Section 58 in U.P. State Co-operative Societies Election Rules, 2014
58.
It shall be the duty of the Election Officer/ Assistant Election Officer to deposit any sums received by the candidates or in any item for conduct of election of the Co-operative Society in the fund specified by the Commission or to the officer authorized within one week of completion of the election and on failure to do so the Commission shall recommend for disciplinary action or impose fine upto Rs. five thousand or both against the person concerned.
