Section 134C(10) in West Bengal Co-operative Societies Act, 2006
(10)No person shall be elected, nominated or co-opted or allowed to continue as a member of the Board of a Co-operative Credit Structure Entity, if he is-(a)a person who represents a society other than a Primary Agricultural Credit Co-operative Society or a Co-operative agriculture and rural development bank on the Board of a Central Co-operative Bank, the State Co-operative Bank or the State Co-operative agriculture and rural development bank, if such society he represents has committed a default towards the payments of such Bank for a period exceeding ninety days;(b)a person who committed a default towards the payments to a Primary Agricultural Credit Co-operative Society or a Co-operative agriculture and rural development bank, as the case may be, or represents a Primary Agricultural Credit Co-operative Society or a Co-operative agriculture and rural development bank on the Board of a Central Co-operative Bank or the State Co-operative Bank or the State Co-operative Agriculture and Rural Development Bank, if such society he represents has committed a default towards the payments of such bank for a period exceeding one year unless the default is cleared;(c)a person, who represents a society whose Board is superseded.
