: - (1) Notwithstanding anything contained in the Andhra Pradesh Co-operative Societies Act, 1964 on and from the date of expiry of the term of office of the committees aforesaid there shall be appointed by the Government in respect of all Apex Co-operative Societies, Rural Electric Co-operative Societies, Co-operative Sugar Factories and Co¬operative Spinning Mills and by the Registrar in respect of all other societies, by order a Special Officer to each committee for a period not exceeding three months from the date of expiry of the term aforesaid, to manage the affairs of the society and to safeguard the financial and other interests of the society.(2)The Special Officer appointed under this section shall:-(a)perform his functions in accordance with such directions as may be issued by the Government or by the Registrar, as the case may be, either generally or specifically from time to time;(b)make all arrangements for the conduct of elections to the committees and its office-bearers in accordance with law and the directions issued by the Government or by the Registrar as the case may be, in this behalf; and(c)cease to manage the affairs of the society on the new committee entering upon its office.(3)The Government or the Registrar, as the case may be, may fix the remuneration payable to the Special Officer appointed under this section. The amount of such remuneration and other costs if any, incurred in the management of the society shall be payable out of the funds of the society.
