Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(2) in West Bengal Co-operative Societies Rules, 2011

(2)[ No member of a co-operative society shall be eligible to stand for election as a Director unless he is a member of the society for a continuous period of twelve months before the first date of filing nomination and not otherwise disqualified under the Act or the rules to stand for election.] [[Substituted by Serial No. (9)(b), ibid, w.e.f. 1.2.2013, earlier which was as follows :