Section 27 in U.P. State Co-operative Societies Election Rules, 2014
27.
(1)For the purpose of election of members of committee of management of a Co-operative society or as the case may be of delegates to the general body of a Co-operative Society, the District Assistant Co-operative Election Officer or the Divisional Cooperative Election Officer or the Commission or the authorized officer shall notwithstanding anything contained in the bye-laws of the Co-operative Society, or as the case may be, of a class of Cooperative Societies determine provisionally -(a)the number of constituencies in which the area of operation of the Co-operative Society shall be divided ;(b)the extent of area of each constituency;(c)the total number of seats allotted to each constituency;(d)marking of constituencies and the number of reserved seats:Provided that the names of constituencies shall be mentioned in the Hindi Alphabet.(2)The District Assistant Co-operative Election Officer/the Divisional Co-operative Election Officer/the competent authority shall thereupon publish in any major daily newspaper the provisional determination for inviting objections while fixing the date for hearing within seven days from the date of such publication. A copy thereof shall be sent to the concerned society for its comments:Provided that in case of Primary, District or Central Co-operative Societies, it shall be published in major daily newspapers being circulated from the Division and in case of the State Level Apex Cooperative Societies, it shall be published in all editions of daily newspapers at the Divisional Levels:Provided further that the provisional determination of a Primary, District or Central Co-operative Society having area of operation extending to more than one revenue Districts, shall be published in major daily newspapers having circulation in the area of operation of the Society.(3)The criteria for determination of constituency may be any one or more of the following namely -
