Section 33 in U.P. State Co-operative Societies Election Rules, 2014
33.
(a)It shall be responsibility of the Secretary or the Managing Director of the society to display the information of the election programme and place of polling of the society on the notice board of society at least 15 days before the date of publication of the provisional voters list:Provided that this notice shall also be displayed on the notice board of concerned development block in case of a primary co-operative society, of the office of the district magistrate in case of district/central Co-operative society and of office of commissioner and registrar and of the commission in case of the State Level/ Apex Co-operative Society.(b)Following shall be displayed in the election programme: -(i)the date of display of provisional voters list;(ii)the date, time and place for filing objections on provisional voters list and its disposal;(iii)the date of display of final voters' list;(iv)the date, time and place for filing nominations;(v)the date, time and place of scrutiny of nominations;(vi)the date, time and place for withdrawal of nominations;(vii)the date, time and place for allocation of election symbols and display of final nominations;(viii)the date, time and place of poll;(ix)the place at which voters' list can be inspected by voters;(x)names of the constituencies including reserved constituency and the number of persons to be electedProvided that the date and time for serial nos. (i) To (viii) shall be such as may be determined by the commission and information and place for serial no. (x) Shall be such as may be decided by the District Assistant Co-operative Election Officer/ Competent Authority.
