Section 86(1) in The West Bengal Co-Operative Societies Act, 1983
(1)Notwithstanding anything contained in this Act, a co-operative housing society shall, within ninety days from the date of receipt of the certificate of registration under section 16, call its first general meeting for the purpose of-(a)electing the directors of the board;(b)placing a report on the progress of work and other particulars relating to the project of the co-operative housing society;(c)finalising the policy and mode of allotment of plots, houses and apartments in multi-storied buildings.
