Section 390 in The U.P. Co-operative Societies Rules, 1968
390.
The State Government after consulting the Chairman of all the Apex Level Co-operative Societies of the State, may, for purpose of Section 123, by notification in the Gazette, recognise-(a)every such Apex Society as a co-operative Federal Authority in respect of the societies which are affiliated to that Apex Society (or to such co-operative society which is affiliated to the Apex Society) and which, in the opinion of the State Government, are in the same line of business or activity as is that of the Apex Society, or(b)(i)the U.P. Co-operative Union (PCU) as a Co-operative Federal Authority in respect of all agricultural credit societies (including their Central Bank) and also for such other societies or class of societies as may be mentioned in the notification, and(ii)one or more appropriate Apex Level Societies as Co-operative Federal Authority or authorities in respect of the rest of the societies.
