Section 29(2) in The West Bengal Co-Operative Societies Act, 1983
(2)In any direction under sub-section (1) the Registrar may, for reasons to be recorded in writing, order that all or any of the members of the board to be dissolved shall be disqualified for election to the board or for appointment as an officer of the co-operative society for such period, not exceeding three years, as may be specified in the order.
