Section 19(1) in Andhra Pradesh Co-Operative Societies Act, 1964
(1)Subject to the provisions of Section 21,(a)[ an individual who attained majority and is of sound mind and who belongs to a class of persons, if any, for whom the society is formed as per its bye-laws and who possesses such qualifications as may be specified in the bye-laws or as may be prescribed for the concerned class of societies in the interest of Co-operative movement.] [Substituted by Andhra Pradesh Act No. 28 of 1988, w.e.f. 9-5-1988.](b)a society registered, or deemed to be registered, [under this Act or the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 (Act No. 30 of 1995)] [Substituted for the words 'under this Act' by Andhra Pradesh Act No. 6 of 1998, w.e.f 6-4-1998, Published in Andhra Pradesh Gazette part IV-B (Ext.) No. 6, dated 16-1-1998.] [and which belongs to the class of societies, if any, for which the society is formed as per its bye-laws :] [Added by Andhra Pradesh Act No. 14 of 1966.][Provided that the Co-operative Society registered under the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 which were admitted into Central, Apex Level Co-operative Societies, shall not be entitled for voting rights.] [Inserted by Andhra Pradesh Act 6 of 1998, w.e.f. 6-4-1998, Published in Andhra Pradesh Gazette part IV-B (Ext.) No. 6, dated 16-1-1998.](c)the Government ;shall be eligible for admission as a member-[Provided that no individual shall be eligible for admission as a member of any financing bank or federal society :] [Added by Andhra Pradesh Act No. 14 of 1966.][Provided further that an individual who was admitted as a member of the financing bank or federal society and continuing as such on the date of the commencement of the Andhra Pradesh Co-operative Societies (Amendment) Act, 1985, shall, on the commencement cease to be a member of such bank or society] [Inserted by Andhra Pradesh Act No. 21 of 1985.]:[Provided also that a society shall admit an individual or a society referred to in clauses (a) and (b) above as a member, subject to the condition that the society is in a position to extend its services to such individual or society.] [Inserted by Act No. 22 of 2001, dated 25.4.2001.][x x x] [Omitted by Andhra Pradesh Act No. 1 of 1991.][Provided also that the individual who seeks admission into an Agricultural Credit Society, shall hold agricultural land either as an owner or a tenant in the area of operation of the said society in such manner as may be prescribed.] [Added by Act No. 6 of 2005, w.e.f. 31-1-2005.]Explanation 7. Numbered as Explanation I by Andhra Pradesh Act No. 6 of 1998.[I]: - For the purpose of this sub-section;(i)'family' means husband, wife, unmarried sons, unmarried daughters and other dependents in the house-hold ;(ii)'weaver' means any individual not being a master weaver, who attends to operations of weaving of cloth or fabric or product on the loom whether such operation is carried on in private dwelling house or any other place and is dependent on weaving as profession and income thereof.[Explanation II: - For removal of any doubts, it is hereby declared that Mutually Aided Co-operative Society registered or deemed to be registered under the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 shall be entitled to all the rights and privileges of a member of a society except voting rights under the provisions of this Act on admission as such member.] [Added by Andhra Pradesh Act No. 6 of 1998, w.e.f. 6-4-1998.]
