Section 12(a) in U.P. State Co-operative Societies Election Rules, 2014
(a)The Secretary or the Managing Director of the society shall in accordance with the directions given by the commission from time to time or the provisions for the time being in force, prepare a list of all the voters against whose name the disqualifications, if any, as described in the Act, these rules or bye-laws shall be mentioned in the list and the members, ordinary members or sympathizers, duly enrolled 45 days before the date of election shall only be included:
