Section 115D(4) in Andhra Pradesh Co-Operative Societies Act, 1964
(4)(I)Any Co-operative Society registered under the provision of the Act and wishing to convert itself into a Co-operative Society under the provisions of the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 may do so subject to the provisions of the said Act, 1995.(II)A Co-operative Society registered under the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 and intending to convert itself into a Co-operative Society under this Act may do so following the procedure given below:-(a)It shall frame bye-laws in accordance with the provisions of this Act.(b)An application for registration shall be submitted to the Registrar by hand or registered post.(c)Every such application shall be accompanied by,-(i)the original and one copy of the bye-laws of the proposed Co-operative Society as adopted by the General Body of the Co-operative Society Registered under the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 which intends to convert itself into a Co-operative Society under this Act.(ii)a true copy of the minutes of the General Body Meeting at which the proposed bye-laws were adopted, attested by a majority of the members of the Committee of the Co-operative Society concerned; and(iii)registration fee amounting to one per cent of the total authorized share capital by whatever name called subject to a minimum of Rs. 1,000/- (Rupees one thousand only) and a maximum of Rs. 10,000/- (Rupees ten thousand only).(III)The Registrar, shall, if he is satisfied that;-(a)the application is in conformity with the requirements of the Act;(b)the proposed bye-laws are not contrary to the provisions of the Act; and(c)the name of the proposed Co-operative Society is not the same as that of a Co-operative Society already registered under the Act, register the Co-operative Society and also its bye-laws and communicate by registered post a certificate of registration and the original of the registered bye-laws signed and sealed by him within a period of thirty days from the date of receipt of application from the applicant society.(d)upon such registration, the registration made under the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995, shall stand cancelled.(IV)If the Registrar is satisfied that the requirements laid down in clause (III) are not fulfilled, he shall communicate by registered post, the order of refusal together with the reasons therefore, within thirty days from the date of receipt of application to the applicant society:Provided that the elected management in office at the time of registration by conversion under the Act, shall remain in office for a maximum period of one year from the date of such registration and elections to the Managing Committee of the Society shall be conducted within this period of one year under the provisions of the Act.
