Section 85 in The U.P. Co-operative Societies Rules, 1968
85. [ [Substituted by Notification No. 3815/C-1-77-7(5) 1977, dated 24th December 1977.]
Where a co-operative society is affiliated to any other society, the former may except in the case of societies referred in Rule 85-A appoint any one or more persons as may be specified in the bye-laws of the affiliating society as delegates to represent in the general body of the latter society:Provided that no person shall be appointed as delegate unless he is a member of the general body of the former society and does not suffer from any of the disqualifications laid down for delegates in the rules and the bye-laws of the society:Provided further that where the latter co-operative society provides for reservation of seats for weaker-section women in the committee of management for the former society shall out of the number of delegates to be appointed to the general body of the latter society, appoint at least one delegate from weaker section-women, as the case may be.]
