Section 141 in West Bengal Co-operative Societies Rules, 2011
141. Jurisdiction of the West Bengal State Co-operative Housing Federation Limited.
(1) The West Bengal State Co-operative Housing Federation Limited may, upon a scheme being drawn up by it duly approved by the Registrar at any time, undertake construction of houses anywhere within the State of West Bengal under its supervision and control, and simultaneously sponsor co-operative housing societies and transfer the houses to those societies on terms and conditions agreed upon by the sponsoring and the sponsored society.(2)In the case of a co-operative housing society sponsored by the West Bengal State Co-operative Housing Federation Limited the expression 'Chief Promoter', wherever it occurs in these rules, shall mean the Chief Executive Officer of the said housing federation.
