Section 115 in Andhra Pradesh Co-Operative Societies Act, 1964
115. Power of the Board to supervise and make regulation.
- Subject to the provisions of this Act, the Board shall have such power of supervision over the [Financing Bank/Primary Agricultural Co¬operative Society] [Substituted A.P. Act No. 1 of 1987.] including powers of appointment, transfer and disciplinary action, in respect of the employees of the [Financing Bank/ Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 1 of 1987.] [x x x] [Omitted by Act No. 21 of 1985, w.e.f. 22-4-1985.] and may, with the previous approval of the Registrar, make such regulation as may be necessary for carrying out all or any of the purposes of this Chapter.[CHAPTER XIII-A] Eligible Co-operative Banks
