Section 89(1) in West Bengal Co-operative Societies Act, 2006
(1)Notwithstanding anything contained elsewhere in this Act, the first board of the housing Co-operative society shall, within three months from the date of registration under section 16, call the first general meeting of the housing Co-operative society for the purposes-(a)electing directors of new board;(b)placing a report on progress of work and other particulars relating to the project of the Co-operative housing society;(c)apportionment of cost of land, house or flat, if applicable;(d)placing a report of fund raised from the members, expenses incurred under various heads prior to, and after registration, any resignation and enrolment of members, latest estimate of the project cost and manner of payment towards cost of construction:(e)appointing architects, contractors and valuers:Provided such appointment shall be made after inviting application for the same through a daily newspaper, if applicable:Provided further that no person acting as an architect or contractor or valuer shall act as any of the other two;(f)revising allotment of plots of land or flats on the basis of draw of lots if there is any change in the sanctioned plan of the housing project, if applicable:Provided that if the sanctioned plan is not received before the general meeting, the revision of allotment, if any shall be considered in the next annual or half-yearly or special general meeting.
