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State of Uttar Pradesh - Section

Section 455 in The U.P. Co-operative Societies Rules, 1968

455. [ [Substituted by Notification No. 1515/XLIX-01-2019-08(56)-13 T.C.-B, dated 3.09.2019 (w.e.f. 31.12.1968).]

No resolution expressing want of confidence in any person elected as Chairman or Vice-Chairman of a Co-operative Society shall-
(a)be moved except in the manner laid down in these rules; and
(b)where thirty months have not elapsed after the date of his election as Chairman or Vice-Chairman, as the case may be, be moved'Txcept with the prior permission of the authority specified in Rule 465.].