Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Co-Operative Societies (Second Amendment And Validation) Act, 1976 51 of 1976 [18 August 1976] CONTENTS 1. Short Title 2. Section 2 3. Validation Of Constitution Of Centralized Services By The Central Agricultural Development Bank 4. Repeal Of Ordinance 11 Of 1976 Andhra Pradesh Co-Operative Societies (Second Amendment And Validation) Act, 1976 51 of 1976 [18 August 1976] An Act further to amend the Andhra Pradesh Co-operative Societies Act, 1964 and to validate the constitution of certain centralized services by the Central Agricultural Development Bank. Belt enacted by the Legislature of the State of Andhra Pradesh in the Twenty-seventh Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Andhra Pradesh Co-operative Societies (Second Amendment and Validation) Act, 1976. 2. Section 2 :- (Amendments have been carried out in the main Act of 1964) 3. Validation Of Constitution Of Centralized Services By The Central Agricultural Development Bank :- Notwithstanding anything in any judgment, decree or order of any Court, any rule made by the Government in relation or the constitution of a centralized service of agricultural development banks by the Board of Directors of the Central Agricultural Development Bank and the constitution of such service by the said Board in respect of the posts of Manager, Secretary, Grade-I. Secretary, Grade-II and Engineering Supervisors shall not be deemed to be invalid or ever to have become invalid only on the ground that there was no provision in the principal Act, enable the said Board to constitute such centralized service and all appointments made, transfers effected or disciplinary action taken by the Board or any person authorised by It in this behalf in respect of the employees holding the posts aforesaid before the 11th June, 1976 shall be and shall be deemed always to have been validly made or taken in accordance with the provisions of the principal Act as amended by this Act and accordingly- (a) all acts, proceedings or things done or taken by the Central Agricultural Development Bank or by any officer of the Bank shall, for all purposes, be deemed to be and to have always been done or taken in accordance with law; and (b) no suit or other proceedings shall be maintained or continued in any Court, against the Central Agricultural Development Bank in respect of any such actions or proceedings. 4. Repeal Of Ordinance 11 Of 1976 :- The Andhra Pradesh Co-operative Societies (Second Amendment and Validation) Ordinance, 1976 is hereby repealed.