Section 129 in The U.P. Co-operative Societies Rules, 1968
129.
The Secretary of a co-operative society shall not be a member of the Committee of Management of the society and shall have no right to vote even if he is a member of any other committee or sub-committee constituted under the rules or bye-laws of the society, where such a committee or, sub-committee includes a member of the general body or of the Committee of Management of the society.
