Section 31 in West Bengal Co-operative Societies Rules, 2011
31. General Meeting by delegates.
[(1) A primary co-operative society with a membership of 1,000 or more or shall hold its general meetings by convoking representatives (hereinafter referred to a delegates) of areas, sections, constituencies or categories, as the case may be, instead of summoning all the members in person, on the basis of the following slabs of the representation namely] [[Sub-rule (1) of rule 31 Substituted by Notification No. 1001-Co-op/H/2R-11, (Pt. III), dated 23.3.2012, w.e.f. 23.3.2012, earlier which was follows :(1)A Primary Co-operative Society with a membership of 1000 or more shall hold its general meetings by convoking representatives (hereinafter referred to as delegates) of areas, sections, constituencies as the case may be, instead of summoning all the members in person on the basis that One delegate for every 25 members or major fraction thereof for a society having a membership of 1000 and above.]] :(a)One delegate for every 25 members or major fraction thereof for a society having a membership between 1,000 and 2,000;(b)One delegate for every 50 members or major fraction thereof for a society having a membership between 2,001 and 3,000;(c)One delegate for every 100 members or major fraction thereof for a society having a membership between 3,001 and 5,000;(d)One delegate for every 200 members or major fraction thereof for a society having a membership between 5,001 and 10,000;(e)One delegate for every 300 members or major fraction thereof for a society having a membership between 10,001 and 30,000;(f)One delegate for every 500 members or major fraction thereof for a society having a membership between 30,001 and 50,000;(g)One delegate for every 750 members for a society having a membership between 50,001 and more(2)Notwithstanding anything contained in sub-rule (1) the West Bengal State Co-operative Bank Limited, the West Bengal State Co-operative Agriculture And Rural Development Bank Limited, the Central Co-operative Banks and other apex and central Co-operative societies shall hold their respective general meetings by convoking representatives (hereinafter referred to as the delegates) of section or categories, as the case may be, instead of summoning all members in person on the following basis, namely :(a)in the case of West Bengal State Co-operative Bank Limited(i)one delegate for every member Central Co-operative Bank and one delegate from the area of operation of each Central Co-operative Bank (if any) amalgamated with the State Co-operative Bank IQ terms of the scheme drawn by the State Government:(ii)one delegate for every member apex Co-operative society;(iii)one delegate for every category of other member Co-operative societies provided that there shall be one delegate for every twenty or a major fraction thereof; and(iv)one representative from the State Government where the State Government is a shareholder;(b)in the case of West Bengal State Co-operative Agriculture And Rural Development Bank Limited(i)one delegate for every member Primary Co-operative Agriculture and Rural Development Bank Ltd;(ii)one delegate to be elected from the area of operation of each branch of the West Bengal State Co-operative Agriculture And Rural Development Bank Limited by the members in that area;(iii)one delegate for every class of the other members; and(iv)one representative of the State Government where the State Government is a shareholder;(c)in the case of Central Co-operative Banks or Central Co-operative Societies(i)one delegate for every Co-operative Society affiliated to the central Co-operative Bank or the central Co-operative society concerned;(ii)one representative of the State Government where the State Government is a shareholder;(d)in the case of other apex Co-operative societies(i)one delegate from every member Co-operative society;(ii)one representative from the State Government where the State Government is a shareholder.(3)No person shall be qualified to be elected as a delegate who is not a member of the society or the concerned affiliated society and who does not have the qualification of being a Director of a Co-operative Society.(4)The delegate shall hold office and attend all general meetings till fresh delegates are elected in their place :Provided that fresh delegates shall be elected before each Annual General Meeting in which election of Directors is to be held under sub-section (1) of section 29.(5)Each delegate shall have one vote in the general meeting.(6)A member shall cease to be a delegate, if he (a)ceases to be a member of the society or of the affiliated society, or(b)resigns his office as a delegate or expires; or(c)where the member society withdraws from the membership of the Co-operative society to which the delegate has been sent.(7)A casual vacancy in the office of a delegate in any area, section, constituency or category shall be filled by election within six months from the date of such vacancy by members in the area, section, constituency or category concerned :Provided that a casual vacancy caused in the office of a delegate from any affiliated society shall be filled up in the manner in which the delegate had been elected :Provided further that failure to fill a casual vacancy shall not invalidate the proceedings in a general meeting.
