Section 22D(3) in Andhra Pradesh Co-Operative Societies Rules, 1964
(3)The cost on account of publication of the notice in the local newspaper shall be met from the funds of the society.[23AA. For the purpose of clause (a) of sub-section (1) of Section 32 all Apex Co-operative Societies [Rural Electric Co-Operative Societies] [Added by G.O.Ms. No. 621, (Co-Operative IV), dated 26-12-1985.][Substituted by G.O.Ms.No. 37, Agriculture & Coop. (Co-Operative IV), dated 28-1-2002.] Sugar Factories and Spinning Mills shall be the class of societies.][23AAA. - (1) Notwithstanding anything contained in the bye-laws of the society, the President may resign his seat by sending a letter of resignation by Registered Post or by tendering it in person to the Registrar and such resignation shall take effect from the date it is accepted by the Registrar.
