Section 32(7) in Andhra Pradesh Co-Operative Societies Act, 1964
(7)[[(a)(i)] [Substituted by Act No. 21 of 1985, w.e.f. 22.4.1985.] If there is no committee or in the opinion of the Government or, the Registrar, it is not possible to call a general meeting for the purpose of conducting election of members of the committee, the Government, in respect of such class of societies as may be prescribed and the Registrar in all other cases may appoint a person or persons to manage the affairs of the society for a period not exceeding six months and the Government may, on their own and the Registrar with the previous approval of the Government, extend, from time to time, such period beyond six months, so however that the aggregate period include the extended period if any, shall not exceed [three years] [Substituted by Andhra Pradesh Act No. 35 of 1987, w.e.f. 3-4-1987.].(ii)[ Notwithstanding anything contained in this Act, in the special circumstances and for the reasons to be recorded, if in the opinion of the Government, it is not possible to hold the elections to the societies or class, of societies, the Government may by order extend the term of the person or the persons appointed to manage the affairs of the society or class of societies beyond three years but not exceeding] [Added by Andhra Pradesh Act 13 of 2003, w.e.f. 5-8-2003.], [six years] [Substituted for 'five years' by Act No. 33 of 2005, w.e.f. 26-7-2005.] in aggregate.(b)The person or persons so appointed shall, subject to the control of the Government or as the case may be, of the Registrar and subject to such instructions or directions as they may issue, from time to time, have power to exercise all or any of the functions of the committee or any officer of the society and to take all such actions as may be required in the interest of the society.(c)The Registrar may fix the remuneration payable to the person or persons so appointed. The amount of such remuneration and other costs if any, incurred in the management of the society shall be payable out of the funds of the society.(d)[ The Registrar may at any time, and shall at the expiration of the period of appointment of person or persons so appointed, arrange for calling of a general meeting for the election of a new committee in such manner as may be prescribed. The person or persons so appointed shall cease to manage the affairs of the society on the new committee entering upon its office.] [Substituted by Andhra Pradesh Act No. 14 of 1966.]
