Section 3(i) in The U.P. Regularisation of Ad Hoc Appointments (on Posts Belonging to Co-operative Societies Centralised Services) Rules, 1985
(i)"Appointing Authority" means "Committee of Management" or any other authority which is empowered under the U.P. Co-operative Societies Employees Service Regulations, 1975 or the rules, or the bye-laws of the Co-operative Society concerned to make appointment;
