Section 40(1) in U.P. State Co-operative Societies Election Rules, 2014
(1)The Election Officer of the Co-operative Society shall not accept nomination papers of any person, if: -(a)He is ineligible to vote(b)He is disqualified under the provisions of the Act, election rules or bye-laws of the Co-operative Society or has been declared ineligible for election by the Commission.
