Section 457 in The U.P. Co-operative Societies Rules, 1968
457.
At least three members of the Committee of Management signing the notice of no-confidence motion shall personally present to the specified authority the notice together with an affidavit signed by them to the effect that the signatures on the no-confidence motion are genuine and have been made by the signatories after hearing or reading the contents of the notice.(2)The notice for meeting under sub-rule (1), shall also provide that in the event of the no-confidence motion being duly carried, election of the new Chairman or Vice Chairman, as the case may be, shall also be held in the same meeting.
