Section 406 in The U.P. Co-operative Societies Rules, 1968
406. [ [Substituted by Notification No. 2700/XLIX-1-94-7(1)-94, dated 15.7.94.]
The provisional Committee of Management constituted under clause (iii) of rule 404 and the Chairman and the Vice-Chairman elected under sub-rule (iv) of that rule shall hold office tall the Committee of Management is duly constituted and the Chairman and Vice-Chairman are duly elected, respectively].[Part II [Substituted by Notification No. 3849/XLIX-1-98-7(11)-97, dated 31-10-1998 (w.e.f. 31-10-1998).] Election Rules in Respect of Societies]
