Section 8 in West Bengal Co-operative Societies Rules, 2011
8. Restriction to formation of certain Co-operative societies.
(1) No Primary Co-operative Credit Society shall be registered unless applicants(i)reside or hold landed property in the same town or village or in the same group of villages; or(ii)are members of the same class or occupation.(2)No apex or central society shall be registered unless it has, among its applicants, at least ten Co-operative societies. No federal Co-operative shall be registered unless it has among its applicant at least ten Co-operative societies.(3)Not more than three number of Block Level Mahila Self-Help Group Co-operative Societies shall be registered.
