Section 19 in The U.P. Co-operative Societies Rules, 1968
19.
Any member or creditor desiring to exercise his option under sub-section (2) of Section 11 shall inform the society accordingly in writing by registered post or by personal delivery under acknowledgment; provided that the member who attended the meeting referred to in Rule 17 and voted in favour of the resolution, shall give reasons for demanding withdrawal of his shares or deposits.
