Section 7 in Andhra Pradesh Co-Operative Service Rules, 1989
7. Qualifications
: - (a) A candidate for appointment as Deputy Registrar by direct recruitment shall posses the following qualifications namely:(i)Must possess a Degree of a University in India established or incorporated by or under a Central Act or a State Act or any other equivalent qualification.(ii)Must not have completed 26 years of age on 1st July of the year in which selection is made.(b)A [Co-operative Sub-Registrar, a Section Officer of Andhra Pradesh Secretariat or a special category stenographer working in the office of the Commissioner for co-operation and Registrar of Co-operative Societies] [Substituted by G.O.Ms.No. 1651, F & A (Co-Operative II), dated 24-12-1992, Published in Andhra Pradesh Cu. part I (ext.), dated 11-1-1993.] shall have passed the Accounts test for Executive Officers to be eligible for appointment by transfer as Deputy Registrar :Provided that such of the [Co-operative Sub-Registrar, a Section Officer of Andhra Pradesh Secretariat or a special category stenographer working in the office of the Commissioner for co-operation and Registrar of Co-operative Societies] [Substituted by G.O.Ms.No. 1651, F & A (Co-Operative II), dated 24-12-1992, Published in Andhra Pradesh Cu. part I (ext.), dated 11-1-1993.] who have passed the Accounts Test for Subordinate Officers, Part-I & II need not pass the Accounts Test for Executive Officers;[Provided further that the Co-operative Sub-Registrars who have passed the Accounts Test for Subordinate Officers, Part-1 and have not passed the Account Test for Subordinate Officers, Part-H shall pass the Accounts Test for Subordinate Officers Part-II or as the case may be, the Accounts Test for Executive Officers, within a period of two years from the date of their appointment by transfer as Deputy Registrars, failing which, he shall be reverted to the post of Co-operative Sub-Registrar and shall not again be eligible for promotion under this rule.Note :- A Co-operative Sub-Registrar who is reverted shall not, by reason only of his promotion under the aforesaid proviso, be regarded as entitled to any preferential claim to future appointment by transfer as Deputy Registrar under this rule.] (Added by G.O.Ms. No. 311, Ag. & Coop. (Co-op.II), dated 14-5-1993).(c)[ A special Category Stenographer should have:- [Clause (c) added by Ibid. ](i)Worked continuously for (5) years in the Co-operative Department in the category of Special Category Stenographers ;(ii)[ Passed departmental tests in Co-operation Auditing, Banking and Book-keeping and Accounts Test for Subordinate Officers Part I and H ; and(iii)Worked as Co-operative Sub-Registrar in Co-operative Department for a period of [one year].
