Section 22D(2) in Andhra Pradesh Co-Operative Societies Rules, 1964
(2)Election Notification . - (a) In the case of an Apex Society, Co-operative Central Bank, the District Co-Operative Marketing Society and any other society where other societies and institutions are members, the election notification containing the particulars shall be issued not less than (3) three days before the date of poll in the manner as indicated in sub-rule (3)(vi) & (4) of Rule 22.(b)In the case of an Apex Society, Co-operative Central Bank, the District Co-operative Marketing Society and any other society where other societies and institutions are members, the date of filing of nominations, scrutiny of nominations and publication of valid list of nominations shall be on the same day which shall not be less than two days before the date of Poll.(c)The procedure for issue of election notification, receipt of nominations, scrutiny & withdrawal and also Polling Voting shall be followed as specified under Rule 22 of these rules.][23. quorum for meeting: (1) Save as expressly provided in the Act no general meeting shall be held or proceeded with unless there is a quorum as specified in the bye-laws provided that the bye-laws shall not specify quorum which is less than [1/10th] [Substituted by G.O.Ms.No. 37, Agriculture & Coop. (Co-Operative IV), dated 28.1.2002.][Added by G.O.Ms. No. 2834, F & A (Leg.), dated 24.11.1965. ] of the total members.
