Section 12 in U.P. State Co-operative Societies Election Rules, 2014
12. [ [Substituted by Notification No. 990/XLIX-01-2017-8(56)-13 TC-I, dated 18.7.2017]
(a)The Secretary or the Managing Director of the society shall in accordance with the directions given by the commission from time to time or the provisions for the time being in force, prepare a list of all the voters against whose name the disqualifications, if any, as described in the Act, these rules or bye-laws shall be mentioned in the list and the members, ordinary members or sympathizers, duly enrolled 45 days before the date of election shall only be included:Provided that the delegates of such societies which are under winding up or which have been suspended or superseded due to non-election of the Committee of Management, shall not be included in the Voters list.](b)In case of Agricultural Credit Society, only those members shall be included in the Voters list by whom transactions have been done with the society 120 days before the date of Election at least in any year during the previous three Co-operative years:Provided that in case of the societies, where general body is constituted by individual members and the delegates of the societies, or only by the delegates of the societies, the voters list shall be prepared under rule 89 and the voters list so prepared, shall be called the provisional voter list which shall bear the signature and seal of the Secretary or the Managing Director:Provided further that the delegates of such societies which are under winding up or which have been suspended or superseded due to non-election of the Committee of Management, shall not be included in the Voters list.
