Section 115D(16) in Andhra Pradesh Co-Operative Societies Act, 1964
(16)(a)The Registrar shall conduct elections to the Co-operative Credit Society before the expiry of the term of the existing Managing Committee and in case of supersession of Managing Committee, the Registrar shall conduct elections invariably within six months from the date of supersession.[Provided, that the Government may, by special order and for reasons to be recorded therein,] [Added by Act No. 9 of 2011, w. r.e.f. 18-10-2010.] direct the Registrar to extend the term of the existing Managing Committee of a Co-operative Credit Society, for a period not exceeding six months at a time and not exceeding [total period of two years] [Substituted for 'total period of one year' by Act No. 4 of 2012, w.r.e.f. 17-10-2011.] after the expiry of the normal term of such committee.(b)A member of the Managing Committee of a PACS which has been superseded due to a reason mentioned in clause (15)(b)(i) and (ii) above shall not be entitled to contest again for a period of five years after supersession.
