Section 392 in The U.P. Co-operative Societies Rules, 1968
392.
(a)Where a co-operative society fails to reconstitute its Committee of Management under sub-section (7) of Section 131, the Registrar shall after affording an opportunity to the society to reconstitute its Committee of Management within the time specified by him, constitute by nomination a Committee of Management of the society from amongst such persons as under the bye-laws of the society and the rules are qualified for the membership of the Committee of Management.(b)Where the Committee of Management is nominated by the Registrar under sub-rule (a), the Registrar shall, within six months of such nomination call, or cause to be called a general meeting of the general body of the society for electing such number of members for the committee as are required to be elected under the bye-laws of the society. The Committee of Management reconstituted as a consequence of the elections so held shall forthwith replace the committee nominated by the Registrar under sub-rule (a).(c)The Committee of Management nominated under sub-rule (a) shall, in the manner laid down in Rule 437, elect a Chairman and a Vice-Chairman of the society from amongst themselves in their first meeting. The term of the Chairman and Vice-Chairman so elected shall be co-existensive with the term of the nominated Committee of Management.
