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State of Uttar Pradesh - Section

Section 5 in U.P. State Co-operative Societies Election Rules, 2014

5.

(a)After receiving the information of the expiry of the term of the Committee of Management of Societies, it shall be the duty of the District Assistant Co-operative Election Officer to furnish the compiled information to the Commission pertaining to such societies whose terms are to be expired within the next four months and to recommend the date to be fixed for election.
(b)It shall be the duty of the officer registering the Co-operative societies of the Co-operative and other Departments to furnish the information and records required for election of Co-operative societies of his jurisdiction to the District Assistant Co-operative Election Officer and to the Commission or to its authorized officer if required by him.