Section 441(4) in The U.P. Co-operative Societies Rules, 1968
(4)The Secretary/Managing Director of the concerned society shall get a list of individual members prepared-(i)in case of societies having individual members in their general body or of societies, of which general body consists of delegates of individual members, and(ii)in case of societies of which general body consists of individual members and society members in triplicate indicating therein the name, parentage, address noted in the books of the society, disqualification, if any (hereinafter referred to as the provisional voters' list) on such date as may be specified by the Registrar and it shall be prepared-(a)gaon sabha-wise in case of primary agricultural credit societies,(b)mohalla-wise/ward-wise in a case of primary consumers society in urban areas and in areas other than urban, in accordance with the direction of the Registrar,(c)coastituency-wise/area-wise or any other rational basis as may be decided upon by the Registrar in case of other societies and the same shall be submitted to Election Officer in case of society covered under clause (i) :Provided that in case of a co-operative society having societies as its member or societies covered under clause (ii) such list shall be submitted to Election Officer along with the names of the elected delegates of the society or of the existing delegates if names of elected delegates are not received before the publication of voters' list:Provided further that in case of branches of UP. Land Development Bank Ltd., Lucknow or sub-officers of societies of which area of operation extends to more than one revenue district and the membership of which consists of individual members, such list shall be prepared by the branch manager of the concerned branch or incharge of sub-offices, as the case may be, and shall be submitted to the Election Officer.
