Section 50(1) in U.P. State Co-operative Societies Election Rules, 2014
(1)The parties aggrieved by the election of any official or representative of any Co-operative society can file an election suit under section 70, which shall be referred to,-To the concerned District Magistrate in the case of Primary and Central/District level Co-operative Societies, who shall himself decide the dispute or may appoint any of the Sub Divisional Magistrate under him as Arbitrator or the Chairman of the Arbitration Board as the case may be, in the case of Primary Cooperative Society and in the case of Central/District level Cooperative Societies decide the dispute himself or may appoint any of the Additional District Magistrate under him as Arbitrator or as the Chairman of the Board as the case may be.The Commission in the case of any State level / apex Co-operative Society which may decide the dispute himself or may appoint any Election Commissioner as Arbitrator or as the Chairman of Arbitration Board.
