Section 191Q in West Bengal Co-operative Societies Rules, 2011
191Q. Procedure for the disposal of property purchased.
Procedure for the disposal of property purchased by a bank or a society(1)Unless otherwise directed by the trustee, a purchasing bank or society concerned shall dispose of the property, purchased by it, by public auction, on a specified date not later than six months from the date of purchase.(2)The sale shall be advertised at least a month before the date of sale by :(a)describing the property with full details in the local newspaper;(b)proclamation by beat of drum in the village and ward where it is situated; and(c)publication of the sale notice in the office of(i)Junior Land Reforms Officer concerned,(ii)the Collector of the district,(iii)the Block Development Officer of the area concerned; and(iv)Municipal Corporation or Municipality or Panchayat or other local authorities of the area in which the property is situated.
