Section 393B in The U.P. Co-operative Societies Rules, 1968
393B. [ [Substituted by Notification No. 2700/XLIX-1-94-7(1)-94, dated 15.7.1994.]
Where the term of the elected members of the Committee of Management of a co-operative society has not expired on the date of commencement of these rules and the Committee of Management of such society does not have such number of persons as provided in the aforesaid rules the State Government shall, notwithstanding anything contained in the bye-laws of such society, nominate on the Committee of Management thereof such number of persons as may be necessary for providing representation to such persons to the extent specified in the above referred rule and on the nomination being so made, the Committee of Management of the concerned society shall retire the required number of persons by draw of lots, so as to accommodate such nominees].
