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State of Andhra Pradesh - Section

Section 4 in Andhra Pradesh Co-Operative Service Rules, 1989

4. Unit of appointment

: - For the purpose of recruitment, appointment, discharge for want of vacancy, reappointment, seniority, promotion, transfer and posting and appointment as full member to the post specified in Column (2) of the table below, the unit of appointment shall be as specified in Column (3) thereof:
  Category Post Unit of appointment
1 2 3
1. Deputy Registrar of Co-operative Societies. Zone-IZone-IIZone-IIIZone-IVZone-VZone-VI Srikakulam, Vizianagaram and Visakhapatnam Districts.EastGodavari, West Godavari and Krishna DistrictsGuntur, Prakasamand NelloreDistrictsChittoor, Cuddapah, AnantapurandKurnool Districts.Adilabad, Karimnagar, Warangaland KhammamDistrictsHyderabad, Nizamabad,Mahabubnagar, Medak, Nalgondaand Ranga Reddy Districts.
Provided that the posts of Deputy Registrars in the office of the Commissioner for Co-operation and Registrar of Co-operative Societies or in the Office of the other Heads of Departments or in other State Level Government offices shall be filled in by transfer of personnel belonging to the Category of Deputy Registrars from the zonal units in the State in the ratio of the basic cadre strength of the posts in the six zonal cadres for a period not exceeding three yearsProvided further that the posts of Deputy Registrar in the State level apex societies, banks and institutions shall be filled by deputation of persons holding the said post in the six in all units in the ratio of the basic cadre strength in/of the zonal units for a period not exceeding three years at a time :Provided also that the posts of Deputy Registrars in any of the Co-operative or other institutions which have jurisdiction over areas covering the whole or part of the zones shall be filled by deputation of persons holding the said post from the respective zonal units in the area over which each of such co-operative societies or other institutions have jurisdiction.