Section 146(2) in West Bengal Co-operative Societies Act, 2006
(2)No person shall be qualified for appointment-(a)as the Chairman unless he is or has been a Judge of the High Court or is holding or has held a post not below the rank of Judicial Secretary or Legal Remembrancer;(b)as a Judicial Member unless he has held or is holding a post not below the rank of District Judge belong to Higher Judicial services;(c)as an administrative Member unless he has held or is holding a post not below the rank of Joint Secretary in the State Government.
