Section 21 in U.P. State Co-operative Societies Election Rules, 2014
21.
(1)If the number of elected members to the Committee of Management of any society after the election is found to be less than the number prescribed to be elected, the election shall be held for the vacant seats as early as possible:Provided that for the election of the Chairman/Vice-Chairman and the delegates, the number of members shall be more than half the number of members having voting rights.(2)If the commission is satisfied that it is not possible to hold the election of any society due to its inaction or any other reason, it may recommend the authority concerned to wind up such particular society and it shall be the duty of the Authority concerned to take action in accordance with the laws to wind up the society or to cancel its registration by giving the Society an opportunity of being heard.
