Section 438 in The U.P. Co-operative Societies Rules, 1968
438. [ [Substituted by Notification No. 3815/C-1-77-7(5)-1977, dated 24-12-1977.]
Where the Committee of Management of a co-operative society ceases to exist or to function or an interlocutory order passed under sub-section (3) of Section 71 or under Section 100 requires and interim arrangement to be made for the management of the affairs of the society, and an interim committee in pursuance of the order is appointed by the Registrar, such interim committee shall elect a Chairman and Vice-Chairman in accordance with the provisions of Rule 437.]
