Section 57 in Andhra Pradesh Co-Operative Societies Rules, 1964
57. Appointment of public enquiry officer and mode of dealing with loan applications.
(1)An application for loan from [Primary Agricultural Credit Societies/Co-operative Central Bank] [Substituted by G.O.Ms.No. 229 (Co-Operative IV), dated 4-5-1987.] shall be made in the form specified by the [Primary Agricultural Credit Societies/Co-operative Central Bank] [Substituted by G.O.Ms.No. 229 (Co-Operative IV), dated 4-5-1987.] and shall be addressed to the Secretary of the [Primary Agricultural Credit Societies/ Co-operative Central Bank] [Substituted by G.O.Ms.No. 229 (Co-Operative IV),dated 4-5-1987. ]. The form shall among other things contain a list of documents which are required to be furnished for the purposes of dealing with the application.(2)The Secretary of the [Primary Agricultural Credit Societies/Co-operative Central bank] [Substituted by G.O.Ms.No. 229 (Co-Operative IV),dated 4-5-1987. ] [or the Mandal Parishad Development Officer] [Substituted for the words 'Block Development Officer' by G.O.Ms.No. 37, Agriculture & Coop. (Coop. IV), dated 28-1-2002. ] shall receive all loan applications from the intending borrowers.(3)The application together with copies of necessary documents and the amount of fees specified by the [Primary Agricultural Credit Societies/Co-operative Central Bank] [Substituted by G.O.Ms.No. 229 (Co-Operative IV),dated 4-5-1987. ] including the value of one share to be paid by the applicant shall be sent to the Secretary of the [Primary Agricultural Credit Societies/Co-operative Central Bank] [Substituted by G.O.Ms.No. 229 (Co-Operative IV),dated 4-5-1987.], [or the Mandal Parishad Development Officer] [Substituted for the words 'Block Development Officer' by G.O.Ms.No. 37, Agriculture & Coop. (Coop. IV), dated 28-1-2002. ].(4)On receipt of an application for loan, the Secretary of the [Primary Agricultural Credit Societies/Co-operative Central Bank] [Substituted by G.O.Ms.No. 229 (Co-Operative IV),dated 4-5-1987. ], [or the Mandal Parishad Development Officer] [Substituted for the words 'Block Development Officer' by G.O.Ms.No. 37, Agriculture & Coop. (Coop. IV), dated 28-1-2002. ] shall put his initials on the application, mentioning his designation and the date of receipt of the application.(5)After an application for loan has been received, the Secretary [or the Mandal Parishad Development Officer] [Substituted for the words 'Block Development Officer' by G.O.Ms.No. 37, Agriculture & Coop. (Coop. IV), dated 28-1-2002. ] shall verify whether it contains all the necessary particulars and accompanied by the necessary documents. If any details are lacking, he shall ask the applicant to supply the omissions within a specified time.(6)All applications received shall be entered in chronological order in the register of applications for loans maintained by the mortgage bank and shall be dealt within the same order.(7)After an application is entered in the register of applications for loan maintained for the purpose, the Secretary of the [Primary Agricultural Credit Societies/Central Co-operative Central Bank] [Substituted by G.O.Ms.No. 229 (Co-Operative IV),dated 4-5-1987. ], [or the Mandal Parishad Development Officer shall forward it to the co-operative Sub-Registrar] [Substituted for the words 'Block Development Officer' by G.O.Ms.No. 37, Agriculture & Coop. (Coop. IV), dated 28-1-2002. ] or any other person specified from time to time by Registrar for the purpose of sub-section (1) of Section 98 of the Act (hereinafter in these rules referred to as the public enquiry officer). The Public Enquiry Officer shall give atleast eight clear days notice in Form `E' calling upon all persons interested to make their objections to the loan, if any before the date specified therein. The notice shall be affixed at the Chavadi of the village or villages where the applicant resides and in the limits of which the land proposed to be improved or offered as security for the loan, is situated. A copy of the notice shall be exhibited in the office of the [Primary Agricultural Credit Societies/Co-operative Central bank] [Substituted by G.O.Ms.No. 229 (Co-Operative IV), dated 4-5-1987. ] concerned and it shall also be published by beat of drum in such village or villages.If any person interested fails to appear before the Public Enquiry Officer as required by the aforesaid notice, the question at issue shall be decided in his absence and such person will have no claim whatsoever against the property for which the loan applied for will be sanctioned till such time as the loan together with interest thereon or any other dues arising out of the loan are paid in fully by loanee.(8)The Public Enquiry Officer shall consider every objection submitted under Sub-rule (7) and pass an order on it and then forward the application within two days of the disposal of the objections to the [Primary Agricultural Credit Societies/Co-operative Central bank] [Substituted by G.O.Ms.No. 229 (Co-Operative IV), dated 4-5-1987. ] concerned.[58. Maintenance of a register of societies. - The Registrar shall maintain the following registers showing the names and addresses of all societies:-(1)(a)Registered under the Act(b)Liquidated and de-registered under the Act;(c)Converted to MACS Act and(d)Election Monitoring register.(2)A record of the bye-laws of each such society, with all subsequent amendments thereto, arranged, in the order in which the amendments are registered.] [Substituted by G.O.Ms.No. 37, Agriculture & Coop. (Coop. IV), dated 28-1-2002. ]
