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[Cites 0, Cited by 0] [Section 155(2)] [Section 155] [Entire Act]

State of West Bengal - Subsection

Section 155(2)(iii) in West Bengal Co-operative Societies Act, 2006

(iii)if so required by the Reserve Bank of India in the public interest or for preventing the affairs of the said bank being conducted in a manner detrimental to the interest of the depositors or for securing the proper management of the said bank, an order shall be made for the supersession of the Board of Directors of the said bank and the appointment of an administrator for such period or periods as may from time to time be specified by the Reserve Bank of India;