Section 458(1) in The U.P. Co-operative Societies Rules, 1968
(1)On receipt of the notice of no-confidence as provided in Rules 456 and 457, the specified authority shall fix such time, date and place as he may consider suitable for holding a meeting for the purpose of consideration of the proposed no-confidence motion:Provided that such meeting shall be held within thirty-five days of the receipt of the notice of no confidence.Provided further that at least twenty-one day's notice shall be given for holding such meeting.]
