Section 407 in The U.P. Co-operative Societies Rules, 1968
407. [ ['Rules 407 to 409' substituted by Notification No. 3849/XLIX-1-98-7(11)-97, dated 31-10-1998 (w.e.f. 31-10-1998).]
It shall be the duty of the Registrar to reconstitute the new Committee of Management in accordance with the provisions of the Act, Rules and Bye-laws before the expiry of the term of elected Committee of Management of any cooperative society. It shall be the duty of the Secretary or the Managing Director of the Society to inform four months prior to the date of expiry of the term of elected committee of management, to the District Assistant Registrar, Cooperative Societies of the district in which the registered headquarters of the society is situated or the officer authorised by the Registrar for such purpose for a class or classes of societies, in writing about the date on which the term of the elected committee of management of the society is to expire and he shall make request to determine the constituencies; provided that in case of primary cooperative societies, the District Assistant Registrar, Cooperative Societies or authorised officer shall determine the constituencies in the manner prescribed in rule 440 before the declaration of the election programme, and in case of societies other than primary societies, the constituencies shall be determined by the Joint Registrar or Deputy Registrar, Cooperative Societies of the division or the authorised officer in whose jurisdiction the headquarters of the society is situate.
