Section 51 in U.P. State Co-operative Societies Election Rules, 2014
51.
If the notice is not given within specified period under rule-4 and sub-section(4) of section 29, prior to the expiry of the tenure of the elected Managing Committee of the cooperative society, by the Secretary or the Managing Director as the case may be, or if all the required notice for determination of election constituencies is not given to the District Assistant Cooperative Election Officer or the Divisional Cooperative Election Officer or to the Commission or its authorized officer, the Commission may impose, a fine upto Rs. five thousand against the Secretary or the Managing Director concerned as the case may be, in case of primary cooperative society, a fine upto Rs. ten thousand against the Secretary or the Managing Director concerned, as the case may be, in case of District Level/Central and State Level/Apex cooperative society and the orders concerning imposition of fines shall be entered in the character roll of the employee/ officer concerned:Provided that under this rule the person concerned shall be given a reasonable opportunity by the Commission of being heard and to make his submission before imposition of fine.
