Section 116C in Andhra Pradesh Co-Operative Societies Act, 1964
116C. [ Staffing pattern of societies [Inserted by Andhra Pradesh Act No. 21 of 1985, w.e.f. 22.4.1985.]
] [Inserted by Andhra Pradesh Act No. 10 of 1970.]: - [(1) A society shall have power to fix the staffing pattern, qualifications, pay scales and other allowances for its employees with the prior approval of the Registrar of Cooperative Societies subject to the condition that expenditure towards pay and allowances of the employees shall not exceed two percent of the working capital or thirty percent of the Gross profit, in terms of actuals in a year whichever is less.] [Substituted by Act No. 22 of 2001, dated 25.4.2001.](2)No appointment or removal of a Chief Executive by whatever name called of any society, or class of societies as may be prescribed which are in receipt of financial aid from the Government, shall be made without the prior approval of the Registrar of Co-operative Societies.
