Section 191J in West Bengal Co-operative Societies Rules, 2011
191J. Setting aside or confirmation of sale.
(1) After the expiry of the period mentioned in rule 191-I for making an application to have the sale set aside, the bank or the society, as the case may be, shall submit to the Registrar a report under sub-rule (4) setting forth the proceedings of the Sale Officer, the result of the sale and details of any application made under rule 191-I.(2)Upon receipt of such report the Registrar shall,(a)if an application has been made under rule 191-1 and if the amounts specified in that rule have been deposited by the applicant, make an order setting aside the sale and requiring the bank or the society, as the case may be, to pay to the purchaser the sum deposited under clause (b) of rule 191-I and(b)if no application has been made under rule 191-I or an application has been made but the amount specified in that rule has not been deposited by the applicant, make an order confirming the sale.(3)Where an order confirming a sale is made under sub rule (2) the sale shall become absolute.(4)The report to the Registrar under sub-rule (1) shall contain the following particulars :(1)Name of Sale Officer;(2)Date of sale;(3)Place of sale;(4)Description of property sold;(5)Name and address of purchaser;(6)Value realized;(7)Amount of claim of the bank or the society including interest;(8)Cost of sale;(9)Application, if any, under rule 191-I; and(10)Amount of the sale proceeds deposited to the concerned bank or the society as the case may be.
