Section 74 in West Bengal Societies Registration Rules, 1963
74. All matters not specifically provided for by these bye-laws shall be decided according to the terms of the Act and the Rules and if there be no provision in the Act or the Rules applicable to such matters, then, subject to these bye-laws and the approval of the Registrar, shall be decided in such manner as the managing committee may determine.
Rules and By-Laws of Multi-Storied Co-Owners' Building Societies
