Section 34 in U.P. State Co-operative Societies Election Rules, 2014
34.
The Secretary/Managing Director of the society related with the election shall prepare a provisional voters' list subject to rule 12 on the following basis: -(i)In case of societies having individual members in their general bodies or of societies of which general bodies consists of delegates of individual members;(ii)In case of which general bodies consists of individual members and society members in triplicate indicating there in the name, parentage address noted in the books of society, disqualification, if any hereinafter referred to as provisional voters' list on such date as may be specified by the Commission and it shall be prepared,(a)Gram Panchayat wise/revenue village wise in case of primary agricultural credit Co-operative societies, primary Ganna societies and primary Dugdh societies;(b)mohalla-wise/ward-wise in primary co-operative societies including consumer co-operative societies situated in urban areas and in areas other than urban, gram-panchayat wise;(c)constituency-wise or proportionate serial-wise of all members/constituency-wise or any other rational basis as maybe decided by commission in case of any other society.Provided that in case of a Co-operative society having societies as its members or society covered under clause (ii) such list shall be submitted to Election Officer along with the names of the elected delegates of the society or of the existing delegates if names of elected delegates are not received before the publication of voters' list.Provided further that in case of branches of Uttar Pradesh Sahkari Gram Vikas Bank Ltd., Lucknow or sub-offices of societies of which area of operation extends to more than one revenue district and the membership of which consists of individual members, such lists shall be prepared by the branch manager of the concerned branch or incharge of sub-offices, as the case maybe, and shall be submitted to the Election Officer;(iii)Provisional voters' list shall be made available at the proper time to the Election Officer by the Secretary/Managing Director of the society as the case maybe after signing and putting seal on it.
