Section 439(1) in The U.P. Co-operative Societies Rules, 1968
(1)Notwithstanding anything contained in the bye-laws, the election of any co-operative society or societies or class or classes of co-operative societies shall be held in accordance with the provisions of the Act and the rules and the District Magistrate or the district in which the headquarter of the society is situate shall take steps to hold the election on the appointed date and for this purpose the services of any government servant or official may be requisioned by him and if any such orders have been issued by the District Magistrate in respect of any official or employee, failure to comply with such orders shall be deemed to be an offence, which if proved, shall be punishable with a fine which may extend to rupees five hundred or imprisonment which may extend to three months or with both:Provided that the authority to organise election of delegate of members of the branches of the Uttar Pradesh Sahakari Gram Vikas Bank Ltd., Lucknow shall vest in the District Magistrate in which such branches are located:Provided further that in case of societies of which area of operation extends to more than one district, an authority to organise the election of delegates of a member from the district falling within the area of operation of such society shall be exercised by the District Magistrate of the district concerned or his nominee.
