Section 103 in The U.P. Co-operative Societies Rules, 1968
103.
In a meeting the subjects shall be taken up for consideration in the order as mentioned in the agenda unless the person presiding over the meeting agrees to change the order with the concurrence of the majority of the members present:Provided that the election of an office-bearer or a delegate or co-option shall not be taken up unless specifically notified in the agenda.
