Section 116AA in Andhra Pradesh Co-Operative Societies Act, 1964
116AA. Abolition of Centralised services for certain categories of employees.
- The common cadre for all categories of employees other than those specified in Section 116-A, constituted before the commencement of the Andhra Pradesh Co-operative Societies (Amendment) Act, 1985 and existing at such commencement shall stand abolished with effect on and from the commencement, and upon such abolition, it shall be lawful for the Registrar, to allot, subject to such rules as may be made in this behalf, the employees included in the cadre so abolished to such Primary Agricultural Credit Societies as he may deem fit :Provided that until they are allotted as aforesaid they shall continue in the posts in which they are working at the commencement of the said Act.
