Section 438A in The U.P. Co-operative Societies Rules, 1968
438A. [ [Inserted by Notification No. 2700/XLIX-1-94-7(1)-94, dated 15.7.94.]
Where an interim committee of Management is appointed under rules 434, 435, or 438, it shall be the responsibility of such interim Committee of Management to arrange for reconstruction of an elected Committee of Management within six months of its appointment and such elected committee of Management shall, immediately on its constitution, replace the interim Committee of Management.][Part IV] [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 Co-operative Societies Notified Under Sub-Section (3) of Section 29 of the Act
