Section 125(3) in The U.P. Co-operative Societies Rules, 1968
(3)On receipt of the objections from the Registrar under sub-rule (2), the society shall, in the light of his objection, reconsider the matters and suggest out of the applicants another name who is considered as most suitable. While doing so, the society shall also mention two more persons who in the opinion of the society, are fit to be appointed as Secretary.
