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State of Uttar Pradesh - Section

Section 416 in The U.P. Co-operative Societies Rules, 1968

416. [ [Substituted by Notification No. 2700/XLIX-1-94-7(1)-94, dated 15.7.94.]

(a)For the purpose of election under these rules, the District Magistrate may appoint a Polling Officer or Polling Officer to assist the Election Officer.
Provided that such person shall not belong to the department which is concerned with the supervision and administration of the society concerned.
(b)The Committee of Management, the Secretary and every officer of the society concerned shall be bound to render such assistance and give such information to the Election Officer and Polling Officer in discharge of their duties as may be required for the purpose.]