Section 2 in Andhra Pradesh Rural Electric Co-operative Societies (Temporary Provisions) Act, 1998
2. Appointment and term of Persons-in-charge
: - Notwith-standing anything contained in the Andhra Pradesh Co-operative Societies Act, 1964 or the rules made thereunder, the Government may extend from time to time the period of appointment of a person or persons appointed to manage the affairs of any Rural Electric Co-operative Society beyond the expiry of the period of three years, so however, that the period of such appointment including the extended period shall not be beyond [the 31st March, 2010] [Substituted for the words 'the 31st march, 2009 by Andhra Pradesh Act No. 18 of 2009, w.r.e.f. 1..11.1976. ].
