Section 31(3) in The U.P. Co-operative Societies Act, 1965
(3)A co-operative society may, subject to the provisions of the rules and the bye-laws and the regulations made under [Section 121, Section 122 or Section 122-A] [Substituted by U.P. Act No. 12 of 1976.], appoint, if necessary, one or more persons to assist secretary and to entrust him or them with such powers and duties of the secretary as the society may deem fit.
