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[Cites 0, Cited by 0] [Section 439] [Entire Act]

State of Uttar Pradesh - Subsection

Section 439(2) in The U.P. Co-operative Societies Rules, 1968

(2)The Election in a cooperative society or societies or a class or classes of Co-operative Societies shall be held on such date or dates as the Registrar may by order fix and the District Magistrate concerned shall, on such dates being so fixed appoint by order, one or more election officers or different election officers for different class or class of societies or for different areas for this purpose:Provided that no officer of the Department which is concerned with the management and administration of the society shall be appointed as Election Officer.