Section 22D(5) in Andhra Pradesh Co-Operative Societies Rules, 1964
(5)In the event of resignation of the entire Managing Committee or a majority of the Managing Committee, the Registrar of Cooperative Societies shall hold elections and till the new Managing Committee takes charge the Registrar may appoint person incharge or direct the Managing Committee to continue to discharge their functions till the elections are held and the new Managing Committee takes charge.] [Substituted by G.O.Ms.No. 37, Agriculture & Coop. (Co-Operative IV), dated 28-1-2002.][23B. Mode of service of notice of committee meetings. - The Chief executive or the Senior most paid employee, or where there is no paid staff, the President or the person authorised under the bye-law, of the society shall send notice of Committee Meetings to the members of the Committee either by personal service or by Registered Post Acknowledgment Due] [Added by G.O.Ms. No. 559, ( F & A) (Co-Operative IV), dated 12-9-1990.].[24. Disqualification for membership of Committee: (1) No person shall be eligible for being chosen or continuing as a president of a Primary Coop. Society or as a member of the committee of any society, if he,] [Substituted by G.O.Ms.No. 37, Agriculture & Coop. (Co-Operative IV), dated 28-1-2002.](a)is a near relative of a paid employee of the Society,(b)is in default to the Society or to any other Society for such period as is specified in the bye-laws of the Society concerned, or in any case for a period exceeding three months, or is a defaulter to the Society or to any other Society, or is a delegate of a society which is defunct or is in default for a period exceeding three months;(c)is interested directly or indirectly in any contract made with the Society or in any sale or purchase made by the society privately or in any auction or in any contract or transaction of the Society, other than investment and borrowing involving financial interest, if the contract or transaction subsisting or if the contract, transaction, sale or purchase has not been completed and(d)is a member of the Committee of more than two Apex or Central Societies or of the Committee or more than one Apex Society and one Central Society.[Explanation 1. - For the purposes of clause (a) of sub-rule (1) the following persons shall be deemed to be near relatives namely, Father, Mother, Brother, Sister, Husband, Wife, Daughter, Son, Daughter-in-law, Son-in-law, Father-in-law, Mother-in-law, Brother-in-law, Sister-in-law, Nephew and Niece.] [Added by G.O.Ms. No. 223, A&C (Coop. IV), dated 27-6-2005.]Explanation II. - (i) For the purposes of clause (d) of sub-rule (1) "Apex Society", means a society whose area of operation extends to the whole of the State and which has other societies as its members.(ii)"Central Society" means a society whose area of operation extends to more than one Mandal and which has its members of other societies."
