Section 1 in Andhra Pradesh Co-Operative Societies Act, 1964 - Directions Of The Effective And Proper Functioning For The Co Operative Societies In The State
1.
There are nearly 3,200 Co-operative Housing Societies registered and purported to be functioning through out the State and predominantly in cities, urban agglomerations and district towns. Enormous public funds are invested by the members in these societies with a fond hope of getting a house-site or house. But unfortunately the promoters of the societies who are on the managements indulge in large scale irregularities in respect of acquisition of lands, admission of members and allotment of plots in blatant violation of the Bye-laws, rules and provisions of the Act. Admission of near relatives, family members and allotment of plots, to such members in utter disregard of rules, Bye-laws and other provisions of the Act are rampant. In addition, the managements are indulging in permitting large scale transfer of plots from members to members and non-members, thereby indulging in trading and profiteering. They are also indulging in malpractice of admitting ineligible members just before elections even when the existing eligible members are not able to get required service from the societies. On account of all these irregularities being committed by the managements of Co-operative Housing Societies, the genuine, deserving members are not able to get any service from the societies and are facing untold hardship.
