Section 15A(3) in Andhra Pradesh Co-Operative Societies Act, 1964
(3)On making such an order:-(i)the societies affected by the amalgamation shall be deemed to have been amalgamated with the society or societies with which each one is amalgamated ;(ii)the registration of every amalgamated or divided society shall stand cancelled whereupon such society shall cease to exist as a corporate body;(iii)the area added to the area of operation of the society shall be deemed to have been transferred to such society to which it is added ;(iv)the assets of such amalgamated or divided society shall stand transferred to and its liabilities shall devolve on, the society with which it is amalgamated and all immovable properties located in the area transferred shall be deemed to be transferred to the society to which the area is transferred;(v)every member of such amalgamated or divided society and residing in the area so transferred shall be deemed to have been transferred together with his loans, share capital deposits to the society with which it is amalgamated or to which the area is transferred and he shall have the same rights, privileges and liabilities which he has had in the amalgamated or divided society ;(vi)the Committee of the amalgamated or divided society shall stand dissolved and thereupon, the Registrar shall nominate a Committee or appoint a person or persons, wherever necessary to manage the affairs of such society for a period [not exceeding three months] [Substituted for the words 'not exceeding six months' by Act No. 22 of 2001, dated 25.4.2001.] and arrange for the conduct of elections before the expiry of the term ;(vii)it shall be competent for the Registrar to allot, by order, employees of such societies which are amalgamated or divided to any society or societies ; and(viii)notwithstanding anything in this Act or in any other law, or in any contract, award or any other instrument for the time being in force, the provisions of the order of the Registrar under sub-sections (2) and (3) shall be binding on all societies and their members, depositors, creditors, employees and other persons having any rights, assets or liabilities in relation to all or any of the concerned societies ;]
