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State of Uttar Pradesh - Section

Section 128 in The U.P. Co-operative Societies Rules, 1968

128.

The Committee of Management of co-operative society may under sub-section (3) of Section 31 appoint subject to the provisions of Rules 124 and 125 one or more persons to assist the Secretary, if such appointment is necessitated by the workload being so heavy that the Secretary alone is unable to perform his functions and discharge his duties efficiently and the society is able to bear the financial burden involved in such appointment. The person or persons so appointed shall work under the overall control, guidance and supervision of the Secretary.