Section 35 in The U.P. Co-operative Societies Rules, 1968
35.
(a)Every co-operative society shall communicate in writing to the Registrar its complete postal address which shall not be inconsistent with the relevant provisions of the registered bye-laws of the society. The address so communicated by the society shall mention the name of district and also of the village, town, city, municipal ward or mohalla, street, house number and postal circle as may be necessary for making the address complete in all respects. The communication for any change of address sent to the Registrar under Section 107 shall be signed by the Secretary and countersigned by the Chairman.(b)The Registrar on receipt of a communication from the society under sub-rule (a) shall amend the previous address registered in the books and may require the society to notify the change in leading newspapers of the area, if he thinks such notification necessary considering the activities, membership of business relationship of the society.
