Section 434 in The U.P. Co-operative Societies Rules, 1968
434. [ [Substituted by Notification No. 719 M/49-1-95-7(10)-95, dated 16-11-1995.]
In case of a new co-operative society has been formed by amalgamation of two or more co-operative societies, the Registrar, while registering the new society and its bye-laws shall also nominate an interim Committee of Management to perform the duties of its office, until a regular Committee of Management is constituted in accordance with the rules and bye-laws of the society:Provided that the interim committee shall be so constituted that as far as may be, all amalgamating societies may have their due representation on such committee].
