Section 31(5) in Andhra Pradesh Co-Operative Societies Act, 1964
(5)In the case of such classes of Co-operative Societies as may be prescribed, the President shall] [Added by Act No.1 of 1987, and omitted by Andhra Pradesh Act No. 10 of 1991, w.e.f. 5.3.1991. Again Added by Andhra Pradesh Act No. 4 of 1995 w.e.f. 2-1-1995.], [subject to the provisions of Section 21-A, be elected by the members of the committee] [Substituted by Act No. 6 of 2005, w.e.f. 31-1-2005.] from among themselves in the manner prescribed. [x x x] [The words 'The President elected under this sub-section shall be an ex-officio member of the committee' omitted by Act 16. of 2007.]
