Section 000(9) in Andhra Pradesh Co-Operative Societies Rules, 1964
(9)Any dispute referred to the Registrar under Section 61 of the Act, shall ordinarily be disposed of within a period of six months from the date of such reference.] [Sub-rule (8) was omitted, sub-rules (9) and (10) were renumbered as sub-rules (8) and (9) respectively and the proviso was added by G.O.Ms. No. 2804, F & A, dated 24.11.1965.][Proviso omitted by G.O.Ms.No. 147, (Co-op.-IV) dated 9-3-1988].[49A. Procedure regarding disposal of appeals by Tribunal. - The proceedings of the Tribunal shall be summary and shall be governed as far as practicable by the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908)] [Inserted by G.O.Ms. No. 1808, F & A., dated 2-7-1965.].[49B. A dispute relating to or in connection with any election to the office of the President of a Primary Society, a Committee, a member of a committee or an officer shall be preferred to the Tribunal having jurisdiction over the place where the main office of the society is situated within_ one month from the date of declaration of results of such election and such dispute shall be disposed of within a period of four months from the date of filing of the dispute.] [Substituted by G.O.Ms.No. 37, Agriculture & Coop. (Co-Operative IV), dated 28-1-2002.]
