Section 128 in The U.P. Co-operative Societies Act, 1965
128. Registrar's powers to annul resolution of a co-operative society or cancel order passed by an officer of a co-operative society in certain cases.
- The Registrar may -(i)annul any resolution passed by the committee of management, or the general body of any co-operative society; or(ii)cancel any order passed by an officer or a co-operative society; if he is of the opinion that the resolution or the order, as the case may be is not covered by the objects of the society, or is in contravention of the provisions of this Act, the rules or the bye-laws of the society, where upon every such resolution or order shall become void and in-operative and be deleted from the records of the society.[Provided that, the Registrar shall, before making any order, require the Committee of Management, general body or officer of the co-operative society to reconsider the resolution, or as the case may be, the order, within such period as he may fix but which shall not be less than fifteen days, and if he deems fit may stay the operation of that resolution or the order during such period] [Inserted by U.P. Act No. 17 of 1994 (w.e.f. 28.5.94) ].
