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State of Uttar Pradesh - Section

Section 24 in U.P. State Co-operative Societies Election Rules, 2014

24.

Action shall be taken for determination of constituencies, if required for election of delegates of general body members, the Chairman, the Vice-Chairman of the committee of management of the Co-operative Society and the delegates to be sent to other Cooperative societies by the District Assistant Co-operative Election officer belonging to the registered headquarters of all types of Primary Co-operative Societies in the manner prescribed in rules 27 and 28 and the guidelines, given by the Commission:Provided that in case of the District/Central Co-operative Societies, the action for determination of constituencies shall be taken by the Divisional Co-operative Election Officer.