Section 125 in The U.P. Co-operative Societies Rules, 1968
125.
(1)While sending to the Registrar for his approval the proposal of appointment of any person as its Secretary the co-operative society shall submitted to the Registrar entire records relating to the selection and shall also give reasons for selecting a particular candidate.(2)If the person whose name has been submitted by the society to the Registrar under sub-rule (1) is considered by the Registrar as unsuitable, he shall intimate his objections to the society.(3)On receipt of the objections from the Registrar under sub-rule (2), the society shall, in the light of his objection, reconsider the matters and suggest out of the applicants another name who is considered as most suitable. While doing so, the society shall also mention two more persons who in the opinion of the society, are fit to be appointed as Secretary.(4)The Registrar may approve for appointment the candidate described as most suitable by the society and if he considers such a candidate as unsuitable, he may approve one of the other two candidates and intimate his approval to the society with reasons.(5)When the number of applicants does not exceed one or two, the Registrar may require the society to notify the vacancy again or he may approve the candidate selected by the society, as he may consider proper.Explanation. - For the purpose of this rule, a candidate will be considered unsuitable by the Registrar only if-(i)the candidate does not fulfill the qualification laid down under Section 120 or under the regulations framed under Section 121 or Section 122 or under any other provisions of the rules and the bye-laws, or(ii)the candidate is a near relation of a member of the Committee of Management, or(iii)having regard to the education, experience or other relevant qualifications, an obviously better candidate out of the applicants, in the opinion of the Registrar, is available for appointment.
