Section 28(2) in The West Bengal Co-Operative Societies Act, 1983
(2)The Registrar may, on the application of a co-operative society supported by a resolution of the board or the general body of the members of the co-operative society, depute on such conditions [and in such manner] [Words inserted by West Bengal Act 21 of 1990.] as may be prescribed a Government officer in respect of whom he is the appointing authority or recommend to the State Government for deputation of a Government officer to the service of the co-operative society to manage its affairs. The Government officer [so deputed] [Words substituted by West Bengal Act 21 of 1990.] shall exercise such powers and perform such duties as may be prescribed.
