Section 87 in The U.P. Co-operative Societies Rules, 1968
87. [ [Substituted by Notification No. 260/49-1-09-8(394)-08, dated 30-1-2009.]
A person who is already a delegate of a co-operative society shall cease to be such delegate, if-(i)he incurs any disqualification referred to in Rule 86; or(ii)he ceases to be a member of the society from which he is delegate; or(iii)the society of which he is a delegate, ceases to be a member of the society in which he is represented; or(iv)he ceases to be a member of the society which was a member of such society by which he was elected as a delegate to another co-operative society; or(v)he ceases to hold the office by virtue of which he was a delegate of the society in terms of the bye-laws of the society; or(vi)the society of which he was delegate is wound up under Section 72; or(vii)he is withdrawn by the committee of Management or administrator or Committee of administrators appointed by the Registrar under Section 29 or 35:Provided that if a delegate is withdrawn under clause (vii), the Committee of Management or administrator or Committee of administrators appointed by the Registrar under Section 29 or under Section 35 shall have the power to appoint a eligible member of general body of the society as delegate in his place; or(viii)the society he represents is amalgamated with any other co-operative society or societies; or(ix)the society he represents is divided into two or more societies; or(x)he resigns his office as such delegate.]
