Section 8 in The U.P. Co-operative Societies Employees Service Regulations, 1975
8. Prohibition of appointment.
- No person shall be appointed to perform or be entrusted with the duty of: -(a)joint signature with another person on cheques or other negotiable instruments in a society, or(b)holding keys under double lock with another person, where such persons are near relations of one another under clause (u) of Rule 2.
