Section 2B(2D) in West Bengal Co-operative Societies Rules, 2011
(2D)In the case of an allegation involving infirmity of the body or mind referred to in sub-rule (2A), the State Government may constitute a Medical Board consisting of at least three medical experts on the relevant aspect of infirmity and shall, on due consideration of the advice of such Medical Board, pass appropriate orders.] [Inserted by Serial No. (27)(a) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1 2.2013.]
