Section 73B(5) in Andhra Pradesh Co-Operative Societies Rules, 1964
(5)Appeal: - (a) Any person aggrieved by any order of the Managing Director, Andhra Pradesh State Co-operative Bank may appeal to the Managing Committee of the Andhra Pradesh State Co-operative Bank.(b)Any person aggrieved by an order by the Managing Committee may prefer an appeal to the Registrar of Co-operative Societies and the decision of the said Registrar of Co-Operative Societies shall be final.[74. Allotment of employees of Co-operatives Sugar Factories. - (I ) The Registrar shall allot the employees coming under the categories of posts which have been decaderised to the various Co-operative Sugar Factories in accordance with the rules mentioned below ] [Substituted by G.O.Ms.No. 37 A & Coop., dated 28-1-2002. ]:(i)The employees shall inform the Registrar in the order of preference for allotment to any 3 (three) CO-operative Sugar Factories within thirty days from the date of calling of such options.(ii)In case it is not possible for the Registrar to accede to their options the Registrar may allot such employees to any of the Co-operative Sugar Factories by recording the reasons.(iii)The cases where the employees have not indicated their preference within the stipulated limit or in case it is not practicable to make allotments in the manner indicated in the clauses (i) and (ii) it shall be open to the Registrar to order allotment of the employees to any of the Co-operative Sugar Factories.
