Section 50(5) in Andhra Pradesh Co-Operative Societies Rules, 1964
(5)The serving officer shall in all cases in which the summons have been served under sub-rule (4), endorse or annex or cause to be endorsed or annexed, on or to the original summons a return stating the time when and the manner in which the summons was served and the name and address of the person if any identifying the person served and witnessing the delivery or tender of the summons.(a)When the party to be summoned is a public officer or is a railway servant or local authority, the officer issuing the summons may, if it appears that the summons may be most conveniently so served send it by registered post prepaid for acknowledgment for service on the party to be summoned to the head of the office in which he is employed together with a copy of the summons to be received and endorsed on the original summons.[50A. (I) A society shall be considered for winding up if the society does not commence working from the date of its registration.(i)(a)in the case of Urban Bank or Housing Society within a period of 2 years;(b)in the case of any other society within a period of one year ; and(ii)Where a society has ceased to work for the last three years.Explanation. - For the purpose of this rule "does not commence working" means that the society has not taken any steps in pursuance of its objects.(iii)the expression "ceases to work" means that it has been defunct for the last three years and was classified "as defunct" by the chief auditor.
