Section 116A in Andhra Pradesh Co-Operative Societies Act, 1964
116A. [ [Sections 116-A and 116-AA Substituted for original Section 166-A by Act No. 21 of 1985, w.e.f. 22-4-1985. ]
Constitution of common cadre of Employees for certain Societies: - (1) Notwithstanding anything in this Act, the Registrar shall have power to constitute a common cadre for the following posts, namely:-(a)Co-operative Banks:-(i)General Managers of Co-operative Central Banks and Deputy General Managers of Apex Bank,(ii)Deputy Managers of Co-operative Central Banks and Assistant General Managers of Andhra Pradesh State Co-operative Bank.(b)Andhra Pradesh Co-operative Dairy Development Federation:-(i(i) Executive Director, Director (Operation), Director (Planning and Development), Director (Civil), Director (Finance and Accounts) :(ii)General Manager, Joint Director, Chief Quality Control Officer, Research Officer, Chief Dairy Economist ;(iii)Deputy Director, Cost Accounts Officer, Senior Accounts Officer, Senior Dairy Engineer, Executive Engineer (Civil), Plant Manager, Production Manager, Deputy Director (Stores) ; Deputy Director (Public Relations);(iv)Assistant Director, Accounts Officer, Personnel Manager, Manager Grade-I, Dairy Manager, Deputy Material Manager, Dairy Economist, Works Manager;(v)Manager Grade-II, Assistant Dairy Manager, Assistant Office Manager, Junior Engineers (Mechanical), (Civil and Electrical), Assistant Accounts Officer ;(c)Spinning Mills:-(i)Managing Director, Mill Manager ;(ii)Spinning Master ;(iii)Deputy Spinning Master ;(iv)Assistant Spinning Master ;(v)Supervisor ;(vi)Electrical Engineer ;(vii)Electrical Supervisor ;(viii)Chief Accounts Officer and Accountant.(d)Sugar Factories:-(i)Chief Engineer ;(ii)Chief Chemist ;(iii)Chief Agricultural Officer ;(iv)Chief Accounts Officer ;(v)Administrative Officer ;(vi)Labour Welfare Officer.(2)The classification and methods of recruitment, conditions of service, pay and allowances and discipline and conduct of the officers specified in sub-section (1) shall be such as may be provided by regulations to be framed by the Registrar.] [New Chapter XIII-B Inserted by Act No. 16 of 2007.]
