Section 132(2) in The U.P. Co-operative Societies Act, 1965
(2)Any power, function or duty required to be exercised, performed or discharged under this Act by an authority different from the authority provided for that purpose under Co-operative Societies Act, 1912 (Act II of 1912), shall until such authority is constituted or appointed under this Act, continue to be exercised, performed or discharged by the authority hitherto exercising, performing or discharging the power, function or duty and the Registrar shall have the power to take measures in the manner prescribed for the early constitution or appointment of the authority under this Act.
