Section 21AA(1) in Andhra Pradesh Co-Operative Societies Act, 1964
(1)[A member of the committee shall cease to hold office forthwith as such, for the residue of his term of office and he shall also be ineligible for being chosen as or for being a member of the committee through election Or co-option for the subsequent two terms if, -] [Substituted by Act No. 22 of 2001, dated 25.4.2001.](a)[x x x] [Omitted by Andhra Pradesh Act No. 1 of 1987.](b)on an enquiry under this Act he is found guilty of misuse of the property of the society for his personal gain ;(c)he is found responsible for making any appointment to any post in the society in contravention of the relevant service rules and regulations.
