Section 33(3) in Andhra Pradesh Co-Operative Societies Act, 1964
(3)Any nominee of the Government may refer to the Government, through the Registrar, any resolution the execution of which, in the opinion of the nominee, is likely to be prejudicial to the interests of the Government and the decision of the Government thereon shall be final and binding on the committee :Provided that the Government may suspend the execution of any such resolution pending the exercise of their powers under this sub-section.
