Section 67(2) in Andhra Pradesh Co-Operative Societies Rules, 1964
(2)Where an employee becomes member of a society specified in sub-rule (1), he shall not hold any post as an officer in such society :Provided that, this prohibition shall not apply to a Business Manager, General Manager, [Managing Director or Director representing labour employed in the consumers co-operative stores, spinning mill or sugar factory] the Andhra Pradesh Co-operative Bank [for the Andhra Fishermen Central Co-operative Society or the Hyderabad Fishermen Central Co-operative Society or the Central Delta Fishermen Central Co-operative Society] [the Co-operative Town/ Urban Banks as the case may be.]
