Section 125(5) in The U.P. Co-operative Societies Rules, 1968
(5)When the number of applicants does not exceed one or two, the Registrar may require the society to notify the vacancy again or he may approve the candidate selected by the society, as he may consider proper.Explanation. - For the purpose of this rule, a candidate will be considered unsuitable by the Registrar only if-(i)the candidate does not fulfill the qualification laid down under Section 120 or under the regulations framed under Section 121 or Section 122 or under any other provisions of the rules and the bye-laws, or(ii)the candidate is a near relation of a member of the Committee of Management, or(iii)having regard to the education, experience or other relevant qualifications, an obviously better candidate out of the applicants, in the opinion of the Registrar, is available for appointment.
