Section 11A(2) in Andhra Pradesh Public Libraries Act, 1960
(2)Where a person ceases to be a member under clause (e) 0f sub-section (1), the secretary, shall at once intimate the fact in writing to such person and report the same to the ZGS at its next meeting. Where such person applies for restoration of membership of the ZGS on or before the date of its next meeting or with in fifteen days of the receipt by him of such intimation, the ZGS may, at the meeting next the receipt of the application, or suo-moto, restore him as member thereof.Provided that a member shall not be so restored more than twice during his term of office.] [Substituted by Andhra Pradesh Act No.7 of 1969.]
