Section 398 in The U.P. Co-operative Societies Rules, 1968
398. [ [Substituted by Notification No. 3815/C-1-77-7(5) 4977, dated 24-12-1977.]
It is hereby declared under clause (viii) of sub-section (1) of Section 103 that it shall be an offence under the Act if-(a)an officer or member of the Committee of Management of a co-operative society acts on a proposed amendment of a bye-law, in contravention of sub-rule (3) of Rule 28;(b)the secretary of the society fails to take action as required under sub-rule (a) or (b) of Rule 35, in case of change of address by a co-operative society,(c)any person fails to comply with the orders of the Recovery Officer made under sub-rule (4) of Rule 337;(d)an officer or member of co-operative society fails to furnish information under sub-rule (3) of Rule 440 and clause (b) of Rule 416;(e)any person who seeks election in a co-operative society files nomination papers by fraud or mis-representation;(f)an officer of the society fails to make payment of expenses incurred in connection with election;(g)the Secretary or Managing Director fails to prepare the lists pertaining to election, within specified period as directed by Election Officer under sub-rule (4) of Rule 441.]
