Section 129 in West Bengal Co-operative Societies Rules, 2011
129. Report to the first general meeting and commencement of work.
(1) The report under clause (b) of sub-section (1) of section 89 shall, besides re Dort about progress of the work, contain particulars of (a) funds raised from members (b) expenses incurred under various heads prior to and after registration, (c) how many members resigned and how many enrolled after registration of the society and (d) the latest estimate regarding the project cost.(2)Where the society decides to have the work executed by architects and contractors, in first meeting a panel of architects and contractors not exceeding three in each case, shall be prepared after giving due publication of notice, in at least one daily newspaper having wide circulationProvided that when the total cost of the project of a Co-operative housing society exceeds rupees fifty lakhs, the society shall, in a meeting, decide to have the project executed by architects and contractors.(3)In the first meeting a panel of five valuers shall be prepared according to procedure prescribed in sub-rule (2).(4)No person acting as an architect shall also act as a contractor and vice-versa
