Section 40(25) in West Bengal Co-operative Societies Rules, 2011
(25)(i)The election of Chairman. Vice-Chairman and other office bearers of the board shall be conducted by the Presiding Officer or by the Election Officer, as the case may be, at a meeting to be, called by him within thirty days after the general meeting and in the manner as may be laid down in the by-laws of the society or if there is no bye laws in the manner as may be decided by the Presiding Officer or the Election Officer :Provided that the Presiding Officer or the Election Officer, as the case may be shall, before calling the meeting, ascertain from the appropriate authority whether such authority proposes to nominate any member of the board of the society, and if the Presiding Officer or the Election Officer does not receive any reply to his aforesaid enquiry, within fifteen days from the date of such enquiry, he shall proceed with the election as provided in the rulesProvided further that not less than seven clear working days' notice in writing shall be sent by the Presiding Officer or the Election Officer, as the case may be, by registered post with acknowledgement due or by hand delivery under proper receipt to the members of the newly constituted Board for such a meeting.(ii)As soon as the election is over, the result shall be immediately declared in the meeting, published in the Notice Board of the Society and recorded in the minute book of the Board under the attestation of the Presiding Officer or the Election Officer, as the case may be.(iii)The outgoing Board shall stand dissolved when the new office bearers are elected under sub-rule (25) of this rule and the new board shall be deemed to have assumed charge of the office of the society.
