Section 6 in U.P. State Co-operative Societies Election Rules, 2014
6.
Notwithstanding anything contained in the Uttar Pradesh Cooperative Societies Rules, 1968, after the constitution of the new Society or in case of supersession of the Committee of Management under section 35 or merger, division, supersession of the Society or other contingencies, it shall be the responsibility of the Registrar to inform the Commission immediately about the constituted interim Committee so as to hold the Election of the Committee of Management.In addition to the above, after the winding up of any Society and giving the order of cancellation of registration, it shall also be the responsibility of the Registrar to intimate the commission about the said information and request it not to hold the election of the concerned society.
