Section 7 in U.P. State Co-operative Societies Election Rules, 2014
7.
After receiving the information of holding the election from the District Assistant Co-operative Election Officer or the Registrar or the Secretary or the Managing Director of the Society, the Commission shall appoint the date of election for any class or classes of societies. Having been so done by the Commission, the District Magistrate or the District Co-operative Election Officer of the District, in which the Headquarters of the societies are situated, shall take steps to hold the election on the appointed date and for this purpose the services of any Government servant or official may be requisitioned by him and if any such orders have been issued by the District Magistrate or the District Co-operative Election Officer in respect of any official or employee, fails to comply with such orders shall be deemed to be an offence, which if proved, shall be punishable with a fine which may extend to three thousand rupees or with imprisonment which may extend to three months or with both:Provided that the authority to organize election of delegate of members of branch of the Uttar Pradesh Sahkari Gram Vikas Bank Ltd., Lucknow shall vest in the District Magistrate of the District in which such branches are located.
