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State of Andhra Pradesh - Section

Section 45 in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

45. Fee for services

: - The Registrar may charge a reasonable fee for any of the services provided by him or by an officer authorised by him under the provisions of this Act.I. Date of EnforcementII. Appointment of RegistrarIII. Constitution of Tribunal[G.O.Ms.No. 405, Agriculture & Co-Operative (Co-Operative IV), dated 27-5-1995]I. In exercise of powers conferred by sub-section (3) of Section 1 of the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 (Act 30 of 1995), the Governor of Andhra Pradesh hereby appoints the first day of June, 1995 as the date, on which the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 comes into force.II. In exercise of the powers conferred by sub-section (6) of Section 4 of the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 (Act 30 of 1995), the Governor of Andhra Pradesh hereby appoints the Registrar of Co-operative Societies, Government of Andhra Pradesh as the Registrar of the Andhra Pradesh Mutually Aided Co-operative Societies for the purpose of the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995.III. In exercise of the powers conferred by sub-section (1) of Section 32 of the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 (Act 30 of 1995), the Governor of Andhra Pradesh hereby notify the Co-operative Tribunals constituted, under sub-section (1) of Section 75 of the Andhra Pradesh Co-operative Societies Act, 1964 as tribunals constituted under the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 (Act 30 of 1995)."Delegation of Powers"Delegation of powers of Registrar of Co-operative Societies to the District Co-operative Officers - Under sub-section (6) of Section 4 of the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995.[G.O.Ms.No.118, Ag. & Co-Operative (Co-Operative IV), 2-4-1996]"In exercise of the powers conferred by sub-section (6) of Section 4 of the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 (Andhra Pradesh Act 30 of 1995), the Governor of Andhra Pradesh hereby appoints the District Co-operative Officers, working in the Districts, as the Registrars of the Andhra Pradesh Mutually Aided Co-operative Societies to exercise powers under all sections except Sections 28, 29 and 40 under the said Act, in respect of the Societies, existing in their territorial jurisdiction of the District concerned."Appointment of the Managing Director, Andhra Pradesh Dairy Development Co-Operative Federation Ltd., Hyderabad and Other Functionaries as Registrar Under sub-section (6) of Section 4[G.O.Ms.No. 327, Agriculture & Co-Operative (Co-Operative IV), dated 23-11-2007]In exercise of powers conferred by sub-section (6) of Section 4 of the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 (Act 30 of 1995), the Government of Andhra Pradesh hereby appoints, the following Heads of the Departments as the Registrar of the Andhra Pradesh Mutually Aided Co-operative Societies for the purpose of the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995.
SI. No Name of the Authorities Powers Conferred
1. Managing Director, Andhra Pradesh Dairy Development Co- op.Federation Ltd., Hyderabad All the powers of the Registrar under the Andhra PradeshMutually Aided Co-Operative Societies Act. 1995 in respect of all theMilk / Dairy Societies.
2. Commissioner and Director of Sugar and Cane Commissioner,Hyderabad All the powers of the Registrar under the Andhra PradeshMutually Aided Co-Operative Societies Act, 1995 in respect of all theCo-operative. Sugar Factories.
3. Director and Commissioner of Handlooms and Textiles All the powers of the Registrar under the Andhra PradeshMutually Aided Co-Operative Societies Act, 1995 in respect of allweavers Co-operative Societies and Co-operative Spinning Mills
4. Commissioner of Excise All the powers of the Registrars under the Andhra PradeshMutually Aided Co-Operative Societies Act, 1995 in respect of all ToddyTappers Co-operative Societies.
5. Director of Animal Husbandry All the powers of the Registrar under the Andhra PradeshMutually Aided Co-Operative Societies Act, 1995 in respect of allPoultry Co-operative Societies.
6. Director and Commissioner of Industries All the powers of the Registrar under the Andhra PradeshMutually Aided Co-Operative Societies Act, 1995 in respect of allIndustrial Co-operative Societies.
7. Director and Commissioner of Horticulture 7. All the powers of the Registrar under the Andhra PradeshMutually Aided Co-Operative Societies Act, 1995 in respect of allHorticulture Producers processors and Marketing Vegetable andFruit Growers Co-operative Societies.
8. Commissioner of BackwardClasses Welfare All the powers of the Registrar under the Andhra PradeshMutually Aided Co-Operative Societies Act, 1995 in respect of allBackward Classes Welfare Co-operative Societies.
9. Director / Commissioner,Women Development and Child Welfare All the powers of the Registrar under the Andhra PradeshMutually Aided Co-Operative Societies Act, 1995 in respect of allCo-operative Societies relating to Woman Welfare and ChildWelfare.
10. Director of Fisheries All the powers of the Registrar under the Andhra PradeshMutually Aided Co-Operative Societies Act, 1995 in respect of allFishermen Co-operative Societies.
11. Director Welfare of Handicapped All the powers of the Registrar under the Andhra PradeshMutually Aided Co-Operative Societies Act, 1995 in respect of allSocieties relating to handicapped.