Section 130(2) in The U.P. Co-operative Societies Rules, 1968
(2)The Registrar shall, as soon as may be, but not later than thirty days after receipt of the reference under sub-rule (1) examine the matter and if he decides the resolution or order referred to him by the Secretary-(a)is not covered by the provisions of Section 128, he shall direct the resolution or order to become operative and the Secretary shall accordingly comply;(d)is covered by the provisions of Section 128, he shall direct the Secretary to continue to withhold implementation of the resolution or order, as the case may be, pending action under Section 128 and the Secretary shall act accordingly:Provided that before passing such order the Registrar shall require the Society to reconsider such resolution or order, as the case may be.
