Section 393(2) in The U.P. Co-operative Societies Rules, 1968
(2)Where a Co-operative Society referred to in sub-rule (1) for any reasons, whatsoever, fails to elect in the Committee of Management such number of persons for whom seats are reserved or the vacancy occurs amongst them the vacancy on the deficiency may be filled or made good, as the case may be, by the State Government or by an officer authorised by it, in this behalf by nominating persons belonging to such class in the Committee of Management of such society.
