Section 21(2) in U.P. State Co-operative Societies Election Rules, 2014
(2)If the commission is satisfied that it is not possible to hold the election of any society due to its inaction or any other reason, it may recommend the authority concerned to wind up such particular society and it shall be the duty of the Authority concerned to take action in accordance with the laws to wind up the society or to cancel its registration by giving the Society an opportunity of being heard.
