Section 59 in U.P. State Co-operative Societies Election Rules, 2014
59.
If in the opinion of the Commission a candidate has participated on grounds of corruption or fraudulent act or false records which has a material effect on the candidature and its results, the it may declare such person/elected member to be disqualified and may declare him ineligible for future participation for which shall period be not less three years and not more than six years.
