Section 21B(2) in Andhra Pradesh Co-Operative Societies Rules, 1964
(2)The Managing Committee before convening the General Body shall finalise the list of defaulters in descending order of the amount due and place it on the notice board of the society and at its branches and the names of defaulters shall be read out in the General Body with amounts due by them."Also provided that if any member of the Managing Committee or the Board is a defaulter the Chief Executive Officer of the society or Chairman where there is no Chief Executive Officer shall inform the Registrar immediately so that the Registrar would take necessary action as per the Act and Rules.[22. Conduct of Elections to the Co-operative Societies. - Notwithstanding anything in the bye-law of the societies election to the committee of all classes of societies, shall be in the manner laid down in this rule.] [Substituted by G.O.Ms.No. 15, Agriculture & Coop. (Co-Operative IV), dated 15-1-2002.]
