Section 4 in West Bengal Co-operative Societies Act, 2006
4. No additional expenditure is envisaged in giving effect to the provision of this Bill.
Kolkata,The 2nd August, 2005.Sd/- Hafiz Alam Sairani, Member-in-charge.Statement of Objects and Reasons of the West Bengal Act 6 of 2013.It is considered necessary and expedient to amend the West Bengal Co-operative Societies Act, 2006 (West Bengal Act 40 of 2006), with a view to raking the said Act more effective.2. The Bill, therefore, inter alia-(a) to clarify status of the board of directors of Co-operative Society elected under the provision of section 27 of the West Bengal Co-operative Societies Act, 1983 (West Bengal Act No. 45 of 1983), since repealed, in so far as the term of such board is concerned;(b) to validate elections of the board of directors of several Co-operative Societies already commenced or held between 18th January, 2011 to 3rd February, 2013, after expiry of their term of 36 months of the respective board of directors of Co-operative Society, where previous elections have been held in terms of section 27 of the West Bengal Co-operative Societies Act, 1983, since repealed.3. As the West Bengal Legislative Assembly was not in session and it was necessary to take immediate action, in the matter, an ordinance, namely, the West Bengal Co-operative Societies (Amendment and Validation) Ordinance, 2013 (West Bengal Ordinance 1 of 2013), was promulgated.4. The Bill seeks to replace the said Ordinance by an Act of the State Legislature.5. The Bill has been framed with the above objects in view.6. There is no financial implication involved in the Bill.Statement of Objects and Reasons of the West Bengal Act 7 of 2013.It is considered necessary and expedient to amend the West Bengal Co-operative Societies Act, 2006 (West Bengal Act 40 of 2006), with a view to making the said Act more effective.2. The Bill, therefore, inter alia-(a) to incorporate provisions consistent with the provisions laid down in PART IXB of the Constitution of India, as inserted by the Constitution (Ninety Seventh Amendment) Act, 2013, in the West Bengal Co-operative Societies Act, 2006;(b) to provide provisions in respect of payment of fees for registration of Co-operative Society and registration of amendment of bye-laws of any Co-operative Society;(c) to provide provisions relating to payment of fees to the arbitrators not being serving Government officers;(d) to make provision of decentralising the procedure of adjudication of disputes filed under the Act.3. As the West Bengal Legislative Assembly was not in session and it was necessary to take immediate action, in the matter, an ordinance, namely, the West Bengal Co-operative Societies (Second Amendment) Ordinance, 2013 (West Bengal Ord. II of 2013), was promulgated.4. The Bill seeks to replace the said Ordinance by an Act of the State Legislature.5. The Bill has been framed with the above objects in view.6. There is no financial implication involved in the Bill.[Passed by the West Bengal Legislature.][Assent of the President of India was first published in the Kolkata Gazette. Extraordinary, of the 25th May, 2010.]An Act to consolidate and amend the law relating to Co-operative societies in West Bengal.Whereas in order to infuse a new life into the Co-operative movement of West Bengal on the face of the new challenge of globalisation and liberalization of Indian Economy, it is necessary and expedient to make provisions to give healthy impetus and a sense of purpose for the Co-operative movement in West Bengal, to facilitate the voluntary formation and democratic functioning of the Co-operative societies in the State, to ensure members' involvement in making decisions, to make the Co-operative societies self-reliant and vibrant by changing the vision and mission of the institutions as required to face a new competitive economic scenario to promote thrift, self-help and mutual aid amongst the people with needs and interest in common, to provide for transparent, devoted and efficient management and services relevant to the needs of the Co-operatives, to diversify their activities, to put them on sound financial footing and to increase production in all sectors of life including agriculture and industry and above all to bring about economic and social regeneration including better and happier conditions of living for the weaker and poorer section of the community including womenfolk and to bring them within the fold of Co-operative movement and for that purpose to consolidate and amend the law relating to the Co-operative societies in West Bengal.It is hereby enacted in the Fifty-seventh Year of the Republic of India, by the Legislature of West Bengal, as follows :-
