Section 27(1) in U.P. State Co-operative Societies Election Rules, 2014
(1)For the purpose of election of members of committee of management of a Co-operative society or as the case may be of delegates to the general body of a Co-operative Society, the District Assistant Co-operative Election Officer or the Divisional Cooperative Election Officer or the Commission or the authorized officer shall notwithstanding anything contained in the bye-laws of the Co-operative Society, or as the case may be, of a class of Cooperative Societies determine provisionally -(a)the number of constituencies in which the area of operation of the Co-operative Society shall be divided ;(b)the extent of area of each constituency;(c)the total number of seats allotted to each constituency;(d)marking of constituencies and the number of reserved seats:Provided that the names of constituencies shall be mentioned in the Hindi Alphabet.
