Section 116B in Andhra Pradesh Co-Operative Societies Act, 1964
116B. [ Power of Government to give directions to societies, etc. [Insert by Andhra Pradesh Act No. 19 of 1976. ]
:- The Government may give directions, to a society or class of societies or an appointment committee constituted under Section 116A to make provision,-(a)for the reservation of appointments or posts under any such society in any cadre created under the said Section in favour of, or(b)for the grant of any special concessions in the matter of appointment to any such posts or cadre to, the Scheduled Castes, the Scheduled Tribes and the Backward Classes and the society or the appointment committee shall be bound to comply with such directions and to give effect to any provisions so made.Explanation: - For the purpose of the Explanation under clause (b) of the proviso to sub-section (1) of Section 31 and this section,-(a)"Scheduled Castes" means castes, races or tribes or parts or groups within castes, races or tribes which are specified by the President of India by a public notification under Clause (1) of Article 341 of the Constitution;(b)"Scheduled Tribes", means tribes or tribal communities or parts or groups within tribes or tribal communities which are specified by the President of India by a public notification under Clause (1) of Article 342 of the Constitution ;(c)"Backward Classes" means such groups of citizens which are classified by the Government as socially and educationally backward classes of citizens.]
