Section 15(1) in The U.P. Co-operative Societies Act, 1965
(1)Any two or more co-operative societies may, after duly informing the Registrar, at their respective [ordinary general meeting called for the purpose, of which at least fifteen clear days' notice shall be given to their respective members, resolve, by a majority of at least two-thirds of the members present to amalgamate into one society or to merge into any of them. The resolution (hereinafter called preliminary resolution) shall contain all particulars of amalgamation or merger, as the case may be, including the transfer of assets and liabilities to the new society in case of amalgamation and to the continuing society in cases of merger and also the bye-laws of such a society.] [The words 'and with the prior approval of the State Government' omitted by U.P. Act No.1 of 1972 (w.e.f. 16-1-1972)]
