Section 6A in Andhra Pradesh Co-Operative Societies Rules, 1964
6A.
[x x x] [Omitted by G.O.Ms.No. 37, Agriculture & Coop. (Co-Operative IV), dated 28-1-2002.][7. Change of form and extent of liability. - (1) A society may, change its liability from unlimited to limited and vice versa or in terms of multiples of paid up share-capital.(2)Subject to the provisions of Rule 8, the change of liability shall be effected by means of a resolution deciding to amend its bye-laws passed in this behalf at general meeting of the society indicating in clear terms the form and extent of the liability.] [Substituted by G.O.Ms.No. 37, Agriculture & Coop. (Co-Operative IV), dated 28-1-2002.][8. Manner of giving notice in case of change of liability, transfer of assets, division, amalgamation or conversion, of a society. - (1) Where a society is a member of federal society or is in receipt of assistance from a financing bank and intents to change the form or extent of liability under Section 11 or to transfer its assets and liabilities or to divide, amalgamate, or convert under Section 12, it shall obtain prior consent in writing of federal society or financing bank as the case may be.(2)A copy of the resolution shall be sent by the society to all its members and creditors giving them thirty clear days notice in writing inviting them to exercise their option as required u/S. 13.(3)Every notice under sub-rule (2), shall be sent to its members and creditors under certificate of posting.] [Substituted by G.O.Ms.No. 37, Agriculture & Coop. (Co-Operative IV), dated 28-1-2002.]
