Section 2(10)(p) in The U.P. Co-operative Societies Rules, 1968

[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(10)(p) in The U.P. Co-operative Societies Rules, 1968

(p)"Housing Society" means a co-operative society the primary object whereof is to provide to its members, -

(i)land, building materials and/or other services necessary for the construction of dwelling houses; or

(i)in the case of election of member of Committee of Management the list of delegates members of general body, as the case may be,

(ii)in the case of election of Chairman, Vice-Chairman, or Delegates of Society the list of elected, co-opted and nominated members of the Committee of Management other than those who are government servants,

(iii)in the case of election of Delegate of Member, the list of members of area or from where the delegate is to be elected to the general body of the concerned society;]

(ii)dwelling houses on outright purchase, hire-purchase or on rent;

(pp)[ "Voters List" means- [Inserted by Notification No. 3815/C-1-77 (5)-1977, dated 24-12-1977.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 2(10)(p) in The U.P. Co-operative Societies Rules, 1968