Section 83 in The U.P. Co-operative Societies Rules, 1968
83. [ [Substituted by Notification No. 3815/C-1-77-7(5) 1977, dated 24-2-1977.]
Ordinary or sympathiser members of a co-operative society shall -(i)if individuals [including curators of lunatic members and legal guardians of minor members referred to in Section 80 and sub-section (2) of Section 81] be represented on the general body of the society personally or through delegates in accordance with the provisions of the rules,(ii)if other than individuals, be represented on the general body of the society according to the provisions of clauses (b) and (c) of Section 20.]
