Section 50(2) in U.P. State Co-operative Societies Election Rules, 2014
(2)In regards to election of any co-operative society no objection shall be raised by arbitration or otherwise except on the ground that -(a)the election has not been fair by reason that corrupt practice, bribery or undue influence prevailed at the election, or(b)the result of election has been materially affected,-(c)by improper acceptance or rejection of any nomination. or(d)by improper acceptance or refusal or rejection of votes or(e)by gross failure to comply with the provisions of the Act, the rules or the bye-laws of the Co-operative Society.Explanation - For the purpose of this rule, corruption, bribery or undue influence shall have the same meaning as assigned to them under section-123 of the Representation of Peoples Act, 1951.
