Section 444A(4) in The U.P. Co-operative Societies Rules, 1968
(4)The Committee of Management of -(a)Marketing /Processing society shall consist of-(i)ten representatives from member-societies, if the representatives of individual member of the committee are three:Provided that in case the number of representatives of individual members on the committee decreases, the number of representatives of member societies on the committee shall increase to the extent of the decrease of representatives of individual members on the committee;(ii)such number of representatives, from individual members as are laid down in sub-rule (5) of this rule but not more than three;(iii)two nominees of the State Government if the State Government is a share-holder. In case the State Government is not a share-holder, the seats meant for nominees of the State Government shall be allocated to elected representatives:Provided that-(i)two seats in case of elected representative of member societies and one seat in case of representatives of individual members, if the representation of individual member is more than one, shall be reserved for weaker section:Provided further that number of seats reserved from amongst member societies shall increase to the extent of decrease in number of seats reserved for individual members.(b)District/Central Cooperative Bank shall consist of-(i)nine representatives from member societies:(ii)two representatives of individual members;Provided that in case the number of representatives of individual members become nil, or decreases the seats of member-society on the committee shall increase to the extent of decrease of the seats meant for individual members:Provided further that according to the provisions of sub-rule (1) of Rule 393, at least three seats shall be reserved of which one shall be reserved for Scheduled Castes or the Scheduled Tribes, one for Other Backward Classes of citizens and one for woman.(iii)under the provisions of sub-section (8) of Section 29, three professional persons from members-societies.(iv)One Government servant nominee of State Government if the State Government is a shareholder. In case State Government is not a shareholder, the seat, meant for the nominees for the State Government shall be allocated to other elected representative on the Committee of Management according to the directions of the Registrar:District Cooperative Federation shall consist of -(i)eleven representatives from member-societies;(ii)two representatives of individual members:Provided that in case the number of representatives of individual members becomes nil, or decreases the seats of member-societies on the committee shall increase to the extent of decrease of the seats meant for individual members:Provided further that at least three seats shall be reserved according to the provisions of sub-rule (1) of Rule 393, of which one shall be reserved for Scheduled Castes or the Scheduled Tribes, one for Other Backward Classes of citizens and one for woman.(iii)two nominees of State Government if the State Government is a shareholder. In case State Government is not a shareholder, the seats, meant for the nominees for the State Government shall be allocated to other elected representative on the Committee of Management according to the directions of the Registrar;(c)District Wholesale Consumers Store shall consists of-(i)seven representative from individual members;(ii)six representatives from member-societies;(iii)two nominees of State Government, if State Government is a shareholder. In case State Government is not share-holder, the seats meant for the State Government nominees shall be allocated to other representatives on the committee according to the direction of the Registrar:Provided that three seats in case of individual members and two seats in case of representatives from primary societies shall be reserved for women.
