Section 86 in The U.P. Co-operative Societies Rules, 1968
86.
No co-operative society shall appoint any person as its delegate to represent the society in another co-operative society, if the person suffers from any of the disqualifications laid down in any of the clauses (a), (b), (c), (d), (e), (f), (g), (i), (j), (k), (l), (m), (n) and (o) of sub-rule (1) of Rule 453.
