Section 447 in The U.P. Co-operative Societies Rules, 1968
447. [ [Substituted by Notification No. 2700/XLIX-1-94-7(1)-94, dated 15.7.1994.]
A co-opted member of the Committee of Management shall-(i)if co-opted in pursuance of the bye-laws of the society hold office for the period provided in the bye-laws;(ii)if co-opted under proviso to rule 430, hold office tall the completion of the term of the other members of the Committee of Management;(iii)if co-opted under rule 450, hold office for the unexpired term of the person against whose vacancy, co-option has been made.]
