Section 409 in The U.P. Co-operative Societies Rules, 1968
409.
The Secretary or the Managing Director of the society shall in accordance with directions given by the Registrar from time to time or the provisions for time being in force prepare a list of all the voters against whose name the disqualification, if any, as described in the Act, Rules or Bye-laws shall be mentioned in the list and the members, ordinary or sympathisers duly enrolled 45 days before the date of election, shall only be included, provided in case of the societies where general body is constituted by individual members and delegates of the societies or only by the delegates of the societies, the voter list shall be prepared under rule 89 and the voter list, so prepared, shall be called the provisional voter list which will bear the signature and seal of the secretary or the managing director and the Chairman of the Committee of Management.]
