Section 46 in U.P. State Co-operative Societies Election Rules, 2014
46.
(1)The term of committee of management of every Co-operative society shall be five years which shall be counted from the date it assumes office.Explanation - In case of election of a Co-operative society, prior to expiry of term of Committee of Management, the charge of the newly elected Committee of Management shall be the next working day on the expiry of the term of the sitting Committee of Management and in case of election of Committee of Management after the expiry of the term of the sitting Committee of Management, the term shall be calculated from the date of declaration of result of the Committee of Management.(2)The term of the Chairman/Vice-Chairman shall be coterminus with the term of Committee of Management.(3)The term of a co-opted member shall be co-terminus with the term of Committee of Management:Provided that if the term of Committee of Management is less than half of his actual term, any casual vacancy in the Committee of Management may be filled from the qualified members of the Cooperative Society in which the casual vacancy happened by the nomination by the Committee of Management.Chapter- VI Disqualification
