Section 44(c) in The U.P. Co-operative Societies Rules, 1968
(c)If a society mentioned in sub-rule (b) has on the date of coming into force of the Act, individuals as its ordinary members, the society shall within a period of one year from such date or such further period as the Registrar may, for reasons to be recorded, allow for any co-operative society, adjust its membership to any other class mentioned in sub-section (1) of Section 18, in accordance with the provisions of the bye-laws of the society.]
