Section 456 in The U.P. Co-operative Societies Rules, 1968
456. [ [Substituted by Notification No. 1461/XLIX-1-97-7(10), dated 29-4-1995, vide U.P. Co-operative Societies (Thirty First Amendment) Rules, 1997, dated 29-4-1997.]
Notice for no-confidence motion shall be addressed to the authority specified in Rule 463 (hereinafter referred to as the "specified authority") stating clearly the grounds on which such motion is proposed to be moved and shall be signed by at least [more than half of the] members of the Committee of Management.]
