Section 21AA(5) in Andhra Pradesh Co-Operative Societies Act, 1964
(5)[] [Added by Act No. 22 of 2001, dated 25.4.2001.] Where the committee of a society fails to place the inquiry report under Section 51 or Inspection report under Section 52 or Section 53 or Audit Report or Special Audit Report under Section 50 along with the findings of the Registrar [and action taken on serious irregularities, if any which need immediate corrective action, before the next General Body held after the date of the receipt of the Report by the society, the members of the Committee shall, cease to hold such office.] [Substituted by Act No. 16 of 2007.]
