Section 453A in The U.P. Co-operative Societies Rules, 1968
453A. [ [Inserted by Notification No. 3815/C-1-77-7(5)-1977, dated 24-12-1977.]
A co-operative society which is affiliated to any other co-operative society shall not appoint any person who is or has been delegate of any co-operative society in the general body of the latter society, if-(i)he ceases to be a member of the general body or the Committee of Management, or(ii)he incurs any of the disqualifications for being the member of the Committee of Management of the latter society as laid down in Rule 453.]
