Section 440(1) in The U.P. Co-operative Societies Rules, 1968
(1)In the year in which election of a co-operative society is to be held the District Magistrate of the District in which the headquarter of the society or societies is situated shall, subject to the order of the Registrar arrange holding of election in a co-operative society or class or classes of cooperative societies as given below:-(a)Committee of Management, Chairman, Vice-Chairman and delegates to general body of another society in case of primary society other than those which have area of operation extending to more than one revenue district.(b)Committee of Management, Chairman, Vice-Chairman and delegates to general body of another society in case of marketing societies, block unions and central societies other than referred to in clause (c), (d) and (e) of this rule, and of the delegates of individual members to the general body in case of societies having area of operation of more than one revenue district and having membership of individual members.(c)Committee of Management, Chairman, Vice-Chairman, and delegates to general body of another society in case of district Co-operative Federation and other district level societies other than Central/District Co-operative Bank.(d)Committee of Management, Chairman, Vice-Chairman and delegates to general body of another society, in case of District/Central Co-operative Banks and the Committee of Management, Chairman, Vice-Chairman and delegates to the general body of another society in case of societies other than apex societies having area of operation extending to more than one revenue district.(e)Committee of Management, Chairman, Vice-Chairman and delegates of an apex society to the general body of any other societies including National Level Co-operative Society:Provided that the District Magistrate of the district in which the branch/branches of the Uttar Pradesh Sahakari Gram Vikas Bank Ltd., Lucknow or the sub-office of such societies having area of operation extending to more than one revenue district is situated shall arrange the election of delegates of members to the general body of such societies on the date specified by the Registrar.
