Section 461 in The U.P. Co-operative Societies Rules, 1968
461. [ [Substituted by Notification No. 719-M/XLIX-1-95-7(10)-95, dated 16.11.1995, vide U.P. Co-operative Societies (Thirtieth Amendment) Rules, 1995, dated 16.11.1995.]
When a resolution for no-confidence is carried, the Chairman or Vice-Chairman against whom it is carried shall cease to hold that office forthwith and shall be succeeded by his successor, who shall be elected by another resolution in the same meeting:Provided that if the Vice-Chairman is elected Chairman, the Vice-Chairman shall be elected by another resolution in the same meeting.]
