Andhra Pradesh Co-operative Societies (Amendment) Act, 1989*
| [Andhra Pradesh Act No. 5 of 1989] | [31st March, 1989] |
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 Fortieth Year of the Republic of India, as follows:-
* Received the assent of the Governor on the 31st March, 1989. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part-IV A, Extraordinary, dated the 28th September, 1989, at Page 3.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Co-operative Societies (Amendment) Act, 1989.
(2) It shall be deemed to have come into force on the 17th November, 1988.
2. Amendment of Section 19.- In section 19 of the Andhra Pradesh Co-operative Societies Act, 1964 (Act 7 of 1964), in sub-section (1), for the third proviso, the following proviso shall be substituted, namely:-
"Provided also that in respect of primary weavers co-operative society only one weaver in each family, irrespective of the number of looms owned by the family and the number of weavers in the family and in respect of such other primary co-operative societies, as may be notified by the Government, from time to time, only one member in each family shall be eligible for admission or for continuing as member of the society and the weaver in each family in respect of primary weavers co-operative society and the member in each family in respect of other primary co-operative societies notified as aforesaid, who shall be a member of the society shall be chosen by the members of the family on the basis of such criteria, as may be prescribed and different criteria may be prescribed for different classes of societies.".
3. Special provision for elections to be held.- All elections to primary co-operative societies to be held after the commencement of this Act shall, notwithstanding anything to the contrary in any Judgment, decree or Order of any Court, Tribunal or other authority, be held in accordance with the provisions of the principal Act, as amended by this Act.
4. Repeal of Ordinance 14 of 1988.- The Andhra Pradesh Co-operative Societies (Second Amendment) Ordinance, 1988 is hereby repealed.