Section 13 in West Bengal Co-operative Societies Rules, 2011
13. Making of Bye-laws.
(1) Every Co-operative society shall make bye-laws in conformity with section 20.(2)Bye Laws of Co-operative Society shall also includeWhere it is a consumers' society, declaration of periodical rebates in appropriate cases on the purchase made from the society by the member, making provision for the issue of shares against the rebates so declared.(3)Where there is conflict between the rules and the bye-laws, the provision of the rules shall prevail.
