State of West Bengal - Act
West Bengal Co-operative Societies Rules, 2011
WEST BENGAL
India
India
West Bengal Co-operative Societies Rules, 2011
Rule WEST-BENGAL-CO-OPERATIVE-SOCIETIES-RULES-2011 of 2011
- Published on 18 January 2011
- Commenced on 18 January 2011
- [This is the version of this document from 18 January 2011.]
- [Note: The original publication document is not available and this content could not be verified.]
069.
Notification No. 179-Co-op/H/2R-1/2006 (Pt.) Dated, Kolkata, the 18th January, 2011. - Whereas the State Government, may after previous publication in the Official Gazette, make rules as required under sub-section (1) of section 157 of the West Bengal Co-operative Societies Act, 2006 (West Bengal Act 40 of 2006) (hereinafter referred to as the said Act); for carrying out the purposes of the said Act;And whereas the State Government is of the opinion that in the public interest, such rules may be made without previous publication and should be brought into force at once;Now, therefore, the Governor in exercise of the power conferred to the proviso to sub-section (1) of section 157 of the said Act, is pleased hereby to make the following rules, namely :RulesChapter I
Preliminary
1. Short title and commencement.
(1) These rules may be called the West Bengal Co-operative Societies Rules, 2011.2. Definitions.
(1) In these rules, unless there is anything repugnant in the subject or context(a)the 'Act' means, the West Bengal Co-operative Societies Act, 2006(West Bengal Act 40 of 2006);(b)'Additional Registrar of Co-operative Societies', 'Joint Registrar of Co-operative Societies', 'Deputy Registrar of Co-operative Societies', 'Assistant Registrar of Co-operative Societies' and 'Co-operative Development Officer' mean, respectively, persons appointed by those designations by the State Government to assist the Registrar of Co-operative Societies;(c)'Additional Director of Co-operative Audit', 'Deputy Director of Co-operative Audit', Assistant Director of Co-operative Audit' and 'Senior Auditor of Co-operative Audit' mean, respectively, persons appointed by those designations by the State Government to assist the Director of Co-operative Audit;(d)'Applicant' or 'Chief Promoter' shall mean the first signatory in the application for registration;(e)'Collector' means in case of Kolkata, the Collector of Kolkata and in a district, the Collector of the district in charge of revenue administration;(f)'Distrainer' means a person who is empowered by the Registrar to distrain and sell the produce of mortgaged land including the standing crops thereon, in accordance with the provision of section 120;(g)'Form' means a form appended to these rules;(h)'Member' includes delegates of members' referred to section 28 of the Act and Joint Liability Group (JLG);(i)'Manager' includes an officer as defined in clause (47) of section 4;(j)'Section' means a section of the Act;(k)'Family' referred to in clause (a) of sub-section (2) of section 93 shall include adult son and adult daughter irrespective of marital status in addition to the members of the family as defined under 'Explanation' of sub-section (3) of section 16;(l)'Forum of Arbitrators' shall be constituted as per section 104;(m)'Area of operation' as mentioned under sub-section (5) of section 134C means any area where a society covered under Co-operative Credit Structure Entity may raise deposit, make investment, issue loans and advances to members and nominal members and also carry on different types of business as permitted by its bye-laws.3. Determination of one-half, one third, etc.
When any rule requires the determination of one-half, one-third or any other fraction of a number and that number is not evenly divisible by 2, 3 or such other figure as may be required, the number next above which is evenly divisible by 2, 3 or such other figure shall be taken for the original number.4. Forms.
The forms appended to these rules or forms as near thereto as circumstances admit shall be used in all matters to which these forms relate.5. Net Profit.
The 'net profit' of a Co-operative society shall be the net profit specified in clause (44) of section 4.6. Definition of Co-operative.
Co-operatives are autonomous associations of persons united voluntarily to meet their common needs and aspirations through a jointly owned and democratically controlled enterprise and adhering to the Co-operative principles and values.7. Exemption of Co-operative Societies from provisions of this Act.
Before issuing any order under section 11 of the Act, the State Government may obtain a report from the Registrar and before preparing such report the Registrar shall cause an inquiry under section 100 or inspection under section 99 to satisfy himself for offering his views in connection to such exemption.Chapter II
Registration
8. Restriction to formation of certain Co-operative societies.
(1) No Primary Co-operative Credit Society shall be registered unless applicants(i)reside or hold landed property in the same town or village or in the same group of villages; or(ii)are members of the same class or occupation.9. Application for registration.
(1) An application for registration of a Co-operative society shall be submitted to the Registrar in Form I and shall be signed by the applicants.10. Registration of Society.
(1) On receipt of the application, the Registrar shall satisfy himself that the application and the bye-laws are in conformity with The provision of the Act, the Rules and the bye-laws are suitable for(a)carrying out the objects of the society, and(b)ensuring the safe conduct of the business of the society.11. Affiliation of Societies.
After registration, all the societies shall affiliate with Central, Federal, Apex and National Societies, as the case may be :[Provided that a co-operative society covered under clause (a) of sub-section (1) of section 134B of the Act shall have the freedom of choice of affiliation or disaffiliation with a Federal Co-operative Society of its choice.] [[Proviso Substituted by Serial No. (4), ibid, w.e.f. 1.2.2013, earlier which was as follows :Provided that in case of societies covered under sub-section (4) of section 134C shall have the freedom of Choice of affiliation.]]12. Amendment of bye-laws.
A Co-operative society may amend its bye-laws under section 19 and each such amendment shall be submitted to the Registrar for registration in Form VIII.13. Making of Bye-laws.
(1) Every Co-operative society shall make bye-laws in conformity with section 20.Chapter III
Transfer of Assets and Change of Liabilities and Division and Amalgamation of Co-operative Societies
14. Consultation with Apex Society.
For the purpose of consultation envisaged in sub-section (1) of section 22, the Registrar shall inform the Apex Society concerned about the necessity to order division, amalgamation or reorganization requesting such Apex Society to give its views within thirty days from the date of such communication.15. Issue of order for division, amalgamation or re-organisation.
(1) The draft of an order shall be sent to each of the concerned Co-operative societies by a registered post with acknowledgement due.16. Promotion of subsidiary organization.
Before promoting any subsidiary organization under section 25, each Co-operative Society will be squired to fix terms and conditions on the basis of which such subsidiary organization is promoted and terms and conditions such fixed shall be placed before the general body for its approval.17. Audit of subsidiary organization and the partnership contract so entered by the Co-operative societies.
Account of every subsidiary organization promoted by the Co-operative societies as provided under sub-section (1) of section 25 and account of each partnership contract entered into by two or more societies as per provision of section 26 shall at least once in each Co-operative year, be audited at the expense of the Co-operative society by the Director of Co-operative Audit or by a person appointed or authorized by Director of Co-operative Audit to act as Audit Officer provided under sub-section (1(b) of section 97.Chapter IV
Status and Management of the Co-operative Society
18. Prohibition of admission of members and transfer of shares on the eve of General Meeting.
No Co-operative Society shall admit a member or transfer shares of members within [forty days] [Substituted by Serial No. (5) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013. for the words thirty days.] prior to the date of the annual general meeting in which election of the Directors of the Board is to be held and assumption of charge by the new board.19. Notice of General Meetings.
(1) A Half-yearly General Meeting shall be convened by the Secretary or any other officer authorized by the Board in accordance with the direction of the Board.20. Annual General Meeting.
(1) The first Annual General Meeting of every Co-operative society shall be held within fifteen months from the date of its registration and thereafter Annual General Meetings shall be held as provided in section 29.21. Special General Meeting.
(1) The rules pertaining to Annual General Meeting shall apply, mutatis mutandis to a Special General Meeting called under section 31.22. Requisition of Special General Meeting.
A requisition for a Special General meeting to be convened under clause (b) of sub-section (1) of section 31 shall state the object of the meeting, shall be signed by the members requisitioning it and shall be sent to the registered office of the society.23. Half-yearly General Meeting.
On the failure of the Board to call the Half-yearly General Meeting within the period as mentioned in section 30, [ xxx ] [Omitted by Serial No. (8) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013, for the words the Apex Co-operative Society or the Federal Co-operative Society or the Central Co-operative Society, as the case may be or where there is no such society,] Registrar shall call or authorize any of his officer to call the Half-yearly General Meeting within a period of two months from the date of expiry of the period so mentioned.24. Power of General Meeting.
(1) The General Meeting of a Co-operative Society shall examine, in addition to those mentioned in section 29, the annual report regarding workings of the society and, in particular, the work of the Board and shall be competent to take all steps that may be necessary in the interest of the society.25. Chairman of General Meeting.
(1)(a) The Chairman, or in his absence the Vice-Chairman shall preside over Annual or Special General Meeting or Half-yearly General Meeting and in the absence of the both, one of the Directors in the panel mentioned in sub-rule (1) of rule 36 in the order of their names in the panel, shall preside over the meeting. And in absence of all in the panel, the members present shall elect one from amongst themselves to be the Chairman of the meeting.(b)Where there is no Board or the Board cannot function for any reason the members present shall elect one from amongst themselves to be the Chairman of the meeting.(c)If the Chairman of the meeting is a candidate for election, that item of agenda of the meeting shall be presided over in terms of clause (a) as if the Chairman is absent.(d)After completion of discussion on every agendum, the Chairman shall declare the resolution adopted or decision taken in the meeting before taking up the next agendum.(e)At the conclusion of the meeting the proceedings shall be signed by the Chairman or Chairmen within three working days from the time the meeting concluded and entered in the book kept for the purpose:Provided that if an election officer is appointed by the Election Commission or by the Registrar, the meeting dealing with the election agendum shall be presided over by the election officer who shall sign the portion of the proceedings of the election.26. Quorum of Annual or Half-yearly and/or Special General Meeting.
(1) Unless a larger proportion is provided in the bye-law, the quorum of an Annual or Half-yearly or Special General Meeting shall be one-fifth of total number of members or delegates or representatives subsisting on the date of notice of the meeting. No business shall b,e transacted at any meeting unless there is a quorum and the meeting shall be adjourned.27. Minutes of Annual General Meeting and other General Meetings.
(1) Every Co-operative society shall cause minutes of proceedings of general meeting to be entered in a book kept for that purpose.28. Voting in Annual or Half-yearly or Special General Meeting.
(1) Every member present at the meeting shall have only one vote. All voting excepting in the case of an election shall be by show of hands. For the purpose of election a 'poll' or a vote by ballots shall be held if demanded by at least 20 per centum of the members or delegates, as on the date of notice of such election. A decision by the Chairman that a resolution has been carried or lost and the entry to that effect in the minutes of the proceedings shall be conclusive proof of whether the resolution has been carried or lost.29. Chairman, Quorum, Minutes and voting in Half-yearly General Meeting.
The rules pertaining to notice of Annual General Meeting, quorum of annual General Meeting, Minutes of Annual General Meeting and voting in annual General Meeting shall apply, mutatis mutandis, to a Half-yearly General Meeting.30. Quorum of Adjourned Annual, Half yearly and Special General Meeting.
No quorum is required for any adjourned Annual, Half-yearly and pecial General Meeting.31. General Meeting by delegates.
[(1) A primary co-operative society with a membership of 1,000 or more or shall hold its general meetings by convoking representatives (hereinafter referred to a delegates) of areas, sections, constituencies or categories, as the case may be, instead of summoning all the members in person, on the basis of the following slabs of the representation namely] [[Sub-rule (1) of rule 31 Substituted by Notification No. 1001-Co-op/H/2R-11, (Pt. III), dated 23.3.2012, w.e.f. 23.3.2012, earlier which was follows :32. Division of area of a society for election of delegates.
(1) The Board shall divide the area of membership of the society into convenient areas, sections, constituencies or categories for the purpose of election of delegates. (2) The division of area of membership of a society under sub-rule (1) shall be duly notified to all the members and a member of a particular area, section, constituency or category shall be entitled to vote in the election of delegate only for that particular area, section, constituency or category.33. Framing of regulation by the Board for election of delegates.
The Board shall make regulation to provide for all matters relating to :34. Constitution of Board.
(1) Selection among the employees of a Co-operative Society for being elected as the member of the Board shall be held by ballot.35. Election of Directors at an Annual General Meeting.
(1) Where the number of candidates exceeds the number of Directors to be elected, the election of Directors shall be on the basis of number of votes secured by each candidates.36. Election of office bearers.
(1) The Board of Directors constituted under the provisions of section 32 and rule 34 shall, within a period not exceeding thirty days after the general meeting elect a Chairman, a Vice-Chairman, a Secretary, where applicable and a panel of Chairman not exceeding three for presiding over its meeting in absence of the Chairman and the Vice-Chairman and other necessary office bearers from amongst themselves.37. Filling up of casual vacancy.
Any casual vacancy in the office of Director elected under clause (a) of sub-section (5) of section 29 shall be filled up by Co-option by the remaining Directors within two months from the date of such vacancy and if they fail to do so, the vacancy shall be filled up by appointment by the Registrar from amongst eligible members or delegates or representatives of the Co-operative society excepting those who ceased to be the directors under sub section (7) of section 32 and sub rule (6) of rule 31 and the Director so co-opted or appointed shall retire at the Annual General Meeting where election is to be held next :Provided that if such casual vacancy is not filled up, anything done or suffered or any action taken by the Board during the continuance of such vacancy shall not be invalidated by reason only of such vacancy having not been filled up.38. Filling up of vacancy in the Board where requisite number of Directors cannot be elected due to disqualification or otherwise.
If at the Annual General Meeting of a Co-operative Society requisite number of Directors cannot be elected as required under the bye-laws due to disqualification, non-receipt of requisite number of nomination papers or any other reason, the vacancy shall be filled up by appointment by the Registrar from amongst eligible members or delegates or representatives of the Co-operative society excepting those who cease to be the directors under sub-section (7) of section 32 and sub-rule (6) of rule 31. to complete the Board. The Directors so appointed, shall continue till fresh election which shall ordinarily be held within one year from the date of appointment by the Registrar.39. Reservation of seats on the Board.
As provided under section 38 the seats mentioned here below shall be reserved in the Board of Directors40. Procedure for holding election in a General Meeting in some cases.
(1) Unless the State Government constitutes the Co-operative Election Commission under the provision of section 96, the election of Directors and office bearers of all Co-operative Societies under the Fifth schedule of the Act shall be held in the manner specified in this rule.41. First Board of Directors.
(1) Except where the first Directors are named in the bye-laws or in the application for registration of the society, the first Directors including the Chairman and the Vice-Chairman shall be appointed by the Registrar.42. Qualification for membership of Board.
(1) No member of a Co-operative Society, other than that of a Students' Co-operative Society, shall be qualified to be elected or appointed as Director unless he has attained the age of [nineteen] [Substituted by Serial No. (9)(a) of the Notification No. 3857-Co-op./H/2R-09/2012. dated 26th December, 2012, w.e.f. 1.2.2013, for the word eighteen.] years on the first date of filing nomination.43. Nomination by a Co-operative Society to another Co-operative Society.
(1) The Board of a Co-operative Society may, in a meeting with specific agenda nominate a member of such society as its representative to another Co-operative Society to which the first named society is affiliated and may also recall such representative by a similar resolution of the Board with specific agenda.44. Cessation of membership of a Board.
A director shall cease to hold office if he(a)dies, or(b)resigns his office, or(c)is removed by the general meeting from Directorship, or(d)loses membership of the society which he represents in the Board or the Society whose representative he is, loses membership of the other society, or(e)becomes subject to any disqualification which debars him from seeking election as a Director, or(f)if he fails to attend six consecutive meetings of the Board :Provided that these provisions shall also be applicable in case of a nominated and co-opted director.45. Removal and recall of a member of a Board and an office-bearer.
(1) (a) A member of a Board elected or nominated or co-opted under sub-section (1) of section 32 of the Act may be removed from the office by a general meeting with due agendum, if the Board recommends by a majority of the directors to do so.(b)A nominated member in the Board may be recalled by the authority nominating him and another person may be nominated in his place at the same tine.Explanation :The word 'nominated' shall include Directors coming within the ambit of clauses (b) (e) and (f) of sub-section (1) of section 32 :Provided that a co-opted director may also be recalled by the authority co-opted him as provided under sub-rule (2) of rule 43.46. Notice of Board Meeting.
Notice of a meeting of the Board in respect of any society or class of societies shall be given in writing, subject to the provisions of section 37, by the Secretary or any officer performing the duties of Secretary including Managing Director or the General Manager or the Chief Executive by whatever name it is called to every Director specifying the place, date and hour of the meeting together with a statement of the business to be transacted thereat, not less than seven clear working days before the date of the meeting. In case of urgency, the Chairman may convene a meeting of the Board with three clear working days' notice. Where there is an officer deputed under section 33 or deputed to function as General Manager or Chief Executive by whatever name it is called, such officer shall call Board meetings in consultation with the Chairman :Provided that any urgent business, not included in the statement accompanying the notice, may be brought up and considered.with the consent of the Chairman.47. Meeting of Board.
The Board meetings for the transaction of the business of the society shall be held at least once in every two months and the minutes shall be drawn up and signed by the Chairman within three clear working days from the time when the meeting terminated.48. Voting at the meeting of Board.
A proposal at a meeting of the Board passed by majority of votes shall be adopted and if the votes be equally divided, the matter shall be decided by the casting vote of the Chairman of the meeting if he thinks proper to exercise it, otherwise the proposal will fail.49. Chairman of meeting of Board.
The Chairman shall preside over all the meetings of the Board at which he is present. In the absence of the Chairman, the Vice-Chairman shall take the chair and in absence of the vice-Chairman one of the Directors in the panel in order of their names in the panel, shall preside over the meeting.50. Quorum of meeting of Board.
(1) Unless a larger proportion is provided in the bye-laws, the quorum at the meeting of the Board shall be one-third of the total number of Directors subsisting on the date of issue of the notice for the meeting.51. Requisition meeting of Board.
(1) One third of the Directors may requisition a special meeting of the Board by giving seven clear working day's notice.52. Powers of the Board.
The Board of a Co-operative Society shall have full control over the administration and the business of the society and shall exercise all such powers as may be necessary or expedient for the purpose of carrying out its functions under this Act, Rules and the provisions contained in the bye laws.53. Duties of the Board.
The Board shall observe, in all their transactions the provisions of the Act, rules and bye-laws and shall cause to perform the fallowing duties, namely54. Powers and duties of the Chairman and the Vice-Chairman of the Society.
The Chairman, or in his absence, the Vice-Chairman, shall, for the transaction of the business of a society in cases of urgency, exercise all powers and perform all duties required to be exercised and performed under the Act, the Rules or the Bye-Laws by the Board [except the power of sanctioning loans, bonus, ex-gratia payments or sending delegates or representatives to other co-operative societies.] [Substituted by Serial No. (11)(a) of the Notification No 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013, for the words except the power of sanctioning loans, bonus or ex-gratia payments.] The Chairman or in his absence the Vice-Chairman shall have the full control over the administration and business of the society and shall supervise the functions of the society on behalf of the Board and shall have power to call for any record of the society or any report from Chief Executive Officer or the Secretary to satisfy himself that the affairs of the society are being managed in accordance with the resolutions of the Board Provided that the Chairman or the Vice-Chairman, as the case may be, shall not act in contravention of any order given or decision taken by the Board at its meeting.[Provided further that in case of filing any judicial or quasi-judicial proceeding before any forum against the State by the Chairman or Vice-Chairman of a cooperative society without having prior approval of the Board, the Chairman or the Vice-Chairman shall have to get such decision of filing of the said judicial or quasi-judicial proceeding to be approved by a resolution of the Board within three days from the date of filing of such judicial or quasi-judicial proceeding.] [Proviso added by Serial No. (11)(b), ibid, w.e.f. 1.2.2013:]55. Orders of the Chairman and the Vice-Chairman to be placed before the meeting.
All orders passed and all acts done by the Chairman, or by the Vice-Chairman in the absence of the Chairman, in exercise of his powers and in the performance of his duties under rule 54 shall be placed for confirmation before the Board in its next meeting.56. Designation and power of the Government Officer on deputation.
(1) Government Officer, when deputed to the service of a Co-operative Society under section 33, shall be called the Chief Executive Officer or whatever designation it is called.57. Duties of the Chief Executive Officer.
58. Administrator.
The Administrator appointed under section 35 of the Act shall discharge the functions as provided in the said section.59. Procedure in case of difference of opinion.
In case of any difference of opinion between the Board and the Chief Executive Officer on any matter concerning the affairs of the society, the Chief Executive Officer may record his views in the minute book and may refer the matter to the Registrar, but the decision of the Board shall be final and binding upon him [, if not otherwise directed by the Registrar in writing after obtaining approval from the State Government and such decision shall be communicated by the Registrar within forty five days from the date of referring the matter to him.] [Inserted by Serial No. (12) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013.]60. Indemnification of the Chief Executive Officer.
(1) The Chief Executive Officer shall be indemnified out of the funds of the society for all costs, charges, travelling and other expenses incurred by him in the conduct of the society' business or in the discharge of his duties.61. Conditions of deputation under Section 33.
The following shall be the conditions of deputation of a Government Officer to the service of a Co-operative Society.62. Emoluments, allowances or honorarium.
No Director shall be entitled to receive any kind of hotel charge.63. Duties of the State nominee.
The following shall be duties of the nominees of the State Government nominated under clause (b) of sub-section (1) of section 32 :64. Meaning of "relative".
For the purpose of clauses (g) and (h) of sub-section (5) of section 29 the word "relative" shall mean the following :-Father, mother, brother, sister, wife, son, daughter, father-in-law, mother-in-law, brother-in-law, sister-in-law, nephew, niece, maternal uncle, paternal uncle, son's wife, grandson and grand daughter.Chapter V
Duties and obligations of Co-operative Societies
65. Address of Co-operative society.
(1) The address of the Co-operative society shall be as specified in section 39 of the Act.66. Change of name and its effect.
The provisions of section 24 shall be taken into consideration regarding change of name of the Co-operative society and its effect.67. Books, Registers and Documents.
(1) Every Co-operative society shall maintain such books-and registers as may be necessary for proper conduct of its business and shall, in particular, maintain corrected up to date the following books, registers, and documents :67A. Books and documents to be open to inspection by members.
(1) Every Co-operative society shall keep open to inspection by its members, free of charge, during a specific period in office hours at its registered office the following books and documents, namely :(i)a copy of the Act;(ii)a copy of the by laws;(iii)register of members and their nominees;(iv)register of affiliated Co-operatives, if any;(v)register of directors;(vi)share ledger;(vii)cash book;(viii)register containing property and debt statements of member, if any;(ix)general ledger, if any;(x)registers showing sales and purchases of goods, if any;(xi)minute books in respect of general meeting and board meetings;(xii)latest audited balance sheet.67B. [ Certified Copy. (1) Certified copies of the books and dOcuments mentioned in sub-rule (1) of rule 67A shall be supplied by a co-operative society to its member on payment of fees, at the rate of fifteen rupees for each foolscap page or part thereof typed in double space or at the rate of five rupees for each page, if photo copied. The fee shall be collected by the concerned co-operative society against proper receipt.
68. Functions of the State Co-operative Union.
(1) The State Co-operative Union may discharge the following functions, in addition to those specified in clause (63) of section 4 namely:69. Functions of the District Co-operative Unions.
The functions of the District Co-operative Union shall be as specified in clause (26) of section 4 of the Act.70. Affiliation of Co-operative with the West Bengal State Co-operative Union and District Co-operative Unions.
(1) The Co-operatives shown in column (1) of Table A below on payment of the affiliation fee specified in column (2) of the Table shall be the members of the state Co-operative union and such membership shall be renewed annually on payment of a renewal fee at the rate specified in column (3) of that Table before the expiry of every Co-operative year.| Sl.No. | Name of co-operative | Affiliation Fee (Rs.) | Renewal Fee (Rs.) |
| (1) | (2) | (3) | |
| (a) | An apex co-operative engaged inbusiness | 5000 | 5000 |
| (b) | Any other apex co-operative | 1000 | 1000 |
| (c) | A central co-operative bank | 1000 | 1000 |
| (d) | An urban co-operative bank | 1000 | 1000 |
| (e) | An agriculture and rural developmentbank | 500 | 500 |
| (f) | A district co-operative union | 500 | 500 |
| (g) | An employees credit co operativehaving working capital of Rs. 25 lakhs & above | 500 | 500 |
| (h) | A non-agriculture credit co-operativehaving working capital of Rs. 25 lakhs and above | 500 | 500 |
| (i) | Any other service co-operative havingworking capital of Rs. 25 lakhs and above | 500 | 500 |
| (j) | A co-operative in the State comingunder the purview of the Multi State Co-operative Societies Act,2002 (39 of 2002) | 1000 | 1000 |
| (k) | A co-operative society having area ofmembership extending over more than one co-operative range | 700 | 700 |
| Sl.No. | Name of co-operative | Affiliation Fee Rs. | Renewal Fee Rs. |
| (1) | (2) | (3) | |
| (a) | A Central Co-operative Bank | 2000 | 2000 |
| (b) | Any other Central Co-operative | 500 | 500 |
| (c) | An agriculture and rural development bank | 700 | 700 |
| (d) | A primary marketing co-operative | 200 | 200 |
| (e) | A service, employees' credit, handloom, weavers',industrial transport, cold storage and fishermen's co-operative' | 100 | 100 |
| (f) | An urban co-operative bank | 700 | 700 |
| (g) | A co-operative other than those mentioned at (c) to(f) | 50 | 50 |
71. Annual Return.
Every co-operative society shall send to the Registrar and the federal Co-operative society such statements and returns and in such form as he may from time to time direct, and shall send, within four months from the expiry of a co-operative year or within such time as the Registrar may direct, an annual return in Form XV.72. Additional Returns.
(1) In addition to the annual returns prescribed in rule 71, the apex societies, the central co-operative banks and such other societies shall, if the Registrar so directs, furnish a quarterly return in Form XVI showing their working and transactions and such other returns as the Registrar may from time to time require.73. Persons who will maintain accounts, books etc.
The Board subject to the provision of rule 74 shall specify which of the officers and employees of a society shall74. Custody of accounts, books and records.
(1) The books and records of a society shall be kept in the custody of the Secretary or any other person exercising the powers and performing the duties of the Secretary.75. Preservation and destruction of Books, Records etc.
The books and records of a society shall be preserved for such period as is set forth in the Second Schedule unless otherwise directed by the Registrar.76. Preparation of Statements, etc., at the cost of Society and recovery of such cost.
(1) If a co-operative society fails to send to the Registrar within the time allowed any statement or return required by the Act or the rules the Registrar may cause such statement or return to be prepared by employing such persons as he may deem necessary and may assess upon the society the cost thereof.77. Publication of Balance sheet.
Every co-operative society shall publish its audited balance sheet within one month from the date on which it is adopted by the Board by displaying it in any conspicuous place in the registered office of the society and in every branch office where the business of the society is carried on and in a daily newspaper as per instruction of National Bank for Agriculture and Rural Development or the Reserve Bank of India in case of societies regulated under the Banking Regulation Act, 1949 (Act No. 10 of 1949).78. Borrowings.
(1) The maximum amount which a society may borrow shall be determined annually at a general meeting of the society and no society shall borrow exceeding maximum amount so determined :Provided that the Registrar, in case of any exigency, may at any time revise the limit fixed by the general meeting.79. [ Borrowings and Deposits of Primary Agricultural Credit Co-operative Society.
A primary agricultural credit co-operative society shall be guided by the provisions of sub-sections (4). (6) and (7) of section 134C of the Act in respect of its affiliation, borrowings and deposits;Provided that a society which is indebted to any society shall repay all the outstanding dues before availing itself of loan from any other organization provided under sub-section (7) of section 134C of the Act.] [[Substituted by Serial No. (17), ibid, w.e.f. 1.2.2013, earlier which was as follows:79. Borrowings and Deposits of Primary Agricultural Credit Co-operative Society.A primary agricultural credit Co-operative society, which is a member of a Central Bank, shall be guided by the provisions of sub-sections (6) and (7) of section 134C in respect of its borrowings and deposits :
Provided that a society which is indebted to any other society shall repay all the outstanding dues before availing loan from any other organization provided under sub section (7) of section 134C.]]80. Restriction on borrowings of limited liability society.
No society with limited liability shall, by accepting deposits or loans or in any other way, incur liabilities exceeding twenty five times of the sum of the paid up share capital and the reserve fund for the time being separately invested outside the business of the society :Provided that81. Fluid resources or liquid cover.
(1) A credit society other than the Agricultural Credit Co-operatives and the co-operative banks coming within the purview of the Banking Regulation Act, 1949 (10 of 1949) shall keep a minimum liquid cover against deposits held by it according to the following scale :(i)forty per centof deposits at call or on current account and cash credit and overdrafts sanctioned but not drawn;(ii)twenty-five per centof the savings deposits;(iii)twenty-five per centof the fixed deposits maturing within the next three months;(iv)twelve and a half per centof fixed deposits maturing after next three months but within the next six months :Provided that subject to the provisions of the Banking Regulation Act, 1949 (10 of 1949) when the reserve fund of a society is invested in a co-operative bank and cannot be drawn except with the permission of the General Body, no fluid resources need be maintained by the bank concerned against such investment.Explanation."Liquid cover" means any asset which can be converted into ready cash at once and which are maintained in one or more of the following forms :(i)cash in hand or with Central and State Co-operative Bank or with such banks as.the General Body may approve,(ii)Post office savings bank account,(iii)Government securities including National Savings Certificate or National Plan Certificate or Kisan Vikas Patra or in other approved investment by the Reserve Bank of India in case of societies controlled under the Banking Regulation Act, 1949 (10 of 1949) as the case may be, and(iv)Other investments as may be approved by the Board.82. Issue of- Debentures.
A co-operative society may receive loans by issue or re-issue of debentures of one or more denominations repayable within twenty-five years in terms of the provisions contained in section 45 of the Act.82A. Vesting of assets of Co-operative in the trustees upon issue of debentures.
Vesting of assets of Co-operative society in the trustees upon issue of debentures shall be such as specified in section 46 of the Act.82B. Issue of bonds.
The provisions relating to issue of bonds of a Co-operative society shall be such as specified in section 47 of the Act.83. Financial assistance by the State Government.
The State Government may grant loans, to take share in, or give any other financial assistance including grants to, any co-operative society which makes an application in this behalf, for any of the following purposes. namely :84. Application for Loan.
(1) An application for loan shall be in such form as may be required by the Board and shall state the purpose for which the loan is required.84A. Loans and advances to members and non-members.
A Co-operative may grant loan to a member thereof belonging to economically weaker sections, this is to say, persons (including scheduled castes, scheduled tribes, marginal farmers, share croppers known as adhiars, bargadars or bhagchasis or by any other local terminology, agricultural labourers and physically or mentally handicapped persons) belonging to families having total annual income not exceeding eight thousand rupees, at a concessional rate of interest and against a lower scale of securities irrespective of the value of shares held by them.85. Security for Loan.
For every loan a member shall furnish such security as may be required under the bye-laws or by the Board.86. Security for financial assistance to be granted by Primary Co-operative Credit Society.
No financial assistance shall be granted by a Primary Co-operative Credit Society to a member thereof unless such member furnishes the following security :87. Period of Repayment.
(1) The period of repayment of loan shall be such as may be provided in the bye-laws.88. Maximum Credit.
The board shall determine the maximum credit of its members in such manner as it think fit.89. Restriction on issue of Loan.
(1) In any co-operative society [other than a Co-operative Credit Structure Entity] [Inserted by Serial No. (19)(a)(i) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013.] in which the liability of the members is limited by shares, no loan shall be granted to a member exceeding twenty times the amount of share capital paid up by him :Provided that(a)[ xxx ] [[Deleted by Serial No. (19)(a)(ii)(A), ibid, w.e.f. 1.2.2013, earlier which was as follows :(a)the West Bengal State Co-operative Agriculture and Rural Development Bank, the State Co-operative Bank or a Central Co-operative Bank may grant loans to a co-operative agriculture and rural development bank or a central co-operative bank up to 30 (thirty) times the amount of share capital paid up by the said banks.]](b)[ a primary co-operative bank other than a Co-operative Credit Structure Entity may grant loans to a member up to thirty times the amount of share capital paid up by him.] [[Substituted by Serial No. (19)(a)(ii)(B), ibid, w.e.f. 1.2.2013, earlier which was as follows :(b)a primary agriculture and rural development bank or a primary co-operative bank may grant loans to a member upto thirty times the amount of share capital paid up by him.]](c)[ xxx ] [[Deleted by Serial No. (19)(a)(ii)(C), ibid, w.e.f. 1.2.2013, earlier which was as follows :<p class=subpara1>(c) the state co-operative bank may advance loan to a society engaged in purchase, production and disposal of goods of its members in excess of twenty times the share capital paid up by such society.]](d)[any financing bank other than the State Co-operative Bank and a Central Co-operative Bank] [Substituted by Serial No. (19)(a)(ii)(D) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013, for the words the state co-operative bank or any other financing bank.] may grant loan to its member-societies up to thirty times the amount of share capital paid up by the member societies;(e)with the permission of the Registrar and under such conditions as he may impose, an agricultural society may grant loan to a member, repayable within a period of eighteen months, for facilitating production or disposal of crop, irrespective of the amount of the share capital paid up by such member;(f)an agricultural society may grant loan to a member, repayable within a period exceeding eighteen months but not exceeding sixty months for promotion of irrigation facilities and such other purposes as may from time to time be determined by it irrespective of the amount of share capital paid up by such member;(g)a Co-operative Agriculture and Rural Development Bank may grant loan to a member for promotion of irrigation facilities and for such other purposes as may from time to time be determined by it irrespective of the amount of share capital paid up by such member;(h)[any financing bank other than the State Co-operative Bank and a Central Co-operative Bank] [Substituted by Serial No. (19)(a)(ii)(E), ibid, w.e.f. 1.2.2013, for the words the state co-operative bank or any other Co-operative bank.] may grant loan to a member against pledge or hypothecation of marketable security or goods or both up to a maximum limit of eighty per centof the market value of such security or goods or both or against the guarantee of the employer of the member of the society concerned, irrespective of the amount of share capital paid up by such member;(i)with the permission of the Registrar and under such conditions as he may impose, a co-operative society composed solely of displaced persons and recommended by the department dealing with the displaced persons may grant loan to a member irrespective of the amount of share capital paid up by such member;(j)[any financing bank other than the State Co-operative Bank and a Central Co-operative Bank] [Substituted by Serial No. (19)(a)(ii)(F), ibid, w.e.f. 1.2.2013, for the words the state co-operative bank or any other Co-operative bank.] may grant loan to a member against mortgage of immovable property up to a maximum limit of eighty per centof the market value of such property, irrespective of the amount of share capital paid up by such member.90. Form of declaration creating charge on Immovable Property of Members.
(1) A declaration to be made under section 54 shall be in Form XVII.91. Form of declaration for creating Gehan on land or other Immovable property or interest therein.
(1) A declaration to be made under sub-section (1) of section 55 shall be in Form XIX.92. Levy of water rate and embankment protection rate of non-members.
(1) A Co-operative society, object of which is to provide irrigation facilities to the cultivable land of its members, may in Form XXI apply to the Collector for the demarcation of the area irrigable from any source of irrigation other than a tank which has been declared to be derelict tank.under section 4 of the Bengal Tanks Improvement Act, 1939 (Bengal Act XV of 1939).93. Map of the irrigable area.
The map of the irrigable area, the protected area or the Samabaya Krishi Kshetra shall be drawn upon a scale showing the boundaries of the concerned area and the settlement plot numbers of the lands included in such area.94. Levy of water-rate and embankment protection rate.
The Board of a Co-operative society may decide and fix the water rate per acre per year for supplying water to the lands for irrigation purpose.95. The period within which and the manner in which mortgage deed is to be sent to the registering office.
A copy of the mortgage deed referred to in sub-section (2) of section 60 duly certified by the Manager or the Branch Manager shall be sent to the registering officer through a messenger or by registered post with acknowledgement due within thirty days from the date of its execution.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, grant97. Compromise or arrangement between Co-operative Society and its creditor.
Where a compromise or arrangement is proposed by a Co-operative society or its creditor or any class of creditors as referred to in section 62, the Board will decide the matter in a meeting or meetings convened for the purpose and the settlement made between the parties shall be placed before the General Body for ratification.98. Conduct of sale by the Sale Officer.
The sale officer shall conduct the sale as prescribed under the Act and rules.99. Power of State Government to Guarantee.
(1) In case of any debenture or of any class or series or issue of debentures issued under the Act, the State Government shall guarantee repayment of the principal and the payment of the interest thereon, subject to such maximum amount of principal or such rate of interest and such other conditions, as the State Government may decide.100. Liability to furnish information.
Every officer and every member of a Co-operative society shall furnish such information in regard to the transactions or workings of the society, as may be required of him by the Registrar, an audit officer, arbitrator, liquidator or any person conducting an inspection or enquiry under Chapter X of the Act.101. Change of Liability.
(1) A Co-operative society may, by amendment of the bye-laws, change the form or extent of its liability.102. Co-operative Society's power to call for Statement of claims.
(1) When a member of a Co-operative society, which includes among its objects the advance of loans to its members, applies for a loan or when a person applies for membership of such a society, the society may serve a notice on any creditor named in the application or ascertained after enquiry, and may also publish a general notice on all creditors, requiring him in Form XXVII and within the time specified in the notice, to furnish a written statement of his claim in Form XXVIIA.103. Co-operative Society's power to call for notice of suits or proceedings against members.
A Co-operative society the objects of which includes advance of loan to its members and the financing bank, if any, of which such society iS a member, may where revenue or loan or advance realizable as public demand is payable by any member of such society to the State Government, by a notice served upon the Collector, require the Collector to furnish to such society or the financing bank or both, notice of any suit or proceedings for recovery of arrear of revenue or loan or advance instituted or commenced, by him against such member.104. Restrictions on transactions with non-members.
On the application of a member of any society or of his own motion, when it appears to the Registrar that it is necessary in the interest of the working of any particular society, [other than any Co-operative Credit Structure Entity] [Substituted by Serial No. (20) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013.] to regulate or restrict transactions of such society, with any non-member, the Registrar shall, after giving the society an opportunity of being heard, issue such directions as he may consider necessary regulating or restricting such transactions.104A. Creation of Posts. (1) The Board of a Co-operative society may from time to time create posts of different categories of employees and officers subject to the provisions of section 43, to assist the Co-operative in the performance of its duties and discharge of its function and such creation of posts shall only be made with the approval of the General Body.
105. Procedure for direct recruitment of staff by Co-operative societies.
(1) Subject to the provisions of rule 104A, all Co-operative societies shall notify their vacancies, other than those required to be reported to the Co-operative Service Commission, through publication of advertisement at least in one national daily newspaper, and to the Local Employment Exchange or to the Director, National Employment Exchange, as the case may be, and ask for names of suitable candidates in terms of the qualifications required of such candidates.105A. Constitution of Selection Committee.
Co-operative Societies other than those mentioned in the Fifth Schedule of the Act and in regard to selection of Managing Director or the Chief Executive Officer of the West Bengal State Co-operative Bank Ltd. and all Central Co-operative Banks, the Selection Committee for assisting the Co-operative societies in the matter of selection of candidates under rule 105 shall be constituted as follows :106. Method of recruitment and conditions of service of the officers and employees of Co-operative societies.
The method of recruitment and conditions of service of the officers and employees of Co-operative societies [other than Co-operative Credit Structure Entities] [Substituted by Serial No. (22)(a) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013.] shall, subject to the terms of specific contract enforceable by law and the provisions of any law for the time being in force, be as enunciated in the Appendix to this Chapter :Provided that if any particular matter is not covered in the specific contract, the matter shall be guided by the method of recruitment and conditions of service as indicated in the Appendix to this Chapter.Appendix to Chapter VMethod of recruitment and Conditions of Service1. Groupings - The employees of Co-operative societies shall be grouped as follows :
Group A Top Level Management.Group B Medium Level Management.Group C Clerical and Operative.Group D Subordinate Staff2. Status of employees - The employees shall be temporary, on probation and permanent.
3. The minimum qualifications for appointment - (1) The minimum qualifications for appointment to different posts of co-operative societies shall be as follows :
Group A Bachelor's degree of a recognized university with knowledge in computer scienceGroup B : Bachelor's degree of a recognized university with knowledge in computer scienceGroup C : Madhyamik pass certificate with knowledge in computer scienceGroup D : Must have passed the annual examination of Class VIII of a Madhyamik School, recognized by the West Bengal Board of Secondary Education.Provided that for appointment to the post of Accountant a degree in commerce or a diploma in Chartered or Cost Accountancy along with knowledge in computer science shall be essential :Provided that the Board may prescribe higher qualifications and may also prescribe marks or division in the qualification.4. The age for recruitment - (1) The minimum age for direct recruitment to a post in the society shall be eighteen years on the first day of January of the year in which the vacancies are advertised.
5. Medical Fitness - No person other than person appointed on deputation from another Co-operative society shall be appointed to any post under any Co-operative society without medical certificate of fitness being granted by a Registered Medical Practitioner of such standing as the board may approve.
6. Appointing Authority - The board shall be the appointing authority of its employees and may, from time to time, delegate its powers in this regard to such authority as it may decide by. a resolution in meeting.
7. Appointment - (1) All appointments by direct recruitment excepting the deputation shall be made on the basis of the result of a written examination and interview.
8. Comment of Service - The service shall commence from the date of joining the service provided that, if a person joins in the afternoon of a day, his service shall be deemed to have commenced from the forenoon of the next day.
9. Seniority - Seniority in a particular cadre of employees shall be determined according to the date of their joining the cadre. If in case of any two or more employees the date of joining is the same their inter se seniority shall be determined according to the seniority in age and in the case of such employees the date of birth of any two or more employees is also the same, the inter se seniority shall be decided by the board on a lot. In case of employees appointed or promoted to a post in one batch, the seniority shall be determined in accordance with the order of seniority to be specified by the appointing authority on the basis of results of the test taken. If one or more promotees and one or more direct recruit join on the same date, the promotees shall be placed above the direct recruit.
10. Pay Allowances and Other Concessions - (a) The board shall be the competent authority to determine and create the post of different levels of management as provided in paragraph 1 of the Appendix to Chapter V, to frame scale of pay, dearness allowance and other allowances in respect of each category of employees of the society. The board shall also be the competent authority to revise the same from time to time if circumstances so demand :
Provided that where any co-operative society has incurred loss in the previous year, or has accumulated losses in its account the board shall not increase the scale of pay or any allowances in respect of any category of its employees without the approval of the Registrar.11. Transfer and Training - (1) Every employee shall be liable to be transferred from one post to mother and/or from one station to another in the interest of the business of a co-operative society. Every employee shall be liable to join any training course as may be decided by the board and will be entitled to full pay and allowances during the training period including period of journey to and from the training centre. A society shall be under obligation to send an employee for training when that benefit the employee.
12. Leave - (a) The following categories of leave shall be admissible to an employee of a co-operative society to the extent noted against each :
13. Conduct and Discipline - (a) Every employee of a co-operative society shall at all times :
14. Misconduct and disciplinary action - (a) The following acts, among others, shall constitute misconduct of an employee, namely
15. Disciplinary and Appellate Authorities - (1) For the purpose of imposing any penalty under paragraph 14, the Board which is the appointing authority, shall be the 'disciplinary authority', and the general body of members in the general meeting shall be the appellate authority.
16. Suspension - (a) An employee of a co-operative society whose conduct requires investigation on a charge of misconduct enumerated in clause (a) of paragraph 14 may be placed under suspension pending enquiry, if in the opinion of the disciplinary authority the attendance of such employee on duty during the period of investigation into such charge is likely to vitiate the proceedings.
17. Removal from service on criminal conviction - An employee of a co-operative society shall be removed from service on criminal conviction by a competent court.
18. Resignation - (a)(i) A permanent employee may resign from the service of a society on giving three months' notice to the society in writing, failing which he shall be liable to pay an amount equal to three month's salary;
19. Retirement and Retirement benefits - (1) Every employee of a Co-operative society shall retire on superannuation attaining the age of 60 years.
20. Appointment on Compassionate grounds - Rules as applicable to the employees of the State Government shall apply to the employees of Co-operative societies in respect of appointment on compassionate grounds.
21. Formulation of other conditions, if any - Besides the conditions of service as mentioned under these rules, the board may formulate other conditions of service as may be required from time to time.
Chapter VI
Members of Co-operative societies and their duties, rights, accountability, privileges and liabilities
107. Eligibility for Membership.
No person, qualified to be a member of a co-operative society under the Act, or the Rules or the Bye-laws shall be excluded from membership :Provided that without the permission of the Registrar :108. Form and Manner of Admission to Membership.
A person intending to be a member of a Co-operative society shall apply to such co-operative society in Form XXVIII and such application shall be addressed to the Chief Executive Officer of the society by whatever designation he may be called.109. Disposal of Objection.
Where an objection is received against any such application for membership, the objection shall be placed in the next meeting of the Board for decision :Provided that the Board shall before coming to a decision afford the applicant and the objector an opportunity of being heard.110. Appeal against refusal to admit any Applicant as Member of a Society.
(1) On receipt of an appeal under sub-section (3) of section 64 the Registrar shall issue clear seven days' notice to the appellant, to the society concerned and to the objector, if any, fixing the date, time and place of hearing and after affording the parties an opportunity of being heard, the Registrar shall make appropriate order and the order shall be binding on the society with effect from the date of receipt of the same. No resolution of the Board admitting the appellant as member shall be necessary if the Registrar decides in favour of the admission.111. Exercise of Rights of Membership and Liability of Members.
(1) Before a member may exercise rights of membership, he shall :(i)sign a declaration in such form, as may be required by the Board, undertaking that he shall be bound by the bye-laws of the society.(ii)sign the register of members; and(iii)make payment of share money wherever necessary;Provided that the requirement of the provisions of this clause shall be communicated to a member within fifteen days from the date of enrolment of such member.112. Appeal against order of Expulsion or Suspension.
Where the Board of a Co-operative Society expels or suspends a member, such decision shall be communicated to the member within fifteen days from the date of such decision. The member such expelled or suspended shall have a right of appeal to the immediate next general meeting and the decision of the general meeting on such appeal shall be final :Provided that no such expulsion or suspension shall be made after publication of notice of the general meeting.113. Cessation of Membership of a Co-operative Society.
A member of a co-operative society shall cease to be such member, if he :114. An association or body of persons as a member of a co-operative society.
When any association or body of persons or a Co-operative society is admitted as a member of a Co-operative society, it shall appoint any one of its directors or officers, by an instrument in writing, to exercise its rights and perform its duties in relation to such society.115. Manner of recalling a loan not utilized for proper purpose.
(1) Where the Board of a society has reasonable cause to believe that a member has not utilized a loan for the purpose for which it was advanced, the society may, by a notice, direct the member to show cause, within such time as may be specified in the notice, why the loan shall not be recalled, and where no cause is shown to the satisfaction of the society within the time specified, the society :(a)may recall the loan; and(b)if the loan is not refunded immediately on recall shall apply to the Registrar for an award under section 139 in order to recover the loan.116. Restriction on interest of a Member of a Society with Limited liability and shares.
Where the liability of a member of a co-operative society is limited by shares, no member other than the State Government or another co-operative society shall hold more than such portion of the share capital, of the Co-operative society as may, subject to the maximum of one fifth of the share capital of the society be prescribed in the bye-laws of the Co-operative society.[Provided that in case of societies under co-operative credit structure entity, the State Government shall not subscribe for more than twenty five per centum of the total share capital and the State Government or the society shall have the option to reduce the share capital contributed by the State Government.] [Proviso added by Serial No. (23) of the Notification No. 3857-Co-op./H/2R-09/2012. dated 26th December, 2012, w.e.f. 1.2.2013.]116A. Disposal of deceased Member's share or interest and procedure for calculation of value of shares.
(1) Where a co-operative society has to make a refund of the value of a share, the value of the share shall be deemed to be equal to the amount paid upon the share :Provided that where a portion of the assets is estimated to be bad or doubtful in the latest audited balance sheet, and is not covered by funds created out of profits, the Board may, for the purpose of such payment, reduce the value of the share, in the same proportions as the aggregate amount of assets which are not bad or doubtful, less the amount of outside liabilities, bears to the paid-up share capital.117. Nomination of transferee.
(1) A member of a co-operative society may in accordance with the provision of section 76 nominate in writing any person belonging to his family to whom the share or interest or the value of such share or interest shall, on his death, be paid or transferred under the provision of the Act; nomination shall be made in Form XXVIIIB;Provided that if a member has no family he may nominate any person to whom such share or interest or the value of such share or interest shall be paid or transferred :Provided further that such member may, from time to time, revoke such nomination and make a fresh nomination.118. Refund of share value.
Where a member of a co-operative society i ceases to be a member due to any reason, the shares held by him in the society may be refunded in accordance with the provisions of rule 116A.Chapter VII
Properties and funds of co-operative societies
119. [ Investment of Funds.
In addition to the manner specified in section 79 of the Act, a co-operative society may invest or deposit its funds in any other manner permitted by the Registrar and in case of societies under co-operative credit structure entity, as provided under sub-section (6) of section 134C of the Act.] [[Substituted by Serial No. (24) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013, earlier which was as follows :119. Investment of Funds.In addition to the manner specified in section 79 a Co-operative society may invest or deposit its funds in any other manner permitted by the Registrar and in the manner in case of societies under Co-operative credit structure entity as provided under sub-section (6) of section 134C.]]
120. Utilization of Bad Debt Fund.
A Co-operative society may, subject to the provisions of section 81 invest or deposit the bad debt fund121. Use of Reserve fund and other funds in the business of a society.
A co-operative society may, with prior approval of the general body and on such conditions as it may impose, use in its business122. Employees' Provident Fund.
(1) A Co-operative society establishing Employees' Contributory Provident Fund under section 83 shall make regulations for its management, particularly with regard to(i)authority to administer the fund:(ii)amount of employees contribution to be deducted from the employee's salary;(iii)mode of nomination for payment of the amount of the fund in case of the employee's death;(iv)The purpose for which, extent to which, and the period after which advance may be made from such fund, and the number of monthly instalments in which the advance is to be repaid;(v)Final payment of the amount standing in the fund on the employee's retirement, resignation or otherwise;(vi)Maintenance of accounts of such fund.123. Declaration of Dividend, Bonus, Rebate, etc.
(1) In every co-operative society with shares, dividend may be declared up to a maximum of 12 per cent per annum, on the amount paid up on shares as laid down in clause (a) of sub-section (1) of section 86 :Provided that a Primary Agricultural Credit Co-operative Society or a Co-operative Agriculture and Rural Development Bank may pay dividend in accordance with the guidelines framed by the Registrar in consultation with the National Bank as provided under sub-section (8) of section 134C.124. Co-operative Education Fund.
(1) Every co-operative society shall, after the close of each co-operative year contribute five per centof its net profit subject to a maximum of rupees fifteen thousand to the co-operative Education Fund. Such contribution shall be remitted to the West Bengal State Co-operative Bank Limited or to the Central co-operative Bank of the area concerned within three months from the date of receipt of the audited accounts. The Central Co-operative Bank on receipt of the amount shall transfer the same to the West Bengal State Co-operative Bank Limited within a period of thirty days from the date of the receiptProvided that the societies under Co-operative Credit Structure Entity may contribute as per this sub-rule to the Co-operative Education Fund but they shall have no compulsion in the matter as provided under sub-section (9) of section 134C.125. Contribution for Charitable purposes.
A co-operative society may make contributions under clause (b) of sub-section (1) of Section 86 for any charitable purpose as defined in section 2 of the Charitable Endowment Act, 1890 (Act No. 6 of 1890).Chapter VIII
Special provisions for Housing Co-operative Societies
126. Functions of promoters.
For the purpose of registration of a housing co-operative society all the promoters intending to join the application for registration shall hold meeting for127. Functions of the Chief Promoter, the Chairman, the Vice-Chairman and the Treasurer.
The Chief Promoter of a housing co-operative society shall take steps, as may be necessary, under the provisions of the Act and Chapter II of these rules to get the society registered and shall128. Holding of the first meeting of the board of a Housing Co-operative Society.
After registration of a housing Co-operative society the Chairman or, in his absence, the Vice-Chairman shall, within three months from the date of such registration, convene the first meeting of the board for the purpose of election of office bearers other than the Chairman, the Vice-Chairman and the Treasurer and for such other purposes as the Chief Promoter, may, with the approval of the Chairman determined.129. Report to the first general meeting and commencement of work.
(1) The report under clause (b) of sub-section (1) of section 89 shall, besides re Dort about progress of the work, contain particulars of (a) funds raised from members (b) expenses incurred under various heads prior to and after registration, (c) how many members resigned and how many enrolled after registration of the society and (d) the latest estimate regarding the project cost.130. Allotment of plots or houses or apartments.
(1) Allotment of plots, he uses or apartments by the Board shall be made strictly on the basis of the principles and policies adopted in its first meeting and shall be communicated to each member within seven days from such decision about allotment or of otherwise. Any person dissatisfied by the decision of the Board may appeal to the general body of members whose decision shall be final.131. Membership.
(1) Every applicant for membership of a housing co-operative society shall submit at the time of registration of the society or admission as member after registration the following documents to the Registrar or to the society, as the case may be :(i)Declaration in the form of an Affidavit in prescribed form(ii)Two recent passport size photographs duly attested by the Chief Promoter and in case of Chief Promoter by an M.P./M.L.A./ local Municipal Commissioner/Pradhan of Gram Panchayat/any Gazetted Officer of the State or the Central Government/Headmaster/ Principal of any Government recognized educational Institution.(iii)Copy of salary certificate or copy of Form 16 showing deduction of P. Tax (in case of salaried persons),(iv)Copy of Professional Tax Registration Certificate or Professional Tax Enrolment Certificate or Professional Tax Clearance Certificate, as the case may be, (in case of professionals),(v)Copy of PAN Card or PPO or P. Tax Clearance Certificate in case of other category(vi)Application for nomination in prescribed form.132. Cessation of Membership.
(1) A person shall cease to be a member, if(i)he incurs any of the disqualifications to be a member;(ii)he fails to accept any allotment of land or house or apartment within a period of ninety days from the date of allotment; or(iii)he or any member of his family establishes any business relationship with the society or acts as an advocate or solicitor against the society, unless otherwise directed by the Registrar.133. Expulsion of Members.
(1) Any member who continues to default in payment of his dues towards cost of land or house or apartment allotted to him by the society for more than six months without a break or in payment of his maintenance charges for more than three months without break may be expelled from the society by the vote of two-thirds of the members of the board present and voting at a meeting after he has been given an opportunity of being heard Ind no resolution of the board shall be effective unless it is submitted to the Registrar for approval and approved by him :Provided that the order of expulsion shall take effect only from the date of communication of the decision of the board to the concerned members after the approval of the Registrar, as aforesaid, has been duly obtained :Provided further that the approval or disapproval of the Registrar shall be communicated to the society within a period of six weeks and in the absence 4 such communication the resolution of the board shall be effective.Explanation.The power of approval conferred under this rule shall vest in the Registrar exclusively and shall not be capable of being delegated to any other officer.134. Recovery of dues from member, after his entitlement to title or interest in land or house or apartment.
Where a member, after his entitlement to title or interest in any land, house or apartment continues to default in payment to the society for a period of more than six months, the board may take steps for recovery of the dues laid down against serial 4 of the Second Schedule to the Act.135. Powers and duties of the Board of Housing Co-operative Society.
Subject to the powers and duties conferred and imposed by these rules, the Board of a housing co-operative society shall exercise the following powers and perform the following duties, namely136. Escalation of Project Cost.
The Board shall endeavour to avoid any escalation of project cost. However, if there is any escalation, the board shall bring the fact to the notice of the general body in the annual general meeting or special general meeting forthwith.137. Financial transactions and maintenance of accounts in a housing co-operative society.
(1) All financial transactions in a co-operative housing society involving an amount exceeding one thousand rupees shall be made by Account Payee cheques only.138. Transfer and letting out by members of a housing co-operative society.
(1) In all cases of transfer and letting out of land, house or apartment written consent of the society shall be required.139. Refund of deposits to a member or his nominee in the event of his resignation or expulsion or death.
Deposits made by a member of a housing co-operative society towards cost of project shall, in the event of termination of his membership by resignation, expulsion, death or otherwise be refunded to him or his nominee or his legal heir, as the case may be, within six months from the date of such termination.140. Annual General Meeting of a Housing Co-operative Society.
In the annual general meeting of a co-operative housing society held in terms of section 29, the board shall submit a comprehensive report in terms of section 90 of the Act.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.142. Restriction on borrowing.
Notwithstanding anything contained elsewhere in these rules, the West Bengal State Co-operative Housing Federation Limited or any co-operative housing society may incur liabilities by way of loan from any other co-operative society, the Government or any other fir financing institution against adequate security irrespective of the amount of paid-up share capital and reserve fund separately invested outside the business of the society.143. Restriction on issue of loan.
Notwithstanding anything contained elsewhere in these rules, the West Bengal State Co-operative Housing Federation Limited or any other co-operative housing society may grant loan to a member up to fifty times the amount of Share Capital paid-up by such member so, however, that the amount of loan to be granted to the member shall not exceed ninety per centof value of the land acquired or taken possession of by such member or where possession of by such member or where building has been constructed or proposed to be constructed on such land, or both land and building.144. Valuation of land.
(1) The value of land for the purpose of clause (c) of section 72 shall be determined by the society(a)by arriving at an average sale value with reference to recorded sales of similar land in the locality within the last three years, or(b)if no such record of sale is available, by having the value of the land assessed by the Land Acquisition Collector within the local limits of whose jurisdiction the land is located.145. Restriction on change in the scheme of the project and number of projects in a Housing Co-operative Society.
(1) No primary housing co-operative society shall undertake any housing project other than one decided upon in the promoters' meeting for the purpose of registration of the society without the approval of the general body and concurrence of the Registrar :Provided that in the Calcutta Metropolitan Area; as defined in Calcutta Metropolitan Development Authority Act, 1972 {West Bengal Act No. 11 of 1972), no Primary co-operative housing society shall sponsor more than one housing project.Explanation.Housing Project" means multistoried buildings or a cluster of houses in a compact area.146. Creation of second mortgage on a co-operative land, house or apartment in favour of the employer by a member employed in the public sector.
Any member of a housing co-operative society, who is an employee of the central or the state government or any public undertaking or government sponsored institution, may on being formally allotted land, house or apartment by the society of which he is a member, obtain loan from his employer on such terms and conditions as may be imposed by the employer and such loan, either in lump or in suitable instalments, as the case may be, shall be paid to him or on his authority to the housing co-operative society of which he is a member or the West Bengal State Co-operative Housing Federation Limited as may be decided by the employer upon an agreement by the Loanee member to assign the right with the co-operative housing society upon a further agreement to pledge his gratuity or deposits or interest. He shall also be required to execute a second mortgage in favour of his employer after completion of the house or the apartment.147. Mode of communication by members to a Housing Co-operative Society in certain matters.
(1) When a member intends to vacate the possession of the plot, house or apartment he shall communicate such intention to the board in writing explaining the reasons thereof and intimating the period by which he intends to vacate.148. Apportionment of cost of land, house or apartment in Housing Co-operative Society.
(1) The cost of any land (including its development cost) or the cost of .any house or apartment on such land built by a housing co-operative society shall be apportioned in such manner as may be decided by the board.149. Entitlement by a member of a Housing Co-operative Society to title or interest in any land, house or apartment.
A member of a housing Co-operative society shall not be entitled to any title or interest in any land, house or apartment unless he has made full payment towards the cost of such land, house or apartment as may be finally apportioned by the society.150. Circumstances under which a member of a Housing Co-operative Society may reside outside the house or apartment allotted to him.
A member of a housing co-operative society may under the following circumstances be allowed to reside outside the house or apartment allotted in his favour by a housing co-operative society :151. Quarterly statement to be furnished.
The statement to be furnished under sub-section (2) of section 91 shall be in Form XXIX.Chapter IX
Co-operative Service Commission, Co-operative Registration Council and Co-operative Election Commission
152. West Bengal Co-operative Service Commission.
(1) The Chairman of the Co-operative Service Commission appointed under section 94 shall be paid in respect of time spent on actual service, salary and allowances, last drawn by him where he is a retired officer and his usual salary and allowance where he is a serving officer :Provided that if the person appointed as Chairman of the commission is in receipt of pension (Other than disability or wound pension), his salary shall be reduced by the amount of that pension and if he has, before such appointment -received any such sum in lieu of a portion of the pension, his salary shall be reduced by the amount of that portion of the pension and the pension equivalent to gratuity.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.154. Co-operative Election Commission.
(1) The Co-operative Election Commission shall hold meetings for the purpose of fixing general or particular guidelines and rules of business for holding of elections of all registered co-operative societies in West Bengal :Provided that the Board of all registered Co-operative societies shall furnish the commission such papers, information which the Commission may require fro Ti time to time.2B.
)(i) If the State Government considers it necessary to conduct an inquiry into any allegation including allegation of violation of law, misconduct with or without involving moral turpitude against the Co-operative Election Commissioner of the Co-operative Election Commission, it shall appoint an inquiring authority.(ii)While holding the inquiry, the inquiring authority(a)shall follow the principles of natural justice;(b)may call for any record or document in possession of the Commission and the Secretary of the Commission shall present or cause to present such records and documents before the inquiring authority;(c)shall provide a reasonable opportunity of being heard and adducing his defence to the charged Co-operative Election Commissioner.(iii)If charges are framed and served upon the Co-operative Election Commissioner, the charged Co-operative Election Commissioner may be kept out of his office by an order of the State Government. If situation so demands, the charged Co-operative Election Commissioner may be placed under suspension by the State Government. While in suspension, the charged Co-operative Election Commissioner shall be entitled to get half of the pay admissible to the Co-operative Election Commissioner.(iv)The inquiring authority shall report its findings on each of the articles of charge to the State Government.(v)On receipt of the report of inquiry, the State Government shall consider the same and pass appropriate orders including an order on the admissibility of full pay for the period spent on suspension.Chapter X
Audit Inspection and Inquiry
155. Preparation of Panel of Auditors.
For preparation of panel of Auditors under section 97 the State Government or the Director of Co-operative Audit with the approval of the State Government shall invite application from amongst the eligible persons which shall include the members of the Institute of Cost and Works Accountant of India constituted under the Cost and Works Accountant Act 1959, and members of the Institute of Chartered Accountants of India both having Certificate of Practice issued by the respective Institutions. Such panel of auditors shall be prepared from the members of above named two Institutions by obtaining applications from them as provided under sub-section (1)(b) of section 97 through advertisement in at least one State level daily newspaper on such terms and conditions as may be decided by the State Government and upon receiving such applications, such panel shall be finalized by a Committee constituted by the State Government from time to time.[Provided that the accounts of the State Co-operative Bank, a Central Co-operative Bank and the State Co-operative Agriculture and Rural Development Bank shall be audited and certified by Chartered Accounts as defined in the chartered Accountant Act, 1949 appointed by it from the panel approved by the National Bank.] [Proviso added by Serial No. (28), ibid, w.e.f. 1.2.2013.]155A. Audit under clause (b) of sub-section (1) of section 97 of the Act.
Audit under clause (b) of sub-section (1) of section 97 of the Act shall include the following : 155B. Annual Audit, Monthly Running Audit, Concurrent Audit, Re-Audit etc.
An audit under clause (b) of sub-section (1) of section 97 of the Act, shall include annual audit, monthly running audit, concurrent audit, re-audit and other matters as decided by the State Government.156. Audit Fees.
(1) A Co-operative Society shall pay audit fee calculated on the working capital [or turnover, whichever is higher] [Inserted by Serial No. (29)(a) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013.] on the last day of the co-operative year for which the audit fee will be due.157. Payment of audit Fees.
(1) Where the audit of the accounts of a co-operative society is conducted by a Departmental Officer, the audit fees shall be deposited, within a period of three months from the date of submission of the audit report, in the nearest Treasury or the sub-treasury, as the case may be, under the appropriate receipt head of the State Government and one copy of receipted challan shall be submitted to the Director of Co-operative Audit by the Co-operative society,158. Audit Report.
(1) The audit report referred to in sub-section (1) of section 98 shall state(a)Whether any of the transactions appears to him to be contrary to law or any direction of the Registrar;(b)Whether every sum which ought to have been but has not been brought into account;(c)Whether the amount of any deficiency or loss which appears to have resulted from any negligence or misconduct, requires further investigation;(d)Whether any money or property (including stock) belonging to the society appears to have been misappropriated or fraudulently retained by any person;(e)Whether any asset appears to him to be a non-performing asset or bad or doubtful;(f)Whether or not the Audit Officer has obtained all the information and explanations required by him;(g)Whether or not, in his opinion, the balance sheet and the profit and loss account referred to in the report are drawn up in conformity with the law;(h)Whether or not such balance sheet exhibits a fair account of the state of the society's affairs according to the best of his information and the explanation given to him and as shown by the books of the society;(i)Whether, in his opinion, books and accounts have been kept by the society as required under the Act, the rules, the bye-laws and the directions of the Registrar (if any);(j)Whether there has been any material impropriety or irregularity in the expenditure or in the realization of moneys due to the society.159. Assessment of Audit Fee on Co-operative Society.
Audit fee shall be assessed by the Director of Co-operative Audit 160. Exemption and Remission of Audit Fees.
(1) All Students' Consumers Co-operative and Students' Health Co-operative shall be exempted from payment of audit fees.161. Procedure of Audit.
(1) Unless the Director of Co-operative Audit directs otherwise, the audit of a Co-operative society shall be conducted in the registered office of the society and at the branches and pay offices, if any.162. Audit objections.
While conducting the statutory audit of a co-operative society under sub-section (12) of section 97 of the Act, the Audit Officer may issue, from time to time during audit, interim objections to the Secretary of the society or to the officer performing the duties of the Secretary for compliance or explaining the defects and irregularities pointed out in such objections within a period not exceeding seven days. The secretary or the officer performing the duties of the Secretary, as the case may be, shall return the interim objection sheets with the compliance report to the Audit Officer within the time specified by the Audit Officer. The Audit Officer shall review the compliance report and waive such objections which, in his opinion, have been complied with satisfactorily and shall incorporate the remaining objections in the audit report.163. Writing off Assets and Bad Debts.
(1) Subject to approval of the Registrar, any debt or dues or any asset considered bad shall be written off by the general meeting in the order below against(a)the bad debt fund, or any fund created out of profits as provision for non-performing assets or bad debts, as certified by the audit officer:(b)any other fund created out of profits but not earmarked for any specific purpose; and(c)the reserve fund constituted under the Act.164. [ Submission of Special Report by Audit Officer.
When an Audit Officer notices in course of his audit that there exists a case of serious irregularity such as misappropriation, embezzlement of funds or pilferage of stocks, violation of provisions of law, he shall intimate such irregularities to the Registrar in a sealed cover marked "confidential" as expeditiously as possible for such action as the Registrar may consider necessary and expedient.] [[Substituted by Serial No. (30) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013, earlier which was as follows :164. Submission of special report by Audit Officer.When an Audit Officer notices in course of his audit that there exist a case of serious irregularity such as misappropriation, embezzlement of funds or pilferage of stocks, violation of provisions of law, he shall intimate such irregularities to the concerned society and to the Registrar through Proper Channel in a sealed cover marked to the concerned society and confidential as expeditiously as possible for such action as the Registrar may consider expedient.]]
165. Form of Audit Statements.
The statements of accounts shall be prepared by the Board in Form 30 or in such other form as the Registrar may approve.165A. Seizure of books and documents by the Inspecting Officer or Inquiring Officer.
As provided under sections 99 and 100 of the Act, an Inspecting Officer or Inquiry Officer, as the case may be, during inspection or inquiry, may seize any book or document of the Co-operative society from its office as may be required by him in the interest of the inspection or inquiry by preparing two copies of seizure list taking at least one witness and hand over one copy to an officer or employee of the Co-operative society obtaining a receipt.Chapter XI
Settlement of Disputes
166. Reference of a dispute.
A dispute to be filed before the Registrar shall be made in writing to be called the plaint and shall, inter alia, contain167. [ Filing of disputes.
(1) For filing a dispute under section 102 of the Act, the plaintiff shall have to pay fees in court-fee stamps.] [[Substituted by Serial No. (31) of the Notification No. 3857-Co-op./H/2R-09/2012. dated 26th December, 2012, w.e.f. 1.2.2013, earlier which was as follows :167. Filing of dispute.For filing a dispute under section 102 the petitioner shall in addition to the provision contained under rule 166 have to follow the procedure under that section.]]
168. Persons qualified to be appointed as Arbitrators.
(1) An arbitrator or Arbitrators may be nominated or appointed from169. Disposal of Disputes.
The disputes required to be disposed of under chapter XI of the Act shall be decided as per the provisions contained in these rules subject to the provisions contained in the Act.170. Procedure for disposal of disputes.
(1) For settlement of a dispute, under sub-sections (1), (2) and (3) of section 103, the Board of Arbitrators or the forum of Arbitrators or the arbitrator, as the case may be, shall(a)fix the date, hour and place of hearing of the dispute and(b)have power to allow representation by agent, guardian or next friends.171. Award or decision.
(1) After conclusion of hearing of the case, the Board of Arbitrators or Forum of Arbitrators or the Arbitrator, as the case may be, on examination of evidence on record and on consideration of arguments oral or written, if any, as advanced by the parties, shall make a reasoned award in writing under his signature with date in accordance with justice, equity and good conscience.172. Amendment of award, order, etc.
(1) If there are any clerical or typographical or arithmetical mistakes in the award or any interim order or errors arising therein from any accidental slip or omission, the same may be corrected by the Board of Arbitrators or forum of Arbitrators or the Arbitrator, as the case may be, either of its or his own motion or on the application of any of the parties. Such application shall be made within 15 days from the date of award or order.173. Withdrawal of reference by the Registrar.
The Registrar may withdraw the reference from the Arbitrators and may decide the dispute himself or may make fresh appointment of an arbitrator or arbitrators on one or more of the following grounds :174. Execution of decision or award.
(1) For sums payable under an award in any dispute, recovery shall be made in the manner specified under section 143 and the Second Schedule as a Public demand upon requisition of the awardees.175. Disposal of record.
(1) The original records of a dispute proceedings, after the decision or award has been delivered, shall be kept in such place and manner as the Registrar may direct.176. Certified copy.
[(1) A certified copy of an order, decision, award or evidence of the parties shall,. on application, be given to a party by the Registrar duly certified by him on payment of fees at the rate of fifteen rupees for each foolscap page or part thereof typed in double space or at the rate of five rupees for each page, if photo copied. The fee shall be paid in court fee stamps.] [[Sub-rule (1) Substituted by Serial No. (32) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f, 1.2_2013, earlier which was as followsChapter XII
Dissolution of Co-operative Societies
177. Order for dissolution of a Co-operative Society.
(1) When the Registrar passes an order under section 106 directing the dissolution of a Co-operative Society, he shall(a)publish the order in such manner in the locality as he may think fit;(b)communicate the order to the society by registered post with acknowledgement due or through a messenger; and(c)send a copy of the order to the concerned Co-operative society to which it is affiliated and the financing bank, if any, by registered post with acknowledgement due or through a messenger.178. Appointment or removal of Liquidator.
(1) Where no liquidator is appointed under section 110, the Registrar shall take appropriate steps for dissolution of the affairs of the society as per the provisions contained in the Act.179. Publication of notice.
Immediately after the date on which the order directing the dissolution of the society takes effect, the liquidator shall publish, in such manner as the Registrar may direct, a notice in Form XXXIII requiring all claims against the society to be forwarded to him within one month of the publication of the notice.180. Remuneration of Liquidator.
The liquidator may be allowed such remuneration not exceeding two and a half percent of the assets of the society as the Registrar may decide. Such remuneration may be fixed to cover all costs incidental to the liquidation and shall be met out of the assets of the society.181. Issue of summons by a Liquidator.
The Liquidator may issue summons to any person to interrogate them as provided under sub-section (13) of section 111.182. Liquidator to keep notes of deposition.
The Liquidator shall keep short notes of the deposition of persons whose evidence he takes.183. Recovery by Certificates.
For recovery of dues, the Liquidator may take steps under the Bengal Public Demands Recovery Act, 1913 (Bengal A t ill of 1913).184. Distribution of Assets.
(1) Subject to provision of any other law, after calculation of the total realized assets, payment out of these assets shall be made in order of priority as mentioned below : (a)costs, charges and expenses of liquidation proceedings and remuneration of the liquidator, if any;(b)any sum borrowed on the security of the assets of the Co-operative society for the purpose of liquidation proceedings;(c)audit fee due and payable;(d)debts due to the government, local authority and financing bank;(e)claims of other creditors including personal debts and deposits of members and non-members. If adequate assets are not available, pro-rata payments shall be made.185. Final report of Liquidator and termination of proceedings.
(1) After the liquidation proceedings including distribution of assets of society have been closed, the Liquidator shall submit a final account and report to the Registrar.186. Disposal of books, etc. by the Liquidator.
Upon the termination of liquidation proceedings, all books, registers and accounts belonging to the society and all books, accounts and papers relating to the liquidation proceedings, which are in possession of the Liquidator shall be, along with a list thereof in duplicate, deposited with the Registrar or such person as the Registrar may direct and shall be reserved for six years therefrom.Chapter XIII
Special provisions for State Co-operative Bank, Co-operative Agriculture and Rural Development Bank, Central Co-operative Bank, Primary Co-operative Credit Society, Apex Housing Society and Urban Co-operative Banks
187. Productive purposes for which a Co-operative Agriculture And Rural Development Bank may grant loan.
The purposes for which a Co-operative Agriculture And Rural Development Bank may grant loans to its members shall include :188. Notice under section 114
The notice referred to in sub-section (1) of section 114 shall be in Form XXXIV and be issued by registered post with acknowledgement due.189. Procedure for appointment of distrainer.
On receipt of an application from a Co-operative Agriculture and Rural Development Bank, the State Co-operative Bank, a Central Co-operative Bank or a Primary Co-operative Credit Society, as the case may be, signed and verified by the Secretary or the Manager or any other person duly authorized by the board in this behalf setting forth full particulars of the property required to be distrained, the Registrar shall, if satisfied that the particulars set forth in the application are correct, appoint a distrainer.190. Powers and functions of the distrainer.
(1) The distrainer, on appointment, shall serve upon the defaulter a written demand specifying the amount for which the distraint is made. The demand shall be dated and signed by the distrainer and shall be served on the defaulter by delivering a copy to him or to some adult member of this family at his ordinary place of residence or when such service cannot be effected accordingly, a copy of the demand shall be affixed on some conspicuous part of the residence.191. Sale of distrained property and appropriation of sale proceeds.
(1) As conferred upon under section 120 of the Act, if within seven days from the date of service of the demand notice, the defaulter does not pay the amount for which a distrain has been effected, the distrainer may sell, in auction, the distrained property or such part thereof in one or more lots, as may, in his opinion, be necessary to satisfy the demand together with the expenses of the distrain and the cost of the sale provided that the property which is perishable may be sold at any time depending on the circumstances.191A. Appointment of Sale Officer.
[(1)] [Renumbered sub-rules (5) and (6) as sub-rules (1) and (2) respectively by Serial No. (33) of the Notification No 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013.] The Registrar may appoint a person as sale officer to conduct sale of property under the provisions of Chapter XII of the Act.191B. Notice requiring payment from persons interested.
(1) A bank or the society referred to section 122 of the Act in exercise of the power conferred under the said section shall in the form of a written demand for the payment of the amount due to the bank or the society, as the case may be, issue a no ice upon(a)the mortgagor;(b)any person who hies any interest in or charge upon the property mortgaged or upon the right to redeem the said property and who has previously notified the bank or the society in writing of such interest or charge;(c)any surety for the payment of the mortgaged debt or any part thereof; and(d)any creditor of the mortgagor who has, in a suit for the administration of his estate, obtained a decree for sale of the mortgaged property.191C. Application for sale.
(1) On the expiry of three months from the date of service of a notice under the rule 191B if the sum under the mortgage has not been paid, the board of the bank or the society, as the case may be, may, after considering any objection made within that period by a person entitled to such notice, apply in accordance with rule 191D to the sale officer and such officer shall proceed to sell such property by public auction and report the result thereof to the bank or the society, as the case may be.191D. Procedure for sale.
(1) An application to a sale officer for sale of any mortgaged property shall be signed by the Secretary or the Manager of the concerned bank or the society or any person duly authorized by the board to do so and shall(a)contain sufficient particulars for identification of the property;(b)show the names of persons having interest in the property;(c)contain a report regarding the manner of service of notice;(d)specify the amount due for recovery and the expenses incurred in the service of the notice;(e)contain any other particulars which the concerned bank or the society, as the case may be, may consider material for the purchasers in order to know the nature and value of the property; and(f)accompany a copy of the mortgaged deed.191E. Abandonment of sale.
(1) Where prior to the actual sale the mortgagor or any person acting on his behalf or any person having interest in the mortgaged property tenders payment of the full amount due including interest and cost incurred in connection with the sale of the property, the sale officer shall not proceed with the sale.191F. Method of calculating expenses incidental to sale of property.
The sale officer shall determine in each case the method of calculating the expenses incidental to the sale of property.191G. Procedure for the receipt, deposit, etc.
(1) On every sale of property, the person declared to be the purchaser shall, immediately aft3r such declaration, deposit twenty-five per centof the amount of his bid money to the sale officer who shall issue a temporary receipt for such deposit, and in default of such deposit, the property shall forthwith be re-auctioned.191H. Procedure in default of payment of full amount of the bid money.
(1) If the balance of the bid money is not paid with:n the period specified in sub-rule (2) of rule 191G the deposit shall be forfeited and the property shall be re-auctioned.191I. Application to set aside a sale.
When a property has been sold under the provisions of this chapter, the mortgagor or any person interested may within a period of thirty days from the date of the sale apply to the board of the bank or the society, as the case may be, to have the sale set aside, upon his depositing with the bank or the society, as the case may be191J. Setting aside or confirmation of sale.
(1) After the expiry of the period mentioned in rule 191-I for making an application to have the sale set aside, the bank or the society, as the case may be, shall submit to the Registrar a report under sub-rule (4) setting forth the proceedings of the Sale Officer, the result of the sale and details of any application made under rule 191-I.191K. Appointment of receiver and his duties, powers, functions and remuneration.
(1) On an application by a bank or a society, as the case may b the Registrar may, by an order in writing, appoint a receiver and fix his remuneration. The receiver shall be entitled to take possession of the property and collect its produce and income, as the case may be, to retain, out of the money realized by him for his expenses of management and his remuneration, and to apply the balance in accordance with the provisions of sub-section (8) of section 69A of the Transfer of Property Act, 1882 (4 of 1882).191L. Expenses of a receiver.
(1) A receiver shall be entitled to receive such expenses of management as the Registrar may decide.191M. Distribution of sale-proceeds and bar to certain claims.
(1) The Registrar shall, in making a sale absolute by an order under rule 191J, direct that the sale proceed shall be apportioned as follows :(a)firstly, all costs, charges and expenses properly incurred by the bank or the society, as the case may be, or the Sale Officer incidental to the sale or any attempted sale shall be paid;(b)secondly, ai, interest due on account of the mortgage in consequence whereof the mortgaged property was sold shall be paid to the concerned bank or the society, as the case may be;(c)thirdly, all sums due as principal on account of the mortgage shall be paid to the concerned bank or the society, as the case may be; and(d)fourthly, the residue, if any, shall be paid to the mortgagor.191N. Return of purchase money and payment of compensation.
(1) Where a sale is set aside under rule 191J, the Registrar shall intimate the same to the concerned bank or the society and thereafter the board of the concerned bank or the society shall issue a notice to the purchaser for payment of the purchase money and the compensation.191O. Certificate to be issued to purchaser and to be entered by the Registering Officer.
(1) Where a sale has become absolute under this chapter the Registrar shall grant to the purchaser a certificate in Form XXXVII specifying the property sold and the name of the person who, at the time of the sale, is declared to be the purchaser and such certificate shall indicate the date on which the sale was made absolute.191P. Delivery of possession.
(1) Where the mortgaged property sold is in the possession of the mortgagor or of some person on his behalf or of some person claiming under a title created by the mortgagor subsequent to the mortgage and a certificate in respect thereof has been granted under rule 191-0, the Registrar shall on the application of the purchaser, for delivery of possession to be made to such purchaser, or any person whom he may appoint to receive delivery on his behalf.191Q. Procedure for the disposal of property purchased.
Procedure for the disposal of property purchased by a bank or a society191R. Notice under section 126.
If the mortgaged property is destroyed wholly or in part or if the security for any loan is found to be insufficient. the Co-operative society or the bank, as the case may be, shall serve by registered post a notice on the mortgagor asking him to furnish further security within a period to be specified in the notice.Chapter XIV
Enforcement of obligations and recovery of sums due
192. Procedure for conditional attachment of property.
(1) An application to the Registrar for a conditional order of attachments shall contain(a)full details of the property to be attached, its approximate value and the amount of claim of the society, and(b)evidence or affidavit in support of the contention that the person or the co-operative society concerned is about to remove or dispose of the property.193. Power to direct payment of dues.
Co-operative Development Officers may exercise the power under section 139, when the claim does not exceed one lakh rupees and Inspectors of Co-operative Societies may exercise the said power, when the claim does not exceed fifty thousand rupees. For any amount over and above one lakh rupees, such power shall be exercised by the Registrar.194. Negligence.
The following matters shall be negligence within the meaning of clause (b) of sub-section (1) of section 140195. Penalty for certain misdemeanor under section 141.
If no cause is shown within a specified time or the cause shown is not considered satisfactory, the Registrar may order a penalty for every contravention referred to in196. Officer responsible for carrying out the direction of Registrar.
(1) In deciding under section 142 which officer is to be held responsible for the carrying out of his directions, the Registrar shall always consider the Secretary or the Chief Executive Officer of the society, by whatever designation he may be called, to be responsible unless there is anything in the bye-laws or in any resolution of the general meeting or the board by which a particular duty is entrusted to any officer other than the Secretary or the Chief Executive Officer.Chapter XV
Jurisdiction, Appeal And Review
197. Co-operative Tribunal.
(1) A co-operative tribunal constituted under section 146, hereafter 7, referred to as tribunal shall have a Secretary to be appointed in the rank of a Joint Registrar of Co-operative Societies by the State Government by notification. The Secretary shall perform such functions as shall be assigned to him by the tribunal or by regulations made by the Tribunal.198. Revision.
An application under sub-section (1) of section 148 shall be made within two months from the date of the order accompanied by an attested or certified copy of the order complained of duly attested.199. Review.
An application for review under sub-section (2) of section 148 shall be made within a period of thirty days from the date of the order accompanied by a certified or attested copy of the order review of which has been prayed for and stating paragraph-wise the reasons and circumstances for which the review has been prayed for.200. Memorandum of Appeal and Review.
The memorandum of appeal and review shall be in such manner as is prescribed under these rules.Chapter XVI
Procedure for Certification
201. Manner of Certification.
A copy of any document or entries in the books of a co-operative society shall be certified to be a true copy under the signature of the Chairman, the Secretary, the Chief Executive Officer or any person duly authorized by the Board or authorized by any authority exercising the Powers of the Board.Chapter XVII
Miscellaneous
202. Co-operative Societies to get Insured.
Every co-operative bank accepting deposits from non-members shall get itself insured under the Deposit Insurance And Credit Guarantee Corporation Act, 1961.203. Payment of fees.
(1) Unless the state government otherwise directs, all fees payable to it under these Act or the rules except audit fees, shall be paid in court-fee stamps or in Treasury Challan under suitable head of account to be notified by the State Government from time to time.204. Inspection of documents in the office of the Registrar.
(1) Any person may inspect the following documents in the office of the Registrar or of any person subordinate to him :(i)application for registration of societies;(ii)certificate of registration;(iii)bye-laws of societies;(iv)amendment of bye-laws;(v)order directing dissolution of the society;(vi)order cancelling the registration of a society;(vii)annual returns;(viii)audit certificate;(ix)annual balance sheet;(x)order of supersession of board;(xi)order of approval,of membership and removal of a member;(xii)register of societies;(xiii)order refusing registration of societies or amendment of bye-laws; and(xiv)dispute case records;205. Presumption of service by registered post.
The service of a communication shall be deemed to be effected by properly addressing, prepaying and posting by registered post and unless the contrary is proved, to have been effected at the time at which the communication would be delivered in the ordinary course of post.First ScheduleForm IForm of application for the registration of a Co-operative Society with limited liability[Rule 9(1)]Part I
ToThe Registrar of Co-operative Societies,Dated...........20...Sir,We, the undersigned, agree to the enclosed by-laws and under section 16 of the West Bengal Co-operative Societies Act, 2006 (West Bengal Act 40 of 2006) apply to be registered as a co-operative society with limited liability under the title of........the registered office being at.........Post Office..........Thana.........Town/Panchayat.........Sub-division..........District............| Serial No. | Name of applicant for registration | Father's Name | Occupation | Age | Permanent Address | Present Address | Whether member of any other society, If so, nameand address of the societies | Signature or L.T.I. of applicant |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |
Part II
1. Name of the proposed society ............................................
2. Nature of liability of members .........................................
3. On share basis or without shares .......................................
4. Number of applicants ...................................................
5. Names of the members of the first board (constituted under section 16(2)(c) of the Act.
6. Names and address of the person (Chief Promoter in the case of a housing co-operative society) to whom communications, if any, are to be addressed till registration of the society..................................
7. Certified that each of the applicants belongs to a different family as required under section 16(3) of the Act.
Signatures of three applicantsauthorized by the promoters tosign and certify on their behalf| Consecutive Number | Date of receipt | References in office | |
| From whom received | No. | Date | |
| Short Subject | Reminders | Where the letter is placed | Remarks |
| No. | Date | Collection No. | File No. |
| Consecutive Number | Date of receipt | References in office | |
| From whom received | No. | Date | |
| Short Subject | Reminders | Where the letter is placed | Remarks |
| No. | Date | Collection No. | File No. |
| Consecutive Number | Date of receipt | References in office | |
| From whom received | No. | Date | |
| Short Subject | Reminders | Where the letter is placed | Remarks |
| No. | Date | Collection No. | File No. |
| Consecutive Number | Date of receipt | References in office | |
| From whom received | No. | Date | |
| Short Subject | Reminders | Where the letter is placed | Remarks |
| No. | Date | Collection No. | File No. |
| Consecutive Number | Date | To whom addressed | Short Subject | ||||
| Where the draft is placed | No. and date of reply received | Reminder | Value of Stamp | Remarks | |||
| Collection No. | File No. | No. | Date | Rs. | Paise |
1.
2.
.................................................Co-operative Society LimitedParagraph 2 may be struck out when un-necessaryForm IXCertificate of Registration of amendment of by-laws[Section 19]Certificate of Registration No.................. of................ In the Office of the Registrar of Co-operative Societies (under West Bengal Act 40 of 2006)I do hereby certify that pursuant to section 19/20 of the West Bengal Cc operative Societies Act, 2006 (West Bengal Act 40 of 2006), the amendments shown in the enclosed document of the by-laws of the........., a co-operative society registered under the aforesaid Act on the.............day of 20........under No. .............. in the district of................ have been duly registered. The following is the area of membership of the society.The by-laws amended and registered this day are as follows :Complete amendment of the previous by-laws.Partial amendment of by-law Nos. ...............Registrar of Co-operative Societies dated this ............... day of ............... Two thousand and .......................Registrar of Co-operative SocietiesForm IXAOath taking Form[Section 32(5)(b)]I,.........................S/O, D/O, W/O.....................residing at ............... having been elected/nominated/co-opted as a member of the Board of Directors of Society do hereby solemnly promise that during my tenure I will take all endeavour for the better functioning of the society/bank in particular and co-operative movement in general in accordance with the West Bengal Co-operative Societies Act 2006 and Rules framed thereunder, the bye-laws of the society and law of the land.Member of the Board............................. Society/BankDate.Form XNomination Paper[Rule 40(7)(i)]| Name and address of the members | Serial number in the register of members |
| 1. | 1. |
| 2. | 2. |
| Previous address | Present address | Date of change |
| (1) | (2) | (3) |
1. ......................................
2. ......................................
3. ......................................
Date .................To1. Serial No .......................................
2. Name of member ......................................
3. Father's/Husband's Name ......................................
4. Age on the date of being member ......................................
5. Present address ......................................
6. Permanent address ......................................
7. Occupation ......................................
8. Date of membership ......................................
9. Name of nominee ......................................
10. Nominee's relationship with the member and address ......................................
11. Date and reason of cessation of membership ......................................
12. Share Register Folio ......................................
13. Remarks ......................................
14. Signature or thumb impression of the member ......................................
Form XIIIRegister of affiliated societies[Rule 67(1)(iii)]1. Serial No ......................................
2. Share Register Folio ......................................
3. Name of the Member-Society ......................................
4. No. and date of registration of the Member-Society ......................................
5. Registered address of Member-Society ......................................
6. Area of operation of the Member-Society ......................................
7. Date of affiliation ......................................
8. Particulars regarding cessation of membership. ......................................
9. Remarks ......................................
Form XIVRegister of Directors[Rule 67(1 )(iv)]1. Serial No ......................................
2. Name ......................................
3. Occupation ......................................
4. Name of the society which he represents, if any ......................................
5. Office, if any, held ......................................
6. Address in full ......................................
7. Date of election or appointment ......................................
8. Appointed by (where necessary) ......................................
9. Date from which continuing in office ......................................
10. Date of cessation and reasons for the same ......................................
11. Remarks ......................................
Form XVAnnual Index Return[Rule 71]Detail indexing of Annual Statistical Statement Format [Both Part A (Sl 1 to 42) and Part B (Sl. No. 1 to 79) ]** Part A (Sl. No. 1 to 42) of the format applicable to all types of Co-operative Societies excepting State and District Co-operative Unions.** Part B of the format applicable to individual type of Society only to the extent indicated below :| Type of Society | Serial Numbers in Part B | |
| 1. | State Co-operative Bank Ltd. | Sl. No.1 to 6B(ii), 7 to 9, 29A (I — IV) ofPart B (Annexure I) |
| 2. | Central Co-operative Bank Ltd. | same as above |
| 3. | PCARDB WBSCARD Ltd. | Sl. Nos. 4 to 5, 6C, 10 to 16, 29A(V) of Part B(Annexure I) |
| 4. | Primary PCARDB Ltd | Sl. No. 4 to 5, 6C, 10 to 12, 14 to 16 and29A(VI) of Part B (Annexure I) |
| 5. | Primary Agricultural Credit Societies (PACS &FSS & LAMPS) | Sl. No. 2 to 9, 17 to 28 of Part B (Annexure I) |
| 6. | Grain Bank | Sl. Nos. 29 of Part B (Annexure I) |
| 7. | Primary Co-operative Bank (Urban Bank &Employees' Credit under B. R. Act ) | Sl. Nos. 30 to 39 of Part B (Annexure I) |
| 8. | Primary Non-Agricultural Credit Societies (UrbanBank & Employees' Credit) | same as above. |
| 9. | General Purpose Marketing (BENFED & PrimaryMarketing) & Specialised Marketing (TDCC) | Sl. Nos. 40 to 56 of Part B (Annexure II) |
| 10. | Processing Society (State & Primary viz. Oilcrushing, paddy processing, Rice Mills, Fruits & Vegetables &others which are registered as independent processing society) | Sl. Nos. 57 to 62 of Part B (Annexure II) |
| 10A. | Sugar Factory | Sl. Nos. 87A (i to xv) of Part B (Annexure II) |
| 11. | Spinning Mills | Sl. Nos. 63 to 70 of Part B (Annexure II) |
| 12. | Cold Storage (organized as independent society) | Sl. Nos 71 to 76 of Part B (Annexure II ) |
| 13. | Consumers Co-operative Societies (State,Wholesale, Primary & Pure Primary) | Sl. Nos. 77 to 87 of Part B (Annexure II) |
| 14. | Farming Society [(a) Joint farming (i) ofex-servicemen, (ii) of others (b) Collective farming (i) ofex-servicemen (ii) of others] | Sl. Nos. 88 to 97 of Part B (Annexure III) |
| 15. | Irrigation Society [(a) Irrigation for exclusivepurposes, (b) Irrigation activities undertaken by othernon-credit Society] | Sl. Nos. 98 to 104 of Part B (Annexure III) |
| 16. | Housing (State & Primary) | Sl. Nos. 105, 106 of Part B (Annexure III) |
| 17. | Labour Contract & Construction Society(Tribal & Non -Tribal) | Sl. Nos. 107 to 116 and 121 of Part B (AnnexureIII) |
| 18. | Engineers' Co-operative Society | Sl. Nos. 107 to 115 of Part B (Annexure III) |
| 19. | Forest Labourers' Society (Tribal and Non-Tribal) | Sl. No. 107, 109, 114, 116, 117 to 121 of Part B (Annexure III) |
| 20. | Transport Society (Ex servicemen and others) | Sl. Nos. 122 to 126 of Part B (Annexure III) |
| 21. | Multi Unit Society | Sl. Nos. 127 to 138 of Part B (Annexure IV) |
| 22. | Other Non-credit Society [(a) AgriculturalSociety viz. Land Colonization, Compost Making, Soilconservation, Better living & others (b) Non-agriculturalSociety viz. Women Rickshaw Puller, Washermen, Hospital, Barbers& others] | Sl. Nos. 139 to 140 of Part B (Annexure IV) |
| 23. | Students Co-operative (School, College andUniversity ) | Sl. Nos. 141 to 147 of Part B (Annexure IV) |
| 24. | Electricity | Sl. Nos. 148 to 155 of Part B (Annexure IV) |
| 25. | Union (State & District) | Sl. Nos. 156 to 161 of Part B (Annexure IV) |
| 26. | Milk Society (Union & Primary) | Sl. Nos. 162 to 164 of Part B (Annexure IV) |
| 27. | Fishery (State & Central & Primary) | Sl. Nos. 165 to 171 of Part B (Annexure IV) |
| 28. | Other Livestock/Livestock products Society (Ghee,Poultry & other Livestock) | Sl. Nos. 172 of Part B (Annexure IV) |
| 29. | Weavers Society (State, Central & Primaryviz. Handloom, Khadi & Powerloom) | Sl. Nos. 173 to 178 of Part B (Annexure IV) |
| 30. | Other Industrial Society (State, Central &Primary viz. Flaying & Tannery, Pottery, Hand Pounding ofPaddy and cereals, palm gur, cane Gur & Khandsari, othervillage Industries, handicraft industries General and ChemicalEngineering, Leather goods, ConstructiOn materials, Sericulture,Coir, Spinners & Misc.) | Sl. Nos. 173 to 178 of Part B (Annexure IV) |
| 31. | Women Co-operative Society | |
| (i) Weavers | Sl. Nos. 173 to 179 of Part B (Annexure IV) | |
| (ii) Industrial other than weavers | same as above. | |
| (iii) Consumers | Sl. Nos. 77 to 87 of Part B (Annexure II) | |
| (iv) Thrift and Credit | Sl. Nos. 30 to 39 of Part B (Annexure I) |
Part A – 1 (General)
Abbreviation used -S.C. = Scheduled Castes,S.T. = Scheduled TribesApplicable to all type of societies (Apex, Central & Primary Level) excepting Co-operative Union.| General Information | |||||||
| 1. | Name of the society with address : (MentioningLimited/Unlimited) | ||||||
| 2. | Registration No. and date | ||||||
| 3. | type/class of society | ||||||
| 4. | whether the society is active or dormant | ||||||
| 5. | No. of Offices — | ||||||
| (i) Head Office | |||||||
| (ii) Regional Office | |||||||
| (iii) Branches | |||||||
| (iv) PayOffice/Sub-office. | |||||||
| 6. | Name of Central financing agency. | ||||||
| 7. | No. of villages in the area of operation of which | ||||||
| (i) Served by thesociety | |||||||
| (ii) from whichProduces/Milk etc. received. | |||||||
| 8. | Population within the area of operation of whichcovered by society. | ||||||
| 9. | Godown | No. of Godown | Capacity in tones | Peak level utilization | |||
| (i) Owned(ii) Hired | |||||||
| 10. | Dues against societies under liquidation, if any :- | Rs.Total number of persons employed | |||||
| 11. | Employment | No. | |||||
| (i) Managerial Staff | |||||||
| (a) Trained of which | No. | ||||||
| S.C. No.S.T. No. | |||||||
| (b) Untrained of which | |||||||
| S.C. No.S.T. No. | |||||||
| (c) Out of the above (i) Number ofmanagerial staff on Deputation – No of which | Full time | Part time | |||||
| S.T. No.S. C. No. | |||||||
| (ii) Other administrative staffs - | |||||||
| (a) No. of trained staff of which | No. | ||||||
| S.C. No.S.T. No. | |||||||
| (b) No. of untrained staff - No.of which | |||||||
| S.C. No.S.T. No. | |||||||
| (c) Out of the above (ii) No. ofother administrative Staff on deputation – No. of which | |||||||
| S. C. No,S. T. No. | |||||||
| (iii) Number of technical staff and other staff employed forproduction/processing - of which | Full timeNo. | Part time | |||||
| S.C. No.S. T. No. | |||||||
| (iv) Number of Menial Staffs - No. of which | Full time | Part time | |||||
| S. C. No.S. T. No. | |||||||
| (v) Number of other staffs - No.of which | |||||||
| S. C. No.S. T. No. | |||||||
| (vi) Number of Casual labours employed – No. of which | |||||||
| S. C. No.S. T. No. | |||||||
| (Total No. of persons employed in Sl. No.11should be tallied with the total no. of (i+ii+iii+iv+v+vi) | |||||||
| 12. | Membership as on(i) Co-operative Societies(ii)Individuals—of which | ||||||
| S. C.S. T. | |||||||
| (iii) Others includingGovernment(iv) Nominal of which | |||||||
| S. C.S. T. | |||||||
| 13. | Year up to which audit has been completed- | ||||||
| 14. | Audit classification - A/B/C/D/E/Audited but notclassified/Not audited(Put a tick mark which is applicable) | ||||||
| 15. | Date of election of M.C. and if superseded/suspended date ofsupersession/ suspension - | ||||||
| 16. | Amount of loans overdue | Against | |||||
| (Societies & individuals) | S.C | S.T | Others | ||||
| (a) Short-term | Rs. | Rs. | Rs. | ||||
| (i) Loans | |||||||
| (ii) Unrenewed cash credit &overdrafts | |||||||
| (b) M. T. Loans | |||||||
| 17. | Estimated Bad and Doubtful Debts and Assets | ||||||
| (i) Loans & Advances(ii)Other assets | Rs.Rs. | ||||||
| 18. | Embezzlement cases during the year :-No. of casesAmount | Rs. | |||||
| 19. | No. of arbitration and execution cases for recovery of loans &advances | Arbitration cases pending before the | Decrees under execution for | ||||
| Arbitrator | recovery | ||||||
| No. | AmountRs. | No. | AmountRs. | ||||
| (a) Pending at the beginning of the year | |||||||
| (b) Referred to arbitration/filed during the year | |||||||
| (c) Settled during the year | |||||||
| (d) Pending at the end of the.year (a+b)-c | |||||||
| 20. | Cost of management during the year - | ||||||
| Salaries | Rs. | ||||||
| Rent paid | Rs. | ||||||
| Depreciation on Fixed Assets | Rs. | ||||||
| Others (please specify) | Rs. | ||||||
| 21. | Govt. aid received during the year | Loan | Subsidy | ||||
| (a) for construction of godown | |||||||
| (b) for construction of Housing Colonies | |||||||
| (c) for Managerial subsidies | |||||||
| (d) for Rebate to Consumers | |||||||
| (e) for Block capital | |||||||
| (f) for Fertilizer | |||||||
| (g) for Price fluctuation fund | |||||||
| (h) for Marketing and Procurement | |||||||
| (i) for Purchase of Machinery | |||||||
| (j) for Administrative purpose | |||||||
| (k) for other Purpose(Strike off which is not applicable) | |||||||
| 22. | Total Purchase during the year | Rs. | |||||
| 23. | Total sales during the year | Rs. | |||||
| 24. | Dividend declared(for Previous year) | Rate (%) | Amt (in Rs.) | ||||
| 25. | Data relating to taxes on income or Profit for the year - | ||||||
| (a) Tax deducted at source(viz. on Interest on Security,Debenture etc. dividend on share, earned during the year) | |||||||
| (b) Taxes on Profit earned during the year including income byway of interest, rent, commission etc. | |||||||
| (i) Actually paid for the yearunder report(ii) Payable for the year under report (specifyProvision made, if any) | |||||||
| (c) Amount of gross profit before tax (a + b) | Rs. | ||||||
| 26. | Income & Expenditure (During the year) | Rs. | |||||
| A. Expenditure | Rs. | ||||||
| (i) Interest on deposits,borrowings etc. | Rs. | ||||||
| (ii) Salaries and allowances,bonus, Provident Fund and gratuity | Rs. | ||||||
| (iii) Directors' and localcommittee members fees and allowances | Rs. | ||||||
| (iv) Rent | Rs. | ||||||
| (v) Taxes, Insurance, Lightingetc. | Rs. | ||||||
| (vi) Law charges | Rs. | ||||||
| (vii) Postage, Stamps, Telegramsand Telephone charges | Rs. | ||||||
| (viii) Auditor's fees | Rs. | ||||||
| (ix) Depreciation | Rs. | ||||||
| (a) Properties | |||||||
| (b) Other assets such as Plant &Machineries | Rs. | ||||||
| (x) Minor repairs to propertiesetc. | Rs. | ||||||
| (xi) Stationery, Printing.Advertisement etc. | Rs. | ||||||
| (xii) Loss from sale of or dealingwith non assets | Rs. | ||||||
| (xiii) Other expenditure | Rs. | ||||||
| (xiv) Provision made during theyear | Rs. | ||||||
| (a) Bad and Doubtful debts | Rs. | ||||||
| (b) Overdue Interest | Rs. | ||||||
| (c) Income Tax | Rs. | ||||||
| (d) Other outstanding expenses | Rs. | ||||||
| (xv) Net Profit of the year if any | Rs. | ||||||
| (xvi) Total (Cols. I to xv) | Rs. | ||||||
| (B) Income during the year — | |||||||
| (i) Interest and discount on loansand advances and bills discounted | Rs. | ||||||
| (ii) Interest on loan investmentsin Government and other trustees securities, debentures etc. anddividend on shares | Rs. | ||||||
| (iii) Commission, exchange andbrokerage | Rs. | ||||||
| (iv) Income from rent | Rs. | ||||||
| (v) Subsidies and donations | Rs. | ||||||
| (vi) Income from non-bankingassets and profit from sale of or dealing with non-banking assets | |||||||
| (vii) Other receipts | |||||||
| (viii) Loss (if any) | |||||||
| (ix) Total | |||||||
| Part A (Financial) | |||||||
| Applicable to alltypes of Societies (Apex, Central & Primary level exceptingCo-operative Union). | |||||||
| 27. | Total paid up Share Capital and Liabilities as at 30th June,June, 20Of which — | ||||||
| (i) Government(ii) Societies—District Central Coop.BankPrimary Agriculture And Rural Development Bank.MarketingSocs.Credit Socs.Wholesale Cons. StoresConsumers'StoresOther Socs. & Industries(Please specify) | |||||||
| (iii) Individual, Growers & Others of which —S.C.S. T. | |||||||
| (iv) Others of which —S. C.S. T. | |||||||
| 28. | Reserve and Other Funds(i) Statutory Reserve(ii) Spl. BadDebt Reserve/Risk Fund(iii) Agril. Credit StabilisationFund(iv) Bad and Doubtful Debt Reserve(v) O. D. InterestReserve(vi) Depreciation Reserve(vii) Price FluctuationFund(viii) Development Rebate Reserve(ix) Other Reserves | ||||||
| (Strike off which is not applicable) | |||||||
| 29. | Deposits | Current DepositRs. | Fixed DepositRs. | Savings DepositRs. | R.F. DepositsRs. | Other DepositRs. | Total AmountRs. |
| (i) Co-operative societies(ii) Local Bodies &Others(iii) Individuals —MembersNon-members | |||||||
| 30. | Other Borrowing | During the year | Total outstanding as at the end of year | ||||
| Last Yrs'. OutstandingRs. | Drawn/soldRs. | Repaid/RedeemedRs. | |||||
| A. Central Financing Agencies (NABARD/SCB /CB etc.) | |||||||
| (a) Cash Credit and overdrafts(b)Loans | |||||||
| B. State Bank-and other Commercial Banks | |||||||
| C. Government | |||||||
| (a) Block Capital(b) Sharecapital(c) Working Capital(d) Block Assets(e)Construction of Godown(f) Construction of HousingColonies(g) Govt. and other Trustee Securities(h) Others | |||||||
| D. Life Insurance Corporation | |||||||
| E. Housing and Urban Dev. Corporation | |||||||
| F. State Housing Financing Societies | |||||||
| G. Industrial Finance Corporation | |||||||
| H. Regional Rural Banks | |||||||
| I. O.D.B.I. | |||||||
| J. A.R.D.C. | |||||||
| K. Debenture (For PARDBS only) | |||||||
| (i) Ordinary(ii) Rural(iii)Special | |||||||
| L. Other Sources | |||||||
| (Please specify) | |||||||
| (Strike off item not applicable) | |||||||
| 31. | All other Liabilities | ||||||
| (Excluding contra item and u/d profit) | |||||||
| Total Liabilities | ...................................... | ||||||
| Property and Assets as at | |||||||
| 32.A. | Cash in hand | Rs. | P. | Rs. | |||
| 32.B. | Cash at Bank(i) Current(ii) Savings(iii)Fixed(iv) Call Deposit | ||||||
| 34.C. | Investment | Sinking Fund(For WBSCARDB only)Rs. | General & Reserve FundRs. | ||||
| (i) Govt. Securities(ii) Other Trustee Securities(iii)Debenture of PARDB(iv) Fixed Deposit with institution otherthan Bank(v) Others | |||||||
| 35. D. | Loan Outstanding | Last Yrs. outstanding | Advanced/Discounted During the Yrs | Recovery Retired During the year | |||
| IRs. | IIRs. | IIIRs. | |||||
| (i) Banks & Societies | |||||||
| (a) Short Term(b) MediumTerm(c) Long Term(d) Cash Credit/Overdrafts(e)Bills(f) Outstanding Credit Sales (for Consumer Societiesonly) | |||||||
| (ii) Individuals | |||||||
| (a) Short Term of whichS.C.S.T. | |||||||
| (b) Medium Term of whichS.C.S.T. | |||||||
| (c) Long Term of whichS.C.S.T. | |||||||
| (d) Cash Credit of whichS.C.S.T. | |||||||
| 36. | E. Interest on Loans Receivable | Rs. | Rs. | ||||
| 37. | F. Fixed Assets | ||||||
| (i) Land &: Buildings(ii)Plant & Machineries/Equipments/implements/Appliances(iii)Mechanical Boats(iv) Other installation and Machineries(v)Land improvements/Reclamation(vi) ProcessingMachineries(vii) Others | |||||||
| 38. | G. Closing Stock | ||||||
| 39. | H. Stores | ||||||
| (for otherIndustries/Society/Spinning Mills and Sugar Factories only) | |||||||
| 40. | I. All other assets | ||||||
| (Excluding Contra items andaccumulated loss) | |||||||
| Total Assets | ......................................... | ||||||
| 41. | J. Difference between (+) or (-) Rs. | ||||||
| Assets & Liabilities | |||||||
| 42. | Working resultNo. of Branches | Profit | Amount | Loss | Amount |
Part B – Annexure I : Credit Co-operatives
| Agricultural Credit | ||||||
| 1. | Borrowing limits during the year(For S.C.B. & C.B.only) | |||||
| (i) Cash Credit & Overdraft limit obtained against - | ||||||
| (a) Govt. and Trusteesecurities and Fixed Deposits with banks | Rs. | |||||
| (b) Co-operative paper | Rs. | |||||
| 2. | Loans & Advances(For S.0 B. C.B., PACS, F.S.S. &LAMPS only) | |||||
| Cash Credit and Overdrafts | ||||||
| (i) Limit sanctioned | Rs. | |||||
| (ii) Highest outstandingduring the year | Rs. | |||||
| 3. | Conversion/rephasement/rescheduled out of Medium Term Loan—of which | |||||
| S. C.S. T. | ||||||
| 4. | Overdue Interest Receivable | |||||
| 5. | Demand, Collection, Balance during the year | |||||
| Demand | CollectionMeans(Recovery) | Balancemeans(Overdue) | ||||
| Rs. | Rs. | Rs. | ||||
| (i) Principal (Loan) of which | ||||||
| S.C.S.T. | ||||||
| (ii) Demand covered by legal action(iii) Interest | ||||||
| 6. | Classification of Loan advanced during the year andoutstanding as at the end of the year (Applicable toS.C.B./C.B./PACS/F.S.S./LAMPS) | |||||
| 6A. | Short term Agriculture | Amount Advanced during the yearS.C./S.T/Others | Amount outstanding as at the end of the Year. | |||
| (Applicable to PACS/FSS/LAMPS only) | (Applicable to SCB & C.B. only) | |||||
| 6A. | I. Agricultural purposes | |||||
| (a) Seasonal Agricultural(b)Operation (including seeds and fertilizer) | ||||||
| (i) Cash(ii) Kind | ||||||
| (b) Purchase of agricultural implements | ||||||
| (c) Marketing of Crops (including procurement) | ||||||
| (d) Processing of agricultural produce (including supplyand distribution of inputs) | ||||||
| (e) Pisciculture — | ||||||
| (i) Production(ii)Marketing | ||||||
| 6A. | II. Non-Agricultural purposes | |||||
| (a) Industrial purposes(b)Other purposes (including supply of consumer goods)(c)Consumption Loans | ||||||
| 6B. | Medium term | |||||
| 6B. | I. Agricultural purposes | |||||
| (a) Sinking of Repair towells(b) Purchase of machinery (Pump sets forirrigation)(c) Purchase of cattle | ||||||
| (i) Bullocks and carts(ii)Camels and carts | ||||||
| (d) Animal Husbandry Activities | ||||||
| (i) Poultry Farming(ii)Milch Cattle(iii) Sheep rearing(iv) Goat rearing(v)Pig breeding(vi) Pisciculture(vii) Other Agriculturalpurpose(viii) Conversion/rephasement/rescheduled loan | ||||||
| 6B. | II Non-Agricultural purposes | |||||
| (i) Purchase of storagebins(ii) Setting up of Gobar gas. Plant(iii) Purchaseof shares in processing and industrial societies(iv)Industrial purposes(v) Consumption loans(vi) Others | ||||||
| 6C. | Long Term Agril. Credit (only for PACS/FSS/LAMPS)WBSCARD/PARDB | (only applicable to WBSCARD/PARDB) Total S.C.,S.T. | Amount Advanced Applicable to all) Total S.C. S.T. | |||
| (a) For sinking of new wells and construction of Tanks(No.) | ||||||
| (b) For boring, deepening & repairs to old wells/Tanks(No.) | ||||||
| (c) For purchase and installation of persian wheels andpump sets and electrification (No.) | ||||||
| (i) Diesel(ii) Electricpump sets(iii) Others | ||||||
| (d) For purchase of machinery and implements (No.) | ||||||
| (i) Tractor(ii) Others | ||||||
| (e) For construction of godowns, Silos, Farm Houses andsheds and Development of market yards (No.) | ||||||
| (f) For levelling, bunding, reclamation and Fencing ofland (Area in hectares) | ||||||
| (g) For soil conservation (Area in hectares) | ||||||
| (h) For preparation of land for orchards andplantation(Area in hectares) | ||||||
| (i) For debt redemption (No. of borrowers) | ||||||
| (j) For purchase of land and acquiring ownership rights(No. of borrowers) | ||||||
| (k) Other purposes (No. of borrowers) | ||||||
| (l) For development of horticulture plantation crops(Units) | ||||||
| (m) For purchase of cattle (No.) | ||||||
| (i) Bullocks & Camels(ii)Bullock/Camel Carts | ||||||
| (n) For Animal Husbandry Activities (No.) | ||||||
| (i) Poultry farming(ii)Milch cattle(iii) Goat rearing(iv) Sheep rearing(v)Pig breeding(o) For installation of Gobar gas plant (No.) | ||||||
| *If no L.T. loan is issued by the PACS/FSS/LAMPS,thereunder should be scored through. | ||||||
| 7. | Classification of overdues - By period (For SCB, CB, PACS,FSS and LAMPS | |||||
| Total No.of Defaulters Amt. | Up to 1 year | Between 1 & 2 Years | Between 2 & 3 Years | Over 3 Years | ||
| (II+III+IV+V) | No. of defaulters Amt. | No. of defaulters Amt. | No. of defaulters Amt. | No. of defaulters Amt. | ||
| I | II | III | IV | V | ||
| (i) Co-op Societies(ii)Individuals of which | ||||||
| S.C.S.T. | ||||||
| 8. | Classification of Loans & Advances Outstanding bySecurity (For SCB, CB, PACS, FSS and LAMPS) | |||||
| Against Coop.Societies(For SCB &CB only) | AgainstIndividualsS.C./S.T./Others(Applicable to all) | |||||
| Fixed DepositGovt. & OtherTrusteeSecuritiesAnticipated cropsCo-op.PaperAgricultural produceMerchandiseGold andSilverImmovable propertiesSuretyUnsecuredOthers | ||||||
| 9. | Classification of Consumption Loans issued during the year(applicable for SCB/CB/PACS/FSS/LAMPS) | |||||
| No. of borrowerTotal of II & III | Short TermSC ST Others | Medium TermSC ST Others | ||||
| I | II | III | ||||
| (i) Loan issued | ||||||
| Landless Labourers& artisans | ||||||
| (ii) Farmers holding | ||||||
| land not more than0.5 acre | ||||||
| (iii) Others | ||||||
| (iv) D.C.T. | ||||||
| (a) Demand forconsumption loan(b) Collection(c) Balance(overdue)(d) Consumption Loans outstanding as at the endof the year | ||||||
| 10. | Membership (WBSCARDB & PARDB only)(i)P.L.D.B.(ii) Other Coop. Societies(iii) Individuals | |||||
| (a) Regular ofwhich | ||||||
| (i) S. C.(ii)S. T. | ||||||
| (b) Nominal ofwhich | ||||||
| (i) S. C.(ii)S. T. | ||||||
| 11. | No. of Members indebted at the end of theyear-of which | |||||
| (i) S.C.(ii) S.T. | ||||||
| 12. | No. of Members defaulting at the end of theyear - of which | |||||
| (i) S.C.(ii) S.T | ||||||
| Total | ||||||
| 13. | Borrowing and Lending Operations - (WBSCARD.only) | |||||
| A. Debenture floated | Ordinary | Rural | Special | |||
| (i) Series No.(ii)Set(iii) Date of issue(iv) Date of maturity(v)Amount offered for sale(vi) Rate of Interest % p.a.(vii)Sale price per Rs.100 | ||||||
| B. Debenture Sold Total | ||||||
| (a) L.I.C.(b)State Bank of India(c) R.B.I.(d) NABARD(e)Government of India(f) State Government(g) CommercialBank(h) Co-operative Institution | ||||||
| (i) Public(ii)Sinking Fund Investment | ||||||
| 14. | Deposit(only for WBSCARD/PARDB) | Amount | ||||
| (i) Last year'sDeposit(ii) Received during the year of which in lieu ofRural Debenture(iii) Repaid during the year of which inlieu of Rural Debenture | ||||||
| 15. | Loan Operation(only for WBSCARD/PARDB) | |||||
| Advances | Recovery | Outstanding | Overdue | |||
| Total—of which | ||||||
| S.C.S.T. | ||||||
| (i) Primary Banks and Societies :- | ||||||
| (a) No. of Banksand Societies(b) Ordinary lending(c) Spl. Lendingunder the NABARD : | ||||||
| (i) IDAschemes(ii) Other schemes | ||||||
| (ii) Individual:- | ||||||
| (a) No. of members of which | ||||||
| (i) S.C.(ii)S.T. | ||||||
| (b) Ordinary lending of which lendingto/recovered from/O.S. against/O.D. Against | ||||||
| S.C.S.T. | ||||||
| (c) Spl. Lending under the NABARD | ||||||
| (i) IDA schemes-of which lending to/recoveredfrom/O.S. against/O.D. Against | ||||||
| S.C.S.T. | ||||||
| (ii) Other Schemesof which lending to/recovered from/O.S. against/O.D. against | ||||||
| S.C.S.T. | ||||||
| 16. | For WBSCARD/PARDB only) – Classificationof loan advanced, recovered outstanding and overdue againstindividuals – according to size of ownership holdings | |||||
| {| | ||||||
| Total | Up to 1 Hectare | 1-2 Hectares | 2-4 Hectares | 4-8 Hectares | Above 8 Hectares | |
| No. of Borrowers of which S.C. S.T. | ||||||
| Amt. Advanced of which S.C. S.T | ||||||
| Recovered of which S.C. S.T. | ||||||
| Outstanding of which S.C. S.T. |
4.
-8 Hectares(v) Above 8 Hectares||||-|||||-|| (b) Agricultural Labourer(c) RuralArtisans(d) Others||||-| 20.| Total No. of Borrowing members during the yearof which(i) S. C.(ii) S. T.||||-| 21.| No. of members indebted at the end of the yearof which(i) S.C. No.(ii) S.T. No.|||-| 22.| Whether the society havefull-time/part-time/paid Manager.|||-| 23.| Further information of recoveries in respect ofPACS/FSS/LAMPS only(i) Out of long term loan recovered asreported under head "Loans outstanding col. 35D (ii)(c)" of financial information of Part A against LongTerm Loans converted from —|-|| (a) Short termRs(b) Medium term Rs.|-|| (ii) Out of total Loan recovered (Short Term,Medium Term & Long Term ) as reported under head "LoansOutstanding, co1.35L" of financial information of partA, Amount recovered through Sale proceeds of members|-||| No of members Amount recovered|-|| (i) By Society itself(ii) Through Marketing& Processing societies|||-| 24.| Marketing, Processing & DistributionActivities during the year —|||-|| (i) Total value of agricultural producereceived(ii) Total value of produce marketed (Sales) bySocieties —of whichFoodgrainsOthers|||-|| (iii) Out of total produce marketed as abovethrough Marketing Societies|||-|| (iv) Whether society is advancing pledgeloans/assisted in marketing of produce (Yes/No)|||-||| Quantity producedIn tonnes| AmountRs.||-|| (v) Whether society is undertaking processingactivity, if so –|||-|| (a) Total(b) Ofwhich Foodgrains|||-|| (vi) Value of goods (Fertilizer/Seed etc.)received for distribution|||-||| QuantityIn tonnes| AmountRs.||-|| (a) Total Sales of which Seeds||||-|| FertilizerPesticidesMachinery& ImplementsOthers||||-|| (vii) Value of Consumer Goods purchased fordistribution| Rs.|||-|| (viii) Total sale (Consumer goods)||||-|| (a) Foodgrains(b)Others| Rs.Rs.|||-|| (ix) Value of closing Stock| Rs.|||-|| (x) Amount due on account of credit sales ofconsumer goods| Rs.|||-|| (xi) Industrial Raw Materials supplied|||-|| (xii) Out of consumer goods sold during theyear in col.(viii)|||-| {||-| (a) Sales of consumer goods| ControlledRs| Non-controlledRs.|}20.
.......20)||-| {||-| Grand Total| Total| Short Term| Medium Term| Long Term|}| (i) No. of Borrowing members of whichS.CS.T |
| Rs. 501 to Rs. 1000 | Total | Short Term | Medium Term | Long Term |
| (i) No. of Borrowing members of whichS.CS.T | ||||
| (ii) Amount of loan issued of whichS.CS.T | ||||
| (iii) Amount of loan recoveredS.CS.T | ||||
| (iv) Amount of loan outstanding of whichS.CS.T | ||||
| (v) Overdue of whichS.CS.T | ||||
| Rs. 1,001 toRs. 3,000 | ||||
| (i) No. of Borrowing members of whichS.CS.T | ||||
| (ii) Amount of loan issued of whichS.CS.T | ||||
| (iii) Amount of loan recoveredS.CS.T | ||||
| (iv) Amount of loan outstanding of whichS.CS.T | ||||
| (v) Overdue of whichS.CS.T | ||||
| Rs. 3,001 to Rs. 5000 | ||||
| (i) No. of Borrowing members of whichS.CS.T | ||||
| (ii) Amount of loan issued of whichS.CS.T | ||||
| (iii) Amount of loan recoveredS.CS.T | ||||
| (iv) Amount of loan outstanding of whichS.CS.T | ||||
| (v) Overdue of whichS.CS.T | ||||
| Rs. 5,001 to Rs. 10,000 | ||||
| (i) No. of Borrowing members of whichS.CS.T | ||||
| (ii) Amount of loan issued of whichS.CS.T | ||||
| (iii) Amount of loan recoveredS.CS.T | ||||
| (iv) Amount of loan outstanding of whichS.CS.T | ||||
| (v) Overdue of whichS.CS.T | ||||
| Over Rs. 10,000 | ||||
| (i) No. of Borrowing members of whichS.CS.T | ||||
| (ii) Amount of loan issued of whichS.CS.T | ||||
| (iii) Amount of loan recoveredS.CS.T | ||||
| (iv) Amount of loan outstanding of whichS.CS.T | ||||
| (v) Overdue of whichS.CS.T |
| No of borrowers | Advance Amt. in Rs. | Recovered Amt. in Rs. | Outstanding Amt. in Rs. | Overdue Amt. in Rs. | ||||||||||
| Short term (ST) | Medium term (ST) | Long term (ST) | ST | MT | LT | Short term (ST) | Medium term (ST) | LT | ST | MT | LT | ST | MT | LT |
| (1) Up to 1 Hectare | ||||||||||||||
| (2) 1 – 2 Hectares | ||||||||||||||
| (3) 2 – 4 Hectares | ||||||||||||||
| (4) 4 – 8 Hectares | ||||||||||||||
| (5) Above 8 Hectares | ||||||||||||||
| (6) Tenant cultivators | ||||||||||||||
| (7) Agricultural Labourers | ||||||||||||||
| (8) Others | ||||||||||||||
| Total |
9. months(vii) Deposits beyond 9 months but less than 1
yr.(viii) Deposits beyond 1 year to 3 years(ix)Deposits beyond 3 year to 5 years(x) Deposits above 5years| Highest| Lowest| Usual|-|||-|| (b) Interest rates on borrowings from1001. to 3000(iv) 3,001 to 5,000(v) 5,001 to
10.
,000(vi) over Rs.10,000| No of borrower| Amount|-| 37.| Details of loans outstanding by Security :(a)Against Fixed Deposit(b) Govt. and the TrusteeSecurities(c) Agricultural produce(d) Merchandise(e)Gold and Silver(f) Immovable Property(g) Surety(h)Unsecured(i) Others|||-| 38.| Cash credit limit/overdraft limit sanctionedduring the year.|||-| 39.| Highest outstanding under Cash Credit/Overdraftduring the year.|||-| Part B – Annexure II|-| II. Marketing Societies/processing/SpinningMills/Consumer/Cold Storage/Sugar Factories|-| A. Marketing Society (MarketingFederation/TDCS/Primary Marketing only)|-| 40.| No. of markets in the area of operation(a)Regulated(b) Others|||-| 41.| Membership(i)Co-operative Societies —(a)AgrilCredit(b) Marketing(c) Others(ii)Regular members-(a)Growers ofwhich S.C. S.T.(b) Others (including State Govt.) ofwhich S.C. S.T.(iii)Nominal Members|||-| 42.| Other Borrowings| Limit of Borrowing sanctioned (Rs)| Highest outstanding of borrower during theyear (Rs.)|-|| (a) Central Financing Agencies(b)Commercial Banks|||-| 43.| Cold Storages —|||-|| (a) No. of Storagesunit installed(b) Storage capacity (in tonnes)(c)Quantity of produce stored during the year (in tonnes)AsownersAs agents(d) Name of the Commodity Stored(e)No. of packing boxes stored(f) Weight in tonnes|||-| 44.| Rates of interest on —|||-|| (i) Deposit(ii)Other borrowings(iii) Loans advances to ultimateborrower.|||-| 45.| Loans of Credit Societies recovered bymarketing of produce|||-|| (a) Amount of loan recoveredOf whichS.C.S.T.(b)No. of Credit Societies concerned No.(c)No. of members concernedOf whichS.C. No.S.T. No.|||-| 46.| Distribution of consumer goods distributed byMarketing Societies in rural areas|-|| (a) No. of Retail Branches/Shop in ruralareas(b) Out of total sales Total as noted below :| Controlled Non-controlledFoodgrainSugar Cloth Others|-|| Sales of Cons. Goods in rural areas|||-| 47.| Sales of Agril. produce| Name of the commodity| WholesaleQuantity/Value(in tonnes) in Rs.| RetailQuantity/Value(in tonnes) in Rs.|-|| (a) As owners(i)Paddy(ii)Rice(iii) Wheat(iv) Other foodgrains(v)Cotton(vi) Jute(vii) Oil seeds(viii) Pulses(ix)Others|||-|| Total|||-|| (b) As agentsAs above suchas(i) Paddy(ii) Rice etc.|||-|| Total|||-|| (c) Out of the total Sales of AgriculturalProduce as Owners and Agents reported above the value ofsales to be shown separately as mentioned below :-|-|| (i) Through higherlevel society(ii) To Consumers Society(iii) ToothersTotal Sales as Owners and as Agents| Rs.Rs.Rs.Rs.||-||-| 48.| Sales of Agril requisites| Name of the requisites| WholesaleQuantity/Value(in tonnes) in Rs.| RetailQuantity/Value(in tonnes)|-|| (a) As owners(i)Fertiliser(ii)Seeds(iii) Agril. Implements(iv)Pesticides/Insecticides(v) Others|||-|| Total|||-|| (b) As agents(As above such as)Fertiliser, etc.Total|||-|| (c) Out of the total Sales of Agril. requisitesas Owners and Agents as reported above the value of sales tobe shown separately as mentioned below :-|-|| (i) To Pry. Credit Societies(ii) ToIndividual Growers(iii) To others| Rs.Rs.Rs.||-|| Total Sales as Owners and as Agents|||-| 49.| Consumer goods| Name of the Consumers' goods| Wholesale value| Retail value|-|| (a) As owners(i)Foodgrains(ii)Others|||-|| (b) As agents| Name of the Consumers' goods| Wholesale value| Retail value|-|| (i) Consumers'goods(ii) Others|||-|| (c) Out of the total sales ofConsumers'goods asowners and as agents asreported above thevalue of sales to consumers' societiesRs.......................||-| 50.| Out of total sales value of export outside thecountry| Rs.||-| 51.| Number of retail outlets| No.||-| 52.| Commission earned on agency business| Rs.||-| 53.| Purschases| Purchases | On behalf of | Value of | |||||
| as Agents/as Owners | Govt. & Govt. Agencies | Apex or higher level Societies | Others | Agril produce | Agril requisites | Others consumers Foodrains | Total |
| (i) Produced/Procured (Foodgrains) | |||||||
| (ii) 30 as owners | |||||||
| (iii) 30 as agents | |||||||
| Grand Total |
| Total amount advanced as per item 55 (b)above | Current agril. Purposes | Of Cul. 2 loans advanced to | Other purposes | Of Col. 3 loans advanced to | ||
| SC | ST | SC | ST | |||
| 1 | 2 | 2A | 2B | 3 | 3A | 3B |
| Subscribed | Paid up | |
| Preference | Ordinary | Preference |
1. (a) Reserve Fund
2. (a) Other Funds (to be specified);
(b)Amount separately invested:III. Borrowings -1. (a) Total amount outstanding at the end of the last quarter:
2. Deposits maturing during each of the next three following quarters
(i)for quarter ending on..............Rs.(ii)for quarter ending on.............Rs.(iii)for quarter ending on............Rs.(B)Current :(a)Total amount outstanding at the end of the last quarter(b)Amount received during the quarter(c)Amount repaid during the quarter(d)Balance at the end of the quarter(i)Members -(ii)Non-MembersAverage rate of interest payable :(C)Savings :(a)Total amount outstanding at the end of the last quarter(b)Amount received during the quarter(c)Amount repaid during the quarter(d)Balance at the end of the quarter(i)Members -(ii)Non-MembersAverage rate of interest payable :| Receipts | Disbursements |
| Interest received | Interest paid |
| (a) Cash | (a) Cash |
| (b) By paper Transactions | (b) By paper Transactions |
| Other receipts | Working Expenses |
| (a) Entrance fees......... | (a) Establishment |
| (b) Commission............ | (b) Contingency |
| (c) Discount.............. | (c) Audit fee |
| (d) Rent................. | (d) Provident Fund Contribution |
| (e).......... | (e)............ |
| Total | Total |
| Receipts | Disbursements |
| Advance recovered | Advance made |
| (a) Societies' audit fees realized | (a) Societies' audit fees paid |
| (b) .......................................... | (b) .......................................... |
| Suspense and similar accounts | Suspense and similar accounts |
| (a) Receipts from saleable items (Stock, forms etc.) | (a) Purchase of saleable items (stock, forms etc.) |
| (b) .......................................... | (b) .......................................... |
| Opening Balance | Closing Balance |
| Total | Total |
| Grand Total | Grand Total |
| Signature of Secretary/ Chief Executive Officer | |
| Date............................. |