Section 94(2) in West Bengal Co-operative Societies Act, 2006
(2)The Chairman and the other members of the Commission shall hold office for a term of three years:Provided that no member of the Commission shall be re-appointed or re-nominated as a member of the Commission:Provided further that if the office of the Chairman of the Commission becomes vacant or if he is by reason of absence or for any other reason unable to perform the duties of his office, those duties shall, until some person, appointed under this sub-section to the vacant office, has entered on the duties thereof or, as the case may be, until the Chairman has resumed his duties, be performed by one of the members of the Commission as decided by all the members of the Commission.
