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State of Uttar Pradesh - Section
Section 5 in U.P. Primary Agricultural Co-Operative Credit Societies Centralised Service Rules, 1976
5. Qualifications.
- No person shall be appointed as Managing Director/Secretary of a society unless he fulfills the following minimum educational qualifications and such other conditions as laid down by the Registrar under Section 120 of the Uttar Pradesh Co-operative Societies Act, 1965 (Act XI of 1966) and the Rules framed thereunder:| Category of Societies | Minimum educational qualifications | |
| Category I and II | ... | Graduate of a recognised University and trainedin co-operative training at are cognized training centre.Intermediate and trained in co-operative training at arecognised training centre and possessing at least 5 yearsexperience of continuous working as a Secretary in aco-operative society or as a co-operative supervisor of UttarPradesh Co-operative Union or as a Co-operative Inspector. |
| Category III | ... | Intermediate in Commerce or Agriculture or Economics. |