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State of Uttar Pradesh - Section

Section 459 in The U.P. Co-operative Societies Rules, 1968

459. [ [Substituted by Notification No. 1461/XLIX-1-97-7(10)-95-T.C., dated 29-4-1997 (w.e.f. 29-4-1997).]

(1)The specified authority shall also nominate any Gazetted Government Servant (other than an Officer of Department which is concerned with the supervision and administration of the Society concerned) to act as a Presiding Officer of the meeting in which the resolution for no-confidence shall be considered.
(2)The quorum for such a meeting of the Committee of Management shall be [more than] half of the total number of Members of the Committee.]