Section 124(1) in The U.P. Co-operative Societies Rules, 1968
(1)No co-operative society shall appoint any person as its secretary who does not possess the qualifications laid down under Section 120, or who fails to furnish the security as may, if any, be required under that Section or who is a near relation of a member of the Committee of Management of the Society. Every such appointment shall be subject to the Regulations, if any, framed under Section 121 or 122.
