Section 41 in West Bengal Co-operative Societies Rules, 2011
41. First Board of Directors.
(1) Except where the first Directors are named in the bye-laws or in the application for registration of the society, the first Directors including the Chairman and the Vice-Chairman shall be appointed by the Registrar.(2)The Directors appointed under sub-rule (1) may not be members of the Society.(3)The first Board shall hold office till a new Board is constituted under the provisions of sections 32 and rule 34 :Provided that any Director appointed by the Registrar may be removed by him before expiry of the terms of his office, if the Registrar is, for reasons to be recorded by him in writing of the opinion that continuance in office of such Director is not desirable in the interest of the Society.(4)If a vacancy occurs in the office of an appointed Director, the vacancy may be filled up by the Registrar by a member.(5)Where the first Directors are named in the bye-laws or in the application for registration of a society, a casual vacancy occurring in the office of such `Director' may be filled up by co-option by the remaining Directors.
