Section 44A(3) in Andhra Pradesh Co-Operative Societies Act, 1964
(3)The cooperative education fund shall be administered and utilised by the Registrar on the advice of a committee constituted for the purpose in the manner prescribed:Provided, that not less than 20% of the cooperative education fund contributed by the societies in a year shall be utilised towards the training of officers of the societies concerned:Provided further, that not less than 50% of the cooperative education fund contributed by the societies shall be utilised on member education programmes in a year.] [Added by Andhra Pradesh Act No. 10 of 1970.]
