Section 15 in West Bengal Co-operative Societies Rules, 2011
15. Issue of order for division, amalgamation or re-organisation.
(1) The draft of an order shall be sent to each of the concerned Co-operative societies by a registered post with acknowledgement due.(2)After considering the suggestions or objections as per clause (b) of sub-section (2) of section 22, the Registrar after giving an opportunity of being heard shall pass a final order under sub-section (1) of section 22 and shall publish such order in the Official Gazette and send copies thereof to the concerned Co-operative Societies and the concerned Apex Societies and where the Co-operative societies are concerned with dispensing of agricultural credit, to the Reserve Bank of India and the National Bank for Agricultural and Rural Development.(3)Every Co-operative Society receiving a copy of the order as per sub-rule (2) shall within thirty days of the receipt thereof, communicate, in writing, the substance thereof of its members and creditors either by delivery by hand on taking proper receipt or by registered post with acknowledgement due.
