: - In these rules, unless the context otherwise requires:(a)"Majority of Shares" means share value exceeding 50% of the total value of shares or exceeding 50% of number of shares in the societies concerned;(b)"Committee" means the governing body of a society by whatever name called, to which the management of the affairs of the society is entrusted and includes Committee appointed under Section 31(1)(a), or the Committee of Persons-in-charge appointed under Section 32(7)(a), Special Officer or Committee appointed under Section 34 and the person or persons appointed under Section 12A(7) of the Act;(c)"Act" means, the Andhra Pradesh Co-operative Societies Act, 1964 (Act 7 of 1964).
