Section 440(4) in The U.P. Co-operative Societies Rules, 1968
(4)For purpose of election of members of Committee of Management of a co-operative society, or as the case may be, of delegates to general body of a co-operative society, the Registrar shall, notwithstanding anything contained in the bye-laws of the society before the issue of notice under sub-rule (2) of Rule 44 for election of a Co-operative society or as the case may be of a class of co-operative society determine provisionally-(a)the number of constituencies in which the area of operation of the society shall be divided;(b)the extent of area of each constituency;(c)the total number of seats allotted to each constituency;(d)the number of seats reserved for weaker section.
