Section 124 in The U.P. Co-operative Societies Rules, 1968
124. [ [Substituted by Notification No. 196-CA-5(1)-69-B, dated 15-6-1972, published in U.P. Gazette (Extraordinary), dated 20-6-1972.]
(1)No co-operative society shall appoint any person as its secretary who does not possess the qualifications laid down under Section 120, or who fails to furnish the security as may, if any, be required under that Section or who is a near relation of a member of the Committee of Management of the Society. Every such appointment shall be subject to the Regulations, if any, framed under Section 121 or 122.(2)Where the Government-(a)has subscribed to the share capital of co-operative society to the extent of not less than one lakh rupees; or(b)has given loans or made advances to a co-operative society; or(c)has guaranteed the repayment of principal and the payment of interest on debentures issued by a co-operative society; or(d)has guaranteed the repayment of principal and payment of interest and loans and advances to a co-operative society;then, the appointment of the Secretary of such a co-operative society shall be made subject to the prior approval of the Registrar, as provided in Rule 125].
