Section 63 in West Bengal Co-operative Societies Act, 2006
(63)"State Co-operative Union" means a Co-operative society registered under this Act having its area of membership extending to the whole of West Bengal, and the primary object and functions of which is-(a)to spread education on Co-operative principles and practices;(b)to arrange for training of the members and the employees of Co-operative societies and of the employees deputed by the State Government on Co-operative principles and practices;(c)to deal with and solve the problems of Cu-operative societies which are its members;(d)to develop the existing Co-operative societies;(e)to organise and promote new Co-operative societies;(f)to propagate and publicise Co-operative principles and ideas; and(g)to perform such other functions as may be prescribed;
