R.P.Misra, A.P.Sahi, JJ. - (1.) Heard Sri V.D. Chauhan, learned Counsel for the petitioner and learned Standing Counsel at length.
(2.) We have examined the provisions of The Uttar Pradesh Cooperative Societies (Thirty Eight Amendment) Rules, 2000 (hereinafter referred to as 'Rule'), the vires whereof has been challenged by means of the present writ petition.
(3.) A perusal of Rule 459 of the Rule would indicate that the same is a provision for providing quorum in respect of a meeting to be convened. In order to make it a valid meeting, the quorum has been made more than half of the total number of the members of the committee.;