Section 126 in The U.P. Co-operative Societies Rules, 1968
126. [ [Substituted by Notification No. 196-1/XII-CA-5(1)-61-B, dated 12-6-1972, published in U.P. Gazette (Extraordinary), dated 20-6-1972.]
Notwithstanding the provisions of Rules 124 and 125, a co-operative society may request-(i)the Registrar or the State Government through the Registrar to lend for a specific period to the society on deputation or free or on contribution basis the services of any Government servant to hold the office of the Secretary of the society;(ii)any Central Society to place the services of any of its employees on deputation with the co-operative society to hold the office of Secretary in the society for specific period.]
