Section 153 in West Bengal Co-operative Societies Rules, 2011
153. Co-operative Registration Council.
(1) The Co-operative Registration Council referred to sub-section (1) of section 95 shall have a Secretary to be appointed by the State Government by Notification in the Official Gazette. Such Co-operative Registration Council (hereinafter referred to as the Council) shall discharge its functions in the following manner(a)On receipt of the memorandum sent by the Registrar under sub-section (8) of section 16 transferring therewith the papers pertaining to the registration proposal, the Secretary of the Council shall convene by a written notice meeting of the Council within ten days from the date of such receipt. Seven clear days' notice shall be given for such meeting. Alongwith such notice shall be sent a statement containing the following particulars(i)name of the proposed society and the proposed address thereof;(ii)area of membership of the society and its class;(iii)grounds on which or reasons due to which the Registrar refused registration of the society under sub-section (6) of section 16 or did not or could not dispose of the application within the period mentioned in sub-section (7) of section 16.(b)Copies of such notices shall be sent to the applicant or the Chief Promoter affording him an opportunity of being heard before the Council.(c)Two members of the Council will form a quorum for holding its meeting. If the Chairman be absent the members present shall select one from amongst themselves to be the Chairman of the meeting.(d)The meeting of the Council shall examine the case and decide. The proceedings of such meeting including the decision shall be recorded in the minute book to be maintained by the Council for such purpose :Provided that the Council shall have the right to call for any additional documents for ends of justice.(e)Where the Council decides that the proposed society shall not be registered, the Secretary of the Council shall communicate the decision to all concerned by registered post and return the relevant papers to the applicant or the Chief Promoter.(f)Where the Council decides that the proposed society should be registered, the Secretary of the Council shall send back the papers to the Registrar for registration of the society. The Secretary shall also communicate the fact to the applicant or the Chief Promoter :Provided that the Registrar shall register the Co-operative society within one month from the date of receipt of such papers.(g)Where the applicant or the Chief Promoter for registratiOn of a Co-operative Society and its bye-laws wishes to appeal to the Council under sub-section (7) of section 16 it shall prepare a memorandum of appeal which shall(i)be either typewritten or written legibly by hand;(ii)state the name and address of the appellant clearly;(iii)state the date and mode in which the application for registration was sent or submitted to the Registrar or the date of receipt of the order of refusal, as the case may be;(iv)state the name of the society and all particulars about it including address, area of membership and the object.(2)The Secretary shall maintain the following registers(i)Register of references received from the Registrar under sub-section (8) of section 16 in Form III.(ii)Register appeals received from applicants or Chief Promoters, as the case may be, under sub-section (7) of section 16 in Form IV.(iii)Register of appeals presented under sub-section (7) of section 16 in Form V.(v)Register of miscellaneous letters received, in Form VI.(vi)Minute book for the meetings of the Council.
