Section 124(2) in West Bengal Co-operative Societies Rules, 2011
(2)(i)The fund shall be administered by the Co-operative Education Fund Committee to be set up by the State Government, with the following persons, namely :(a)Chairman of the State Co-operative Union Chairman;(b)Four representatives of Agricultural Societies, namely, two from societies dispensing short-term credit, one from societies dispensing Long-term credit, and one from Marketing Societies to be nominated by the State Government Members;(c)Three representatives of non-agricultural societies, namely, one from non-agricultural credit societies and two from non-agricultural non-credit societies, to be nominated by the State GovernmentMembers;(d)One nominee of the Registrar Member;(e)One nominee of the Federal Co-operatives Member.(ii)The Executive Officer of the West Bengal State Co-operative Union, and in the absence of such Executive Officer, the Senior Co-operative Education Officer of the said Union shall be the Secretary of the committee.(iii)The members of the committee shall hold office for a period of three years from the date of their appointment.(iv)A casual vacancy in the membership of the committee shall be filled up by the nominating authority, as early as possible for the remaining period of the term.
