Section 15(iii) in The U.P. Co-operative Societies Employees Service Regulations, 1975
(iii)[ It shall be the duty of the society to see that letters of appointment to candidates selected on the requisition of the society, are issued within fifteen days of the receipt of the list of elected candidates from the Board, failing which action may be taken against the society or the defaulting officer by the Registrar] [Inserted by Notification No. 432/XII-6-2-85-77, dated 17th May, 1983.].
