Section 31(3) in Andhra Pradesh Co-Operative Societies Act, 1964
(3)[(a) In the case of the committee of Co-operative Central Bank, a District Marketing Society, a District Co-operative Wholesale Store, a Centrally sponsored Consumer Co-operative Stores,] [Substituted by Andhra Pradesh Act No. 14 of 1966.] an apex society and a society formed for a sugar factory or for a spinning mill, [such officer of the co-operative department, not below the rank of a Deputy Registrar, as may be authorised by the Registrar in this behalf] [Substituted by Andhra Pradesh Act No. 4 of 1969.] shall be the election officer and the election of the members of the committee shall be in such manner as may be prescribed.(b)In any other case, the election officer and the manner of election of the members of the committee shall be such as may be prescribed ;Provided that where a requisition signed by not less than one-fifth of the total number of members is received by the Registrar to appoint the election officer to conduct the election, the Registrar shall appoint the election officer to conduct the election.
