Section 32 in U.P. State Co-operative Societies Election Rules, 2014
32.
In the publication of the said election programme the District Assistant Co-operative Election Officer/ the Divisional Co-operative Election Officer/ the Competent Authority shall determine the election site and polling site for the election and shall mention it in the notice and shall require from the Secretary or Managing Director as the case may be, get a copy of the said programme pasted on the notice board of the society:Provided that the place of polling shall be the office or headquarter of the society but the place of polling decided by the District Assistant Co-operative Election Officer/ the Competent Authority may be any place nearby to the office or headquarters of the society due to unavailable reasons:Provided further that in case of election of representative of committee as mentioned in sub-rule (4) of rule 84-A of the Cooperative rules, the place of polling may be any other public place beside the officer or headquarter or branch of the society as determined by the assistant district Co-operative election officer/ competent authority.
