporation. -(1) Subject to the other provisions of this Order, all lands and all machinery, stores, articles and other goods belonging to the Hyderabad Corporation shall, as from the appointed day,-(a) if situated within the Karnataka area, pass to the Mysore Corporation;
(b) if situated within the Marathwada area, pass to the Government of the State of Bombay; and
(c) in any other case, pass to the Andhra Pradesh Corporation.
Explanation. - In this sub-clause, the expression "land" includes immovable property of every kind and any rights in or over such property, (2) The balance standing to the credit of the Fund of the Hyderabad Corporation on the appointed day, shall be apportioned amongst tire Andhra Pradesh Corporation, the Mysore Corporation and tire Government of the State of Bombay in such proportion as may be agreed upon by the Governments of the State of Andhra Pradesh, Mysore and Bombay and failing such agreed, in such proportion as may be decided by the Central Government. 5. Contracts. - Where, before the appointed day, the Hyderabad Corporation has made any contract, the contract shall be deemed to have been made-(a) if the purposes of the contract are, as from the appointed day, exclusively relatable to the Karnataka area, by the Mysore Corporation;
(b) if the purposes of the contract are, as from that day, exclusively relatable to the Marathwada area, by the Government of the State of Bombay;
(c) in any other case, by the Andhra Pradesh Corporation;
and all rights and liabilities which have accrued, or may accrue, under any such contract shall, to the extent to which they would have been rights or liabilities of the Hyderabad Corporation, be rights or liabilities of the Mysore Corporation or the Government of the State of Bombay or the Andhra Pradesh Corporation, as the case may be. 6. Other assets and liabilities. - The benefit or burden of any assets or liabilities of the Hyderabad Corporation not dealt with in the foregoing provisions shall-(a) if the assets are situate, or the liability arises, in the Karnataka area, pass to the Mysore Corporation;
(b) if the assets are situate, or the liability arises, in the Marathwada area, pass to the Government of the State of Bombay; and
(c) in any other case, pass to the Andhra Pradesh Corporation:
Provided that the initial allocation of the benefit or burden under this clause shall be subject to such financia1 adjustment as may be agreed to between tire parties concerned, or in default of such agreement, as the Central Government may direct. 7. Legal proceedings. - Where immediately before the appointed day, the Hyderabad Corporation is a party to any legal proceedings with respect to any property, rights or liabilities transferred to the Mysore Corporation or the Government of the State of Bombay or the Andhra Pradesh Corporation under this Order, the Mysore Corporation or the Government of the State of Bombay or the Andhra Pradesh Corporation, as the case may be, shall be deemed to be substituted for the Hyderabad Corporation as a party to the proceedings, or added as a party thereto, as the case may be, and the proceedings continued accordingly. 8. Provisions relating to the employees of the Hyderabad Corporation. - (1) Every employee of the Hyderabad Corporation who, immediately before the appointed day, is an employee of the Hyderabad Corporation shall be deemed to have been allotted to serve in connection with tire affairs of-(a) the Mysore Corporation, if he is serving in the Karnataka area;
(b) the Government of Bombay, if he is serving in the Marathwada area; and
(c) the Andhra Pradesh Corporation, in any other case.
(2) Nothing in this clause shall be deemed to affect the right of the Mysore Corporation or the Government of Bombay or the Andhra Pradesh Corporation to determine after the appointed day, the conditions of service of persons allotted to it under sub-clause (1): Provided that the conditions of service applicable immediately before the appointed day to the case of any such person shall not be varied to his disadvantage except with the previous approval of the Central Government.
