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State of Andhra Pradesh - Section

Section 25 in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

25. Staff

: - All staff of the Co-operative Society shall be the employees of the Co-operative Society and shall be fully accountable to the Co-operative Society and be appointed, removed and function in accordance with such service conditions as may be framed by the Board :Provided that a Co-operative Society may take personnel on deputation from other agencies including the Government, on such terms as are mutually agreed upon.