Section 296(a) in The U.P. Co-operative Societies Rules, 1968
(a)A co-operative farming society may, under the provisions of sub-section (3) of Section 79, grant permission to a bhumidhar member for making any transfer other than testamentary disposition, of the land contributed by him to the society, on any one or more of the grounds mentioned herein below -(i)if he is unable to cultivate land on account of his physical or mental infirmity;(ii)if he has to discharge his debts which he otherwise cannot do and the debt was contracted prior to the contribution of the land to me society by him;(iii)if he intends to take up his residence at a place far away from the place where the farm of the society is situated and from where he will not be able to take part in the agricultural operations on the farm of the society;(iv)if he intends to take up some profession other than agriculture; and(v)on any other ground, with the consent of two-thirds of the members of the society and with the approval of the Registrar:
