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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(1) in U.P. State Co-operative Societies Election Rules, 2014

(1)If the number of elected members to the Committee of Management of any society after the election is found to be less than the number prescribed to be elected, the election shall be held for the vacant seats as early as possible:Provided that for the election of the Chairman/Vice-Chairman and the delegates, the number of members shall be more than half the number of members having voting rights.