Section 130(1) in The U.P. Co-operative Societies Rules, 1968
(1)Where the Secretary of co-operative society is of the opinion that-(a)a resolution passed by the Committee of Management, or the general body of the society; or(b)any order passed by an officer of co-operative society (second para), is not covered by the objects of the society, or is in contravention of the provision of the Act, the rules or the bye-laws of the society and that in case the implementation of such resolution or order is not stayed the order of annulment of the resolution or cancellation of the order which may eventually be made by the Registrar under section 128 will become in fructuous, the Secretary shall forthwith-(i)move the Chairman of the society in writing to refer the matter to the Registrar for his decision:Provided that where the Chairman falls within three days of the receipt of Secretarys request to make the reference to the Registrar or to direct, in writing, the Secretary to make such reference, the Secretary may himself refer the matter to the Registrar for decision;(ii)pending reference to and receipt of the decision of the Registrar, withhold the implementation of the resolution or the order, as the case may be, where the Secretary is satisfied for reasons to be recorded, that such a course is necessary in the interest of the society.
