Section 124(2) in The U.P. Co-operative Societies Rules, 1968
(2)Where the Government-(a)has subscribed to the share capital of co-operative society to the extent of not less than one lakh rupees; or(b)has given loans or made advances to a co-operative society; or(c)has guaranteed the repayment of principal and the payment of interest on debentures issued by a co-operative society; or(d)has guaranteed the repayment of principal and payment of interest and loans and advances to a co-operative society;then, the appointment of the Secretary of such a co-operative society shall be made subject to the prior approval of the Registrar, as provided in Rule 125].
