Section 32(3) in Andhra Pradesh Co-Operative Societies Act, 1964
(3)[ It shall be the duty of the President of the society to call the meetings of the committee so that atleast one meeting of the committee is held in every three months. If the President fails to discharge that duty with the result that no meeting is held, within such period of three months or within one month following such period, he shall with effect from the date of expiration of one month aforesaid cease to be the President :Provided that it shall also be the duty of the President to call such meetings within fifteen days of the date of receipt of requisition in writing in that behalf from any of the requisitionists specified in sub¬section (2).] [Substituted by Act No. 21 of 1985, w.e.f. 22.4.1985.]
