Section 2(g) in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
(g)"Pleader" means the Pleader as defined in Clause (15) of Section 2 of the Code of Civil Procedure, 1908 (Central Act V of 1908);(ga)[ "Presenting Officer" means an officer of the Co-operation Department generally not below the rank of Special Category Deputy Registrar appointed by the Registrar of Co-operative Societies to receive, on his behalf and on behalf of the State Government, Notices issued by the Andhra Pradesh Co-operative Tribunals and, to present the case/ records pertaining to Government and its offices, to appear, act and plead on his behalf and on behalf of the State Government in all proceedings before the said Tribunals and includes any Officer authorized by the Registrar of Co-operative Societies for the said purposes;] [Added by G.O.Ms.No. 157, A&C Co-Operative IV, dated 2-6-2010. ]
