Section 441(2) in The U.P. Co-operative Societies Rules, 1968
(2)The Election Officer shall give notice of not more than thirty days but not less than fifteen days from the date of poll intimating the programme of election as specified in sub-rule (3) to-(i)individual members either in the case of election of delegates of individual members to general body or in case of election of the Committee of Management in co-operative societies having general body of individual members,(ii)delegates in case of societies of which general body consist of delegates of individual members or society members as the case may be,(iii)individual members and delegates of society members in case of societies of which general body consists of individual members and delegates of society members; in one or more of the following modes, viz. -(a)by personal delivery under acknowledgment,(b)by post under certificate of posting,(c)by publication through beat of drum,(d)by publication through local newspaper:Provided that the notice and the programme of election shall also be published in a local newspaper having circulation in the area of operation of the society at least fifteen days before the poll in case of societies covered in clauses (ii) and (iii).
