Section 106(1) in Andhra Pradesh Co-Operative Societies Act, 1964
(1)The Board or the Trustee may direct the committee of [Financing Bank/Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 1 of 1987.] to take action against a defaulter under Section 103, Section 104 or Section 105 and if the committee neglects or fails to do so, the Board or the Trustee may take such action.
