Section 21B(12) in Andhra Pradesh Co-Operative Societies Rules, 1964
(12)Election of Office Bearers. - (a) The election of office bearers of the society shall be held in the registered Head Office of the society. As soon as the members of the managing committee have been elected, the election officer, notwithstanding anything in the bye-laws of the society issue a notice, convene a meeting of the newly constituted Managing Committee for the purpose of election of [President or Vice-President, Chairman or Vice-Chairman] [Inserted by G.O.Ms. No. 223, A&C (Coop. IV), dated 27-6-2005.] Secretary or other office bearers of the society, by whatever name they are called. This meeting shall be held not later than three (3) days from the date of election of the managing committee. The proceedings of such election of other office bearers shall be recorded in the minutes book of the society.(b)The procedure for conduct of election of the office bearers shall be as follows:[The Election Officer shall issue a notice in Form-XIII to all the directly elected members of the Managing Committee] [Substituted for 'The Election Officer shall issue a notice in Form-XIII to the directly elected President and all members of the Managing Committee' by G.O.Ms. No. 223, A&C (Coop. IV), dated 27-6-2005.] calling up on them to elect the office bearers of the society. This notice shall specify the mode and programme of conduct of elections. On the appointed day, between the hours of 9:00 to 11:00 hrs., nominations [in Form XIV] [Inserted by G.O.Ms.No. 354, A&C (Coop. IV) Department dated 5-9-2005, w.e.f. 13-9-2005.] shall be received. The nominations shall have a proposer and seconder who shall be from the other elected members of the Managing Committee. At 11:30 AM, the Election Officer shall scrutinise the nominations and put up on the notice board of the society the list of valid nominations. The withdrawals shall be permitted between 12:00 to 14:00 hrs. Notice of withdrawal [made in Form XVIII and] [Substituted for 'shall be made in Form VI and' by G.O.Ms. No. 356, A&C (Coop. IV), dated 5-9-2005.] presented to the Election Officer in person by the candidate. Final list of contesting candidates shall be published at 14:30 hrs., by the Election Officer. The polling shall take place between 15:00 to 17:00 hrs., and counting shall commence at 17:30 hrs., and results declared forthwith.[The election officer shall preside over such meeting. The quorum for the meeting shall be the majority of the members of the managing committee. If there is no quorum the election officer shall adjourn the meeting to the next day. In the adjourned meeting also if there is no quorum, the members present shall constitute the quorum.] [Added by G.O.Ms. No. 223, A&C (Coop. IV), dated 27-6-2005.][Provided that the prescribed Formats from XV to XXI are to be used in the elections to the office bearers, as are applicable from the stage of receipt of nominations to withdrawal of nominations.Provided further that ballot paper as prescribed in the Form XX shall be used for the purpose of conduct of election to the office bearers.] [Added by G.O.Ms. No. 356, A&C (Coop. IV), dated 5-9-2005.]
