Section 39 in The U.P. Co-operative Societies Rules, 1968
39.
Where the State Warehousing Corporation, a co-operative society or a society registered under Societies Registration Act of 1860 (Act No. 21 of 1860), company or other body corporate registered or incorporated under any law for the time being in force, applies for the membership of a co-operative society, the application for membership shall be made by such person or authority as may be competent to do so under the provisions of law or bye-laws governing such body.Explanation. - The term "bye-law" shall also include the rules or Articles of Association or Memorandum of Association of the body concerned.
