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[Cites 0, Cited by 1] [Section 134C(11)] [Section 134C] [Entire Act]

State of West Bengal - Subsection

Section 134C(11)(c) in West Bengal Co-operative Societies Act, 2006

(c)The Board of a Primary Agricultural Credit Co-operative Society or a Co-operative agriculture and rural development bank shall be superseded by the Registrar only under the following conditions :
(i)that a society incurs losses for three consecutive years; or
(ii)that serious financial irregularities or frauds have been identified; Or
(iii)that there are judicial directives to this effect; or
(iv)there is perpetual lack of quorum.