Section 9 in Andhra Pradesh Co-Operative Service Rules, 1989
9. Training
: - (a) Every person appointed by direct recruitment as Deputy Registrar shall undergo a training for nine months in the Co-operative Training Institute, Rajendranagar or any other institution prescribed by the Government in this regard, and shall pass the examination conducted by the said institution at the end of the training course and shall undergo practical training for a period of six months including practical training in a post of Co-operative Sub-Registrar according to the scheme of practical training drawn up by the Registrar of Co-operative Societies.(b)In the event of failure to pass the examination conducted by the Co-operative Training Institute, Rajendranagar or any other institution prescribed by the Government in this regard at the end of the training conducted by it the person who has been appointed by direct recruitment as Deputy Registrar shall pass examination in Co-operative Auditing and Book-keeping conducted by the Andhra Pradesh State Co-operative Union within the period of probation.(c)A Section Officer [and a special category stenographer of the office of the Commissioner of Co-operation and Registrar of Co-operative Societies] [Added by G.O.Ms.No. 18, A & C (Co-op.II) dated 12-1-1996, Published in Andhra Pradesh Gazette part I (Ext.) No. 34, dated 20-1-1996. ] appointed by transfer as Deputy Registrar shall also undergo the training mentioned in Sub-rule (a) and in the event of his not passing the examination conducted at the end of the training course by the Co-operative Training Institute, Rajendranagar or any other institution prescribed by the Government in this regard, he shall pass the examination referred to in sub-rule (b) within the period of probation.(d)Agreement:(a)Every person appointed to the service by direct recruitment as Deputy Registrar shall before the commencement of the training execute an agreement and that he shall serve the department for a period of three years after the completion of training referred to in Sub-rule (a) of Rule 9.(b)He will be liable to refund to the Government the pay and allowances or any other remuneration received by him in addition to the amount spent by the Government on his training:(i)if he fails to serve the department for a period of 3 years after the completion of his training for any reason ; or(ii)if he discontinues the training or is discharged from training course for misconduct or any other reason ; or(iii)if he seeks employment outside the State Government.
