Preamble
Andhra Pradesh Co-operative Societies (Amendment) Act, 1987*
| [Andhra Pradesh Act No. 26 of 1987] | [29th April, 1987] |
An Act further to amend the Andhra Pradesh Co-operative Societies Act, 1964.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-eighth Year of the Republic of India as follows:
Section 1. Short title
1. Short title.- This Act may be called the Andhra Pradesh Co-operative Societies (Amendment) Act, 1987.
Section 2. Substitution of new section for section 21C
2. Substitution of new section for section 21C.- In the Andhra Pradesh Co-operative Societies Act, 1964 (Act 7 of 1964), (hereinafter referred to as the Principal Act), for section 21C, the following section shall be substituted, namely:-
21C. Restriction on consecutive holding of offices of member and President.- No person who holds or has held the office of,-
(a) member of the Committee; or
(b) President of a Primary Co-operative Society; or
(c) member of the Committee and the President of a Primary Co-operative Society or vice-versa consecutively, for two terms shall be eligible for being chosen as a member of the Committee for a third term or for being chosen as a President; of a Primary Co-operative Society under sub-section (5) of section 31.
Explanation:-For purposes of this section-
(i) Where a period during which there is no elected committee intervenes between two terms fit office of rite committee or of any of its members or President those, two terms shall be regarded as being consecutive to each other;
(ii) a member or President shall be deemed to hold office for a term, notwithstanding that he has not held the office for a full term."
(iii) The Committee means an elected Committee.
Section 3. Amendment of section 25
3. Amendment of section 25.- In section 25 of the Principal Act, to sub-section (1), the following proviso shall be added namely:-
"Provided that no member of a society belonging to such class of societies and who failed to transact such minimum business as may be prescribed, taking into consideration the nature of business transacted by the society, shall have the right to stand as a candidate or to vote in any election to the society.".