Section 393(1) in The U.P. Co-operative Societies Rules, 1968
(1)A Co-operative Society other than an apex society may have as many persons on its Committee of Management as may be provided in its bye-laws; subject to a maximum of fifteen persons. In the case of an apex society the maximum number may be seventeen persons. Any other committee or sub-committee of the society shall be smaller than its Committee of Management and in no case such committee or sub-committee shall consist of more than seven persons:Provided that in the Committee of Management of every co-operative society three seats shall be reserved of which one shall be reserved for Scheduled Castes or Scheduled Tribes, one for other backward classes of citizen and one for women:Provided further that in the case of Uttar Pradesh Co-operative Consumer Federation Central and Primary Consumer Co-operative Societies three seats shall be reserved of which two shall be reserved for women and one for persons belonging to Scheduled Castes or Scheduled Tribes or other backward classes of citizens.
