Section 444A(1) in The U.P. Co-operative Societies Rules, 1968
(1)(a)The number of members on the Committee of Management shall be determined according to the Act, Rules and bye-laws of the society. A co-operative society shall elect such number of persons on its Committee of Management as may be provided in the Act, Rules and the bye-laws of the society.(b)A person seeking election to the Committee of Management or of a delegate in the general body of the society from a particular area or constituency or class of members shall be elected the members of the general body of the area/constituency or class of members, as the case may be-Provided that in case of marking society/District wholesale consumers store, individual members and delegate of the society shall separately elect their respective members on the Committee of Management.
