Section 22D(8) in Andhra Pradesh Co-Operative Societies Rules, 1964
(8)Notwithstanding anything contained in the rules and bye-laws of the society, the Registrar shall preside over the meeting. The quorum for such meeting shall be the majority of the members of the committee. [x x x] [Deleted by G.O.Ms. No. 336, Agriculture & Co-Operative (Co-Operative IV), dated 26.5.1993.].
