Section 52 in U.P. State Co-operative Societies Election Rules, 2014
52.
If information of such Co-operative societies, the tenure of managing committee whereof is to expire within coming 4 months, is not provided to the Commission within the specified period by the District Assistant Cooperative Election Officer/Authorized Officer, or if proceedings for determination of constituency are not carried out within the specified period after the date has been decided by the Commission for the election of cooperative societies of any category/categories of a Co-operative Society or Co-operative Societies, the Commission may impose a fine upto Rs. five thousand against the officer concerned and such order of fine shall be entered in his character roll:Provided that, in case of relevant information and required documents pertaining to election of cooperative societies related to other departments not being provided to the District Assistant Cooperative Election Officer within time by the district level officer of the department concerned or by the office registering the cooperative society of its own department, the concerning officer shall be liable for a fine of Rs. five thousand and the order of imposing the fine shall be entered in the character roll of the officer concerned:Provided further that the officer concerned shall be given a reasonable opportunity by the commission of being heard and to make the submission:Provided also that, even after imposition of fine, if the officer concerned continuously makes default in his duties, the Commission may recommend to the Appointing Authority concerned for disciplinary actions against him and it shall be binding on the Appointing Authority to take action against him on such recommendation:
