Section 89 in The U.P. Co-operative Societies Rules, 1968
89.
A delegate once appointed on the general body of a co-operative society shall continue to hold that office until either the body he represents appoints another delegate in his place or he incurs any of the disqualifications mentioned in Rule 87 or forfeits his right to hold that office by virtue of the provision of the bye-laws of the co-operative society which he represents or in which he is represented.
