Section 21AA(2) in Andhra Pradesh Co-Operative Societies Act, 1964
(2)A member of the Committee found responsible for wilfully or knowingly sanctioning benami loans [or against whom an order of surcharge is issued under Section 60] [Inserted by Andhra Pradesh Act No. 1 of 1987.] shall cease to hold office and shall also be ineligible to be elected as member of the Committee for a period of six years from the date of cessation.
