Section 441 in The U.P. Co-operative Societies Rules, 1968
441. [ [Substituted by Notification No. 3815/C-1-77-7(5)-1977, dated 24-12-1977.]
(1)The Election Officer shall notify in the local newspaper the date or dates of election for class or classes of societies or of a group or groups of co-operative societies of any area or areas of his jurisdiction.(2)The Election Officer shall give notice of not more than thirty days but not less than fifteen days from the date of poll intimating the programme of election as specified in sub-rule (3) to-(i)individual members either in the case of election of delegates of individual members to general body or in case of election of the Committee of Management in co-operative societies having general body of individual members,(ii)delegates in case of societies of which general body consist of delegates of individual members or society members as the case may be,(iii)individual members and delegates of society members in case of societies of which general body consists of individual members and delegates of society members; in one or more of the following modes, viz. -(a)by personal delivery under acknowledgment,(b)by post under certificate of posting,(c)by publication through beat of drum,(d)by publication through local newspaper:Provided that the notice and the programme of election shall also be published in a local newspaper having circulation in the area of operation of the society at least fifteen days before the poll in case of societies covered in clauses (ii) and (iii).(3)[ The Election Officer shall display at the notice board of the society the following programme of election-(i)the date for display of provisional voters' list,(ii)the date, time and place for filing objections and their disposal,(iii)the date for display of final voters' list,(iv)the date, time and place for filing nominations,(v)the date, time and place of scrutiny of nominations,(vi)the date, time and place for withdrawal of nominations,(vii)the date, time and place for allocation of election symbols and display of final nominations,(viii)the date, time and place of poll:Provided that the place of poll shall be the office/headquarters of the society unless for reasons to be recorded by the election officer it may be some public place as near the office/headquarter of the society as may be possible and notified in the programme of notice.Provided further, that in case of election of delegates of society, members as mentioned in sub-rule (4) of Rule 84-A, the place of poll shall be any public place in addition to office or headquarters or branch of the society, as determined by Election Officer.(ix)the place at which voters' list can be inspected by any voter,(x)the names of the constituencies, including reserved constituency and the number of persons to be elected.](4)The Secretary/Managing Director of the concerned society shall get a list of individual members prepared-(i)in case of societies having individual members in their general body or of societies, of which general body consists of delegates of individual members, and(ii)in case of societies of which general body consists of individual members and society members in triplicate indicating therein the name, parentage, address noted in the books of the society, disqualification, if any (hereinafter referred to as the provisional voters' list) on such date as may be specified by the Registrar and it shall be prepared-(a)gaon sabha-wise in case of primary agricultural credit societies,(b)mohalla-wise/ward-wise in a case of primary consumers society in urban areas and in areas other than urban, in accordance with the direction of the Registrar,(c)coastituency-wise/area-wise or any other rational basis as may be decided upon by the Registrar in case of other societies and the same shall be submitted to Election Officer in case of society covered under clause (i) :Provided that in case of a co-operative society having societies as its member or societies covered under clause (ii) such list shall be submitted to Election Officer along with the names of the elected delegates of the society or of the existing delegates if names of elected delegates are not received before the publication of voters' list:Provided further that in case of branches of UP. Land Development Bank Ltd., Lucknow or sub-officers of societies of which area of operation extends to more than one revenue district and the membership of which consists of individual members, such list shall be prepared by the branch manager of the concerned branch or incharge of sub-offices, as the case may be, and shall be submitted to the Election Officer.(5)The Election Officer shall display the provisional voters' list at the headquarter of the society situated in the district and in other cases at the office of the branches, prior to the date of poll.(6)Objections, if any, to the provisional voters' list shall be heard and decided by the Election Officer on the date, time and place fixed by him.(7)The voters list shall be caused to be prepared by the Election Officer and displayed at the place of election and the headquarter of the society if situated in the district and in other cases at the branches of sub-office of the society. A copy of voters' list shall also be sent to the Registrar. The voters' list shall also be made available in the office of the society or branch, as the case may be, for sale on payment of the cost prescribed by the Election Officer.]Date of the meeting and Notice to members
