Section 177 in The U.P. Co-operative Societies Rules, 1968
177.
No co-operative society shall use its funds in the purchase of a motor vehicle unless-(i)a resolution to this effect has been passed by the Committee of Management of the society and such resolution is in accordance with prior authorisation of the general body; and(ii)Prior permission for such purchase has been obtained from the Registrar:Provided that no such permission shall be necessary-(i)in the case of a society which is placed in category 'A' or 'B' in the last audit; or(ii)in the case of a motor transport co-operative society where the motor vehicle is required for the purpose of carrying on its normal transport business.Explanation. - Motor Vehicle shall mean a Motor Vehicle as defined in the Now [Motor Vehicles Act, 1939 (Act 4 of the 1939)] [Motor Vehicles Act, 1988.]
