Preamble
Andhra Pradesh Co-operative Societies (Amendment) Act, 1993*
| [Andhra Pradesh Act No. 5 of 1993] | [1st February, 1993] |
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 Forty-fourth 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, 1993.
Section 2. Amendment of section 21A
2. Amendment of section 21A.- In section 21A of the Andhra Pradesh Co-operative Societies Act, 1964 Act 7 of 1964 (hereinafter referred to as the Principal Act), in the proviso to sub-section (1), before clause (iii), the following clauses shall be inserted namely,-
"(i) his delegation is withdrawn;
(ii) the Committee which elected him as the delegate, has been superseded;".
Section 3. Amendment of section 25
3. Amendment of section 25.- In section 25 of the Principal Act, sub-section (4) shall be omitted.
Section 4. Amendment of section 30
4. Amendment of section 30.- In section 30 of the Principal Act, in sub-section (2),-
(a) after item (viii) the following item shall be inserted, namely:-
"(ix) election of delegates to the financing Bank or other societies";
(b) in the proviso, for the expression "item (viii)", the expression, "items (viii) and (ix)" shall be substituted.