Section 139(1) in The U.P. Co-operative Societies Rules, 1968
(1)The Co-operative Education Fund shall be administered by the U.P. Co-operative Union in accordance with the regulation referred to in Rule 140 and on the recommendations of a sub-committee constituted as follows-(i)one representative of each apex level co-operative society nominated by the Committee of Management of the society concerned;(ii)one nominee each of the Cane Commissioner and Director of Industries;(iii)one nominee of the State Government; and(iv)an officer of the Co-operative Department nominated by the Registrar to act as member-convener.
