Section 39 in U.P. State Co-operative Societies Election Rules, 2014
39.
(1)Any candidate may obtain the nomination form (Form-K) from Election Officer on payment of fee as follows: -(a)In case of primary Co-operative societies, -(i)For nomination of a member of managing committee-Rs five hundred(ii)For nomination to the office of the Chairman/ the Vicechairman- Rs one thousand(iii)For nomination to the office of a delegate- Rs one hundred(b)In case of district/central co-operative societies, -(i)For nomination of member of the managing committee -Rs one thousand(ii)For nomination to the office of the Chairman/ the Vicechairman- Rs two thousand(iii)For nomination to the office of a delegate- Rs five hundred(c)In case of State level/apex co-operative societies,-(i)For nomination to the office of the managing committee-Rs two thousand(ii)For nomination to the office of the Chairman/ the Vicechairman- Rs five thousand(iii)For nomination to the office of a delegate- Rs one thousand(2)On payment of amount of fee prescribed in sub-rule(1) to the bank account fixed by the Commission or to the Election officer, the candidate shall receive the Form-K and obtain the receipt thereof and thereafter he shall submit the nomination papers along with such receipt.(3)It shall be the duty of the Election Officer, the Co-operative Society to deposit the nomination fee and the amount received in other items in the account of the bank fixed by the commission within one week from the declaration of the election result invariably and its details and proof shall be made available to the district assistant Co-operative Election Officer/Competent Authority.
