Section 9(c) in Andhra Pradesh Co-Operative Service Rules, 1989
(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.
