Section 134C(11) in West Bengal Co-operative Societies Act, 2006
(11)(a)The Board of the State Co-operative Bank or a Central Co-operative Bank shall be superseded only with the prior approval of the Reserve Bank of India.(b)The Board of the State Co-operative agriculture and rural development bank shall be superseded only with the prior approval of the National Bank.(c)The Board of a Primary Agricultural Credit Co-operative Society or a Co-operative agriculture and rural development bank shall be superseded by the Registrar only under the following conditions :(i)that a society incurs losses for three consecutive years; or(ii)that serious financial irregularities or frauds have been identified; Or(iii)that there are judicial directives to this effect; or(iv)there is perpetual lack of quorum.
