Section 59(3) in Andhra Pradesh Co-Operative Societies Rules, 1964
(3)[ In the case of Co-operative Societies, having paid Staff, the Chief Executive by whatever designation he is called and in case of all other societies without paid Ministerial Staff, the President shall be responsible for the custody and for maintaining or arranging for the maintenance properly and upto date the books, registers and accounts referred to in sub-rules (1) and (2)] [Substituted G.O.Ms. No. 102 (Co-op-IV), dated 27-2-1986. ].
