Section 64 in U.P. State Co-operative Societies Election Rules, 2014
64.
(a)The determination of amount for holding the election of any cooperative society or any class or classes of cooperative societies shall be done by Commission by special or general order and this amount shall be payable from the fund of the Co-operative Society of which the election is to be held.(b)It shall be the duty of the Secretary or the Managing Director as the case may be of the Co-operative society concerned to deposit the amount in Bank Account specified by the Commission and by attaching the certificate of depositing the fees determined in the clause (a), he shall request for holding the election:Provided that in case the determination fee is not deposited the election of the Co-operative Society shall not be held and in such case, the competent authority of the department concerned shall be responsible for not holding the election.
