Section 120(2) in The U.P. Co-operative Societies Rules, 1968
(2)The Registrar may dispense with the requirement of obtaining the opinion of the general body of a cooperative society under the proviso to sub-section (1) of Section 35 under the circumstances mentioned below-(a)Where the records of the society pertaining to membership are incomplete or are not available;(b)Where a meeting was called, but could not be held for want of quorum;(c)Where the Society has not sufficient funds to meet the expenditure of holding a meeting of the general body;(d)Where a meeting was called, but could not proceed with its business on account of disorder.
