Section 441(3) in The U.P. Co-operative Societies Rules, 1968
(3)[ The Election Officer shall display at the notice board of the society the following programme of election-(i)the date for display of provisional voters' list,(ii)the date, time and place for filing objections and their disposal,(iii)the date for display of final voters' list,(iv)the date, time and place for filing nominations,(v)the date, time and place of scrutiny of nominations,(vi)the date, time and place for withdrawal of nominations,(vii)the date, time and place for allocation of election symbols and display of final nominations,(viii)the date, time and place of poll:Provided that the place of poll shall be the office/headquarters of the society unless for reasons to be recorded by the election officer it may be some public place as near the office/headquarter of the society as may be possible and notified in the programme of notice.Provided further, that in case of election of delegates of society, members as mentioned in sub-rule (4) of Rule 84-A, the place of poll shall be any public place in addition to office or headquarters or branch of the society, as determined by Election Officer.(ix)the place at which voters' list can be inspected by any voter,(x)the names of the constituencies, including reserved constituency and the number of persons to be elected.]
