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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of West Bengal - Subsection

Section 31(2)(a) in West Bengal Co-operative Societies Rules, 2011

(a)in the case of West Bengal State Co-operative Bank Limited
(i)one delegate for every member Central Co-operative Bank and one delegate from the area of operation of each Central Co-operative Bank (if any) amalgamated with the State Co-operative Bank IQ terms of the scheme drawn by the State Government:
(ii)one delegate for every member apex Co-operative society;
(iii)one delegate for every category of other member Co-operative societies provided that there shall be one delegate for every twenty or a major fraction thereof; and
(iv)one representative from the State Government where the State Government is a shareholder;