Section 34A(11) in Andhra Pradesh Co-Operative Societies Act, 1964
(11)If the motion is carried [with the support of not less than two thirds of the total number of members] [Substituted by Andhra Pradesh Act No. 16 of 1989.] of the Committee, the Registrar shall by order remove the President or, as the case may be, the Vice-President and the resulting vacancy shall be filled in the manner prescribed.
