Section 88 in The U.P. Co-operative Societies Rules, 1968
88. [ [Substituted by Notification No. 395/XLIX-1-10-8(111)-08, dated 24-3-2011.]
Where the State Government, the Central Government, the State Warehousing Corporation, a society registered under the Societies Registration Act of 1860, a company or other body corporate registered or incorporated under any other law for the time being in force, is member of a co-operative society, it may appoint a person or persons as its delegate to represent it on the general body of the society by an order of competent authority or by a resolution of the general body, executive committee or of any other competent authority, as the case may be:Provided that the qualification of such person to be appointed as delegate shall be such as mentioned in the Representation of the People Act, 1951 for the election of the members of Legislative Assembly.]
