Section 67 in Andhra Pradesh Co-Operative Societies Rules, 1964
67. Power to exempt a society or class of societies from the provisions of the rules.
- The Government may, by general or special order and for reasons to be recorded therein exempt any society or any class of societies from any of the provisions of these rules.[68. Membership of employees in certain classes of societies: - (1) For the purpose of sub-clause (ii) of sub-section (2) of Section 21, the following shall be the class of societies prescribed, namely:-(a)Consumers Co-operative Stores.(b)Spinning Mills.(c)Sugar Factories.(d)Andhra Pradesh State Co-operative Bank.(e)The Andhra Fishermen Central Co-operative Society.(f)The Hyderabad Fishermen Central Co-operative Society.(g)The Central Delta Fishermen Central Co-operative Society.(h)The Co-operative Town/Urban Bank.Provided that an employee of a Consumers Co-operative Stores, spinning mill [xxx] [Substituted by G.O.Ms.No. 37, Agriculture & Coop. (Co-Operative IV), dated 28-1-2002. ] [xxx] [the Andhra Pradesh State Co-operative Bank] [for the Andhra Fishermen Central Co-operative Society or the Hyderabad Fishermen Central Co-operative Society or the Central Delta Fishermen Central Co-operative Society] may become member of any of those societies.(2)Where an employee becomes member of a society specified in sub-rule (1), he shall not hold any post as an officer in such society :Provided that, this prohibition shall not apply to a Business Manager, General Manager, [Managing Director or Director representing labour employed in the consumers co-operative stores, spinning mill or sugar factory] the Andhra Pradesh Co-operative Bank [for the Andhra Fishermen Central Co-operative Society or the Hyderabad Fishermen Central Co-operative Society or the Central Delta Fishermen Central Co-operative Society] [the Co-operative Town/ Urban Banks as the case may be.]
