Section 444A(5) in The U.P. Co-operative Societies Rules, 1968
(5)The individual members of-(i)Marketing society,(ii)Block union,(iii)District Co-operative Federation, and(iv)District/Central Co-operative Bank shall be subject to clause (b) of subsection (2) of Section 18 of the Act represented on the Committee of Management of their respective societies as follows:(i)One representative, if the membership is 100 or less.(ii)Two representatives, if the membership is above 100 but not more than 500.(iii)Three representatives if the membership is above 500:Provided that the total representatives of individual members on the Committee of Management of District/Central Co-operative Bank/District Co-operative Federation shall not exceed more than two.
