Section 96 in West Bengal Co-operative Societies Rules, 2011
96. Grant of preference and exemption by the State Government under sub-section (3) of section 60.
In respect of any Co-operative society or class of Co-operative societies in the interest of promotion of Co-operative movement in the state, the State Government may, by general or special order, grant(i)preference in the matter of settlement of lands and fisheries owned by the State Government;(ii)preference in the matter of making purchases and fixing prices thereof;(iii)preference in the matter of placing contractors for Government work without inviting open tenders;(iv)exemption from deposit of earnest money required to be made alongwith the permission of tenders for Government contract work;(v)exemption from deposit of security money required to be made before being allowed to take up Government contract work for execution; and(vi)exemption from payment of licence fees, if any, required to be paid for dealing in any commodity.
