Section 27(1) in The West Bengal Co-Operative Societies Act, 1983
(1)There shall be a board for every co-operative society to manage its affairs and the board shall consist of such number of directors as may be specified in the by-laws of the co-operative society. The directors shall be elected by the members of the co-operative society in a general meeting:Provided that the number of directors to be elected by the members of a co-operative society shall not be less than six or more than fifteen, but where any co-operative society has less than twelve members, the number of such directors shall not be [less than three or more than six as may be specified in the by-laws of the co-operative society.] [Words substituted by West Bengal Act 21 of 1990.]
