Section 414 in The U.P. Co-operative Societies Rules, 1968
414. [ [Substituted by Notification No.2700/XLIX-1-94-7(1)-94, dated 15.7.94.]
The District Magistrate of the district where the headquarters of the society is situate, shall on the request of the District Assistant Registrar or the authorised officer, appoint a government servant (not being an officer of the Department which is concerned with the supervision and administration of the society concerned) as Election Officer to hold election of the members of the Committee of Management, Chairman, Vice-Chairman and delegates to other societies, on the dates fixed for election. It shall be the duty of the Election Officer to hold and conduct election in the manner laid down in the Act, these rules and the bye-laws of the society:Provided that such election shall be held and results thereof shall be declared at least fifteen days before the expiry of the term of the outgoing Committee of Management, so that the newly elected Committee of Management should replace the outgoing Committee of Management immediately after the expiry of the term. The Election Officer shall exercise all such powers and perform all such duties as may be necessary for the conduct of election. Under unavoidable circumstances and for cogent reasons, the District Magistrate may change the Election Officer during the course of election, and in mat case, the person who succeeds as Election Officer shall conduct the election as per election programme.]
