Section 462 in The U.P. Co-operative Societies Rules, 1968
462.
Election of the new Chairman or Vice-Chairman, as the case may be, under Rule 461, shall (notwithstanding other provisions Chapter XXIX) be conducted in the meeting under the chairmanship of the Presiding Officer referred to in Rule 459 in the following manner-(a)the Chairman or Vice-Chairman as the case may be, shall be elected from amongst the members of the Committee of Management;(b)nomination of candidates shall be proposed and seconded in the meeting itself. Election after withdrawal, if any, shall be held by show of hands;(c)the election shall be held by simple majority of the members present in the meeting. In case of equality of votes, the matter shall be decided by drawing of lots;(d)the proceeding of the meeting shall be signed by the Presiding Officer.
