Section 444(9) in The U.P. Co-operative Societies Rules, 1968
(9)The amount of expenses for holding election in a co-operative society or a class or classes of co-operative societies shall be determined by the Registrar by special or general order and the same shall be payable by the society of which election is to be held from its fund:Provided that no T. A./D. A. for the Election Officer/Polling Officer and other members of the election party shall be payable from the funds of the society.
