Section 27(5) in The West Bengal Co-Operative Societies Act, 1983
(5)A Gram Panchayat, constituted under the West Bengal Panchayat Act, 1973, may nominate one of its members on the board of a primary cooperative agricultural credit society doing business within the jurisdiction of that Gram Panchayat. A Panchayat Samiti constituted under the said Act may nominate one of its members on the board of [a primary society doing business in the areas] [Words substituted by West Bengal Act 21 of 1990.] covered by more than one Gram Panchayat within the jurisdiction of the concerned Panchayat Samiti.[A Zilla Parishad constituted under the said Act may nominate one of its members on the board of a central society or a co-operative land development bank within the jurisdiction of the Zilla Parishad:] [Words inserted by West Bengal Act 21 of 1990.][Provided that no member of a Gram Panchayat or a Panchayat Samiti or a Zilla Parishad shall be so nominated, if he is a defaulter in respect of any loan granted by a co-operative society.] [Proviso added by West Bengal Act 21 of 1990.]
