Section 9B(1) in Andhra Pradesh Co-Operative Societies Act, 1964
(1)The Registrar shall, at any time, of his own motion and after giving the society an opportunity of making its representation, if any, by order, de-register a society which is in existence for a period not exceeding four years from the date of its registration,-(i)where the membership of the society falls short of the minimum number prescribed for registration of such society; or(ii)where the society has not commenced working within the prescribed period or has ceased to work; or(iii)where in the opinion of the Registrar, the society is conducting its affairs in contravention of the co-operative principles or in violation of the provisions of the Act, rules and bye-laws made thereunder or in a manner detrimental to the interest of its members or the promotion of the object for which it has been registered; or(iv)where. the society has been registered by fraud or misrepresentation of facts.
