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State of Uttar Pradesh - Section

Section 430 in The U.P. Co-operative Societies Rules, 1968

430. [ [Substituted by Notification No. 2700/XLIX-1-94-7(1)-94, dated 15.7.94.]

If the number of elected members to the Committee of Management of any society after election is found to be less than the quorum prescribed, the election shall be held for the vacant seats as early as possible:Provided that quorum for the meeting called under rule 444-B for the election of the Chairman, Vice Chairman and the delegates shall be more than half the number of members having voting rights:Provided further that if no valid nominations are received for any one or more seats other than those reserved under sub- rule (1) of rule 393, such vacancy shall be filled by co-option in the manner laid down under rules 450 and 451.]