Section 21B in Andhra Pradesh Co-Operative Societies Act, 1964
21B. [ Cessation of membership and reinstatement] [Inserted by Act No. 14. of 1966, and renumbered by Act No. 10 of 1970.].
- [(1)] [Added by Andhra Pradesh Act No. 10 of 1970.] Where a member of the committee absents himself from three consecutive meetings of the committee, he- shall cease to be a member of the committee. He may, however, be reinstated by the committee in the manner, prescribed but such reinstatement shall not be made more than once during the term of the committee.(2)[ Where a member of the committee ceases to be such member by reason of his incurring the disqualification under Clause (b) of sub¬section (1) of Section 21-A or where a delegate of a society ceases to be such delegate by reason of his incurring the disqualification under Item (ii) of the proviso to sub-section (1) of Section 21-A, he shall not be entitled for being chosen against a member of the committee on the removal of the said disqualification, unless a period of one year has elapsed from the date of such cessation.] [Added by Andhra Pradesh Act No. 10 of 1970.]
