Section 49 in U.P. State Co-operative Societies Election Rules, 2014
49.
(1)If an action, as prescribed is not taken at the reasonable time by the Committee of Management against any member or members in regards to their disqualification brought to knowledge, the Commission shall have the right to direct the Registrar or the Authorized Officer to remove such disqualified member or members from the Committee of Management under section 38.(2)After such direction of the Commission it shall be the duty of the Registrar or the Authorized Officer to initiate proceedings as necessary in compliance of prescribed procedure under section- 38.Chapter- VII Election Suit
