Section 20(1) in The West Bengal Co-Operative Societies Act, 1983
(1)If the Registrar is satisfied after due consultation with the respective apex society in the manner prescribed that it is essential in the public interest or in the interest of cooperative movement or for the purpose of securing the proper management of any co-operative society that [any co-operative society or co-operative societies should be divided, reorganised or amalgamated,] [Words substituted by West Bengal Act 21 of 1990.] then notwithstanding anything contained in section 19, the Registrar may by a notice [direct the said co-operative society or co-operative societies,] [Words substituted by West Bengal Act 21 of 1990.] stating reasons therefor,[to cause such division, reorganisation or amalgamation,] [Words substituted by West Bengal Act 21 of 1990.] as the case may be, with such constitution, property, rights, interest, authority, liabilities, duties, and obligations as may be specified in the notice within three months of the date of the notice. If the direction is not acted upon or complied with within the said period, the Registrar [shall cause, in the manner prescribed, division, reorganisation or amalgamation, as the case may be, of the concerned co-operative society or co-operative societies] [Words substituted by West Bengal Act 21 of 1990.] by an order in writing and communicate the order to all concerned and shall issue registration certificate or certificates under section 16 in respect of the co-operative society or societies [formed by division, reorganisation or amalgamation,] [Words substituted by West Bengal Act 21 of 1990.] as the case may be, and the by-laws thereof framed by him:Provided that notwithstanding anything to the contrary contained in any other law in force for the time being,[no order for division, reorganisation or amalgamation of any State co-operative bank, Central cooperative bank or primary co-operative bank shall be made without prior consultation with the National Bank for Agriculture and Rural Development or the Reserve Bank of India, as the case may be:] [Words substituted by West Bengal Act 21 of 1990.]Provided further that the Registrar shall not order amalgamation of a co-operative society which has a total accumulated loss exceeding its assets with any other co-operative society earning profit.
