Section 86 in Andhra Pradesh Co-Operative Societies Act, 1964
86. Appointment of Trustee and his Powers and functions.
(1)The Registrar, or where the Government appoint any other person in this behalf, such person, shall be the Trustee for the purpose of securing the fulfilment of the obligation of the [Andhra Pradesh State Co-operative Bank Limited] [Substituted by Andhra Pradesh Act No. 14 of 1994, w.e.f. 30-4-1994. ] to the holders of debentures issued by the Board.(2)The powers and functions of the trustee shall be governed by the provisions of this Act and by the instrument of trust executed between the [Andhra Pradesh State Co-operative Bank Limited] [Substituted by Andhra Pradesh Act No. 14 of 1994, w.e.f. 30-4-1994.] and the Trustee as modified, from time to time, by mutual agreement between the Board and the Trustee.
