Section 2(2) in Andhra Pradesh Single Window Co-Operative Credit Structure At State Level Act, 1994
(2)On' such abolition of the said Bank under sub-section (1), -(a)all properties, assets including all balances, rights, privileges, benefits, licences, powers, authorities and interest vested in the said Bank shall devolve upon the Andhra Pradesh State Co-operative Bank Limited (hereinafter in this section referred to as the Successor Bank);(b)all contracts including guarantees, deeds, bonds, debentures, agreements, powers of attorney and other instruments of whatever nature executed by or in favour of the said Bank and having effect immediately before its abolition shall be enforced and effected against or in favour of the Successor Bank and may be acted upon as fully and effectively as if the Successor Bank is a party thereto;(c)any suit, appeal or other legal proceeding of whatever nature by or against the said Bank pending on the date of its abolition shall be prosecuted by or continued against the Successor Bank;(d)all persons who are members of the said Bank on the date of its abolition shall be deemed to be the matters of the Successor Bank and shall continue to hold office as such only so long as they would have held office as members of the said Bank had it not been abolished:Provided that the institutions and corporate bodies, other than the District Co-operative Central Banks who were the nominal members in the said Bank shall continue to be the nominal members of the Successor Bank without a right to vote;(e)the Successor Bank shall exercise the power and discharge the functions of all long term, medium term and short term agricultural credit and allied functions such as the banking functions;(f)all the employees of the said Bank shall be transferred to and shall be deemed to be the employees of the Successor Bank:Provided that the staff so transferred shall continue to be governed by the respective service regulations applicable to them immediately before such transfer until new service regulations are framed by the Successor Bank with the approval of the Commissioner of Co-operation and Registrar of Co-operative Societies:Provided further that the service rendered by the staff so transferred in the said Bank upto its abolition shall be deemed to be the service under the Successor Bank and they shall be entitled to count that service for all purpose including increments, leave, provident fund and gratuity:Provided also that their existing terms and conditions of service shall not be varied to their disadvantage.
