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[Cites 0, Cited by 0] [Section 2B] [Entire Act]

State of West Bengal - Subsection

Section 2B(5) in West Bengal Co-operative Societies Rules, 2011

(5)[ xxx ] [[Omitted by Serial No. (27)(b)(i) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013, earlier which was as follows :
(a)The Zonal Joint Registrar or the Deputy Registrar and all officers of his office shall respectively be ex-officio Returning Officer and Assistant Returning Officer in the case of election of all Apex and Central Co-operative Societies.
(b)The range officer of the Directorate of Co-operation and all officers of his range shall respectively be ex-officio Returning Officer and Assistant Returning Officer in the case of election of all Primary Co-operative Societies.]]
(C)[ For every election in a co-operative society, the Co-operative Election Commission shall, in consultation with the State Government, appoint Returning Officer, Assistant Returning Officer and such other Polling Personnel as may be required to conduct election who shall be an officer or employee of the State Government. After such appointment, such officers and employees shall be deemed to have been deputed under the Co-operative Election Commission, West Bengal.] [[Substituted by Serial No. (27)(b)(ii), ibid, w.e.f. 1.2.2013, earlier which was as follows :
(c)The Commission shall issue order appointing Returning Officer, Assistant Returning Officer and such other Polling Personnel as may be required to conduct election of Co-operatives from the officers and employees of the Directorate of Co-operation.]]