Section 89 in West Bengal Co-operative Societies Act, 2006
89. First general meeting of housing Co-operative society.
(1)Notwithstanding anything contained elsewhere in this Act, the first board of the housing Co-operative society shall, within three months from the date of registration under section 16, call the first general meeting of the housing Co-operative society for the purposes-(a)electing directors of new board;(b)placing a report on progress of work and other particulars relating to the project of the Co-operative housing society;(c)apportionment of cost of land, house or flat, if applicable;(d)placing a report of fund raised from the members, expenses incurred under various heads prior to, and after registration, any resignation and enrolment of members, latest estimate of the project cost and manner of payment towards cost of construction:(e)appointing architects, contractors and valuers:Provided such appointment shall be made after inviting application for the same through a daily newspaper, if applicable:Provided further that no person acting as an architect or contractor or valuer shall act as any of the other two;(f)revising allotment of plots of land or flats on the basis of draw of lots if there is any change in the sanctioned plan of the housing project, if applicable:Provided that if the sanctioned plan is not received before the general meeting, the revision of allotment, if any shall be considered in the next annual or half-yearly or special general meeting.(2)If the election referred to in clause (a) of sub-section (1) is not held within the time specified therein, the Registrar notwithstanding anything contained elsewhere in this Act may, after such inquiry as he thinks fit and necessary and giving an opportunity of hearing to the directors of the Co-operative housing society, impose such penalty, as he may deem expedient, on the delinquent directors of the Co-operative housing society and may debar them from being further elected as directors for a period not exceeding two terms.(3)[ xxx ] [[Omitted by section 14 of the West Bengal Co-operative Societies (Amendment) Act, 2011 (West Bengal Act No. 14 of 2011), w.e.f. 6.2.2012. before omission it was as follows :(3)The work relating to the maintenance, repair and replacement of the common areas and facilities (including additions or improvements thereto) shall be carried out in accordance with the by-laws of the Co-operative housing society and the building rules of the concerned municipality, notified area authority or competent authority, as the case may be, and costs thereof shall be apportioned amongst the members of the Co-operative housing society in such manner as may be prescribed.]]
