Section 26(5) in The West Bengal Co-Operative Societies Act, 1983
(5)When the majority of the directors of a board refuses or fails without reasonable cause to call a special general meeting,[under clause (a) or clause (b) of sub-section (1),] [Words substituted by Act 27 of 1989.] the Registrar may, after giving all the directors an opportunity of being heard, by an order in writing, declare such of the directors as are found responsible for such refusal or failure to be disqualified for continuing in office and for being directors of the board for such period not exceeding three years, as may be specified in the order.
