Section 440(9) in The U.P. Co-operative Societies Rules, 1968
(9)Where by virtue of nomination made by the State Government under sub-section (1) or sub-section (1-A) of section 34 of the Act, it becomes necessary to re-determine the constituency, the Registrar shall re-determine the constituency in the manner laid down in this rule at the time when election of elected members of the Committee of Management is to be held.]
