Section 43 in West Bengal Co-operative Societies Rules, 2011
43. Nomination by a Co-operative Society to another Co-operative Society.
(1) The Board of a Co-operative Society may, in a meeting with specific agenda nominate a member of such society as its representative to another Co-operative Society to which the first named society is affiliated and may also recall such representative by a similar resolution of the Board with specific agenda.(2)The board at the same meeting where resolution for recall is passed may also make a fresh nomination of another representative and no one shall be nominated as representative of the Co-operative if he is individually a member of the other Co-operative.(3)In case of such recall and fresh nomination by an affiliated Co-operative in a single member constituency. the freshly nominated representative shall automatically be a director of the other Co-operative.
