Section 131A in The U.P. Co-operative Societies Rules, 1968
131A. [ [Reinserted by Notification No. 965/XLIX-1-2003-500(24)-2003, dated 28-5-2003 (w.e.f. 28-5-2003). Earlier Rule 131-A was inserted by Notification No. 719M/49-1-95-7(10)-95, dated 16-11-1995 (w.e.f. 16-11-1995) and omitted by Notification No. 2395/XLIX-1-2001-7(10)-95 TC, dated 30-8-2001.]
The Committee of Management and the Chairman of an apex society shall have no control over the Managing Director of the society in respect of the matter enumerated in sub-section (4) of Section 31-A, unless specifically provided for in these rules or the bye-laws of the society.]
