Section 21AA(4) in Andhra Pradesh Co-Operative Societies Act, 1964
(4)[ Where the Committee fails to prepare and submit or cause to be prepared and submitted within the period specified in sub-section (3) of Section 50 of the Annual accounts of the Society to the Chief Auditor, the members of the Committee shall on the expiration of the period aforesaid cease to hold such office.] [Came into force from 3-6-1985 vide Section 1(2) of Act No. 21 of 1985.]
