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State of Uttar Pradesh - Section

Section 85A in The U.P. Co-operative Societies Rules, 1968

85A. [ [Substituted by Notification No. 395/XLIX-1-10-8(111)-08, dated 24-3-2011.]

The following societies may have delegates as follows:-
(a)The District/Central Co-operative Bank may have delegates in general body from each member as follows:-
(i) Primary Agricultural Credit Society ..... Six
(ii) Block Union ..... Four
(iii) Marketing Society ..... Four
(iv) District Co-operative Federation ..... Two
(v) District Wholesale Consumer Store ..... Two
(vi) Any other society ..... Two
Provided that in (i) to (vi) above at least one delegate each shall be from Scheduled Caste or Scheduled Tribes.Provided further that a Primary Agricultural Co-operative Credit Society shall send at least one professional person out of six delegates to fulfil the requirement of sub-section (8) of Section 29.
(b)The District Co-operative Federation may have delegates in the general body as follows:-
(i) Marketing Society ..... Four
(ii) Block Union ..... Four
(iii) Processing Society ..... Four
(iv) Any other society ..... Two
Provided that at least one delegate each shall be from Scheduled Castes or Scheduled Tribes.
(c)The District Wholesale Consumer Store may have three delegates from each member society in its general body provided that in the case of primary consumer store at least one of the delegates be a woman.
(d)Marketing or Processing Societies may have delegates from each member society in their general body as follows: -
(i) Primary Agricultural Credit Society ..... Six
(ii) Any other society ..... Two
Provided that one of the delegates shall be a member belonging to Scheduled Castes or Scheduled Tribes.
(dd)Block Unions may have delegates in their general body from each member society equal to the number of Gram Sabhas falling in the area of operation of each member society.
(e)A co-operative society not covered in clause (a) to (dd) may have delegates from each member society in accordance with the bye-laws of the society and in the absence of such provisions in the bye-laws of the society the number of delegates shall be in accordance with the direction of the Registrar:
Provided that every member of the Central/District Cooperative Bank shall send three delegates to the general body of the Uttar Pradesh Cooperative Bank of which one shall be from the weaker section or woman and one shall be from professional person to fulfil the requirement of sub-section (8) of Section 29.
(f)Where the general body of a co-operative society consists of delegates of individual members the number of delegates of individual members shall be such as may be provided in the bye-laws of the society and in the absence of such provision in the bye-laws of the society the number of delegates shall be in accordance with the direction of Registrar].