Section 56(2) in West Bengal Co-operative Societies Rules, 2011
(2)Subject to such conditions as the State Government may impose, the Chief Executive Officer under control of the Board and the Chairman shall in the conduct of the business of the society, exercise the following powers, namely(i)have control over the employees of the society, to sanction leave, to impose any punishment upon or to suspend them :Provided that no punishment or suspension shall be imposed without the approval of the Board.(ii)institute, defend and conduct legal proceedings and enter into compromise or arbitration with creditors and debtors of the society.
