Section 39 in West Bengal Co-operative Societies Rules, 2011
39. Reservation of seats on the Board.
As provided under section 38 the seats mentioned here below shall be reserved in the Board of Directors(a)one seat for scheduled caste members, if any;(b)one seat for scheduled tribe members, if any;(c)one seat for other backward class members, if any;(d)one seat for women members, if any, other than members from self-help groups as provided under clause (h) of sub-section (1) of section 32.(e)Number of directors reserved under clause (a) , (b), (c) and (d) shall be in addition to the number of elected directors provided under clause (a) of sub-section (1) of section 32.(f)The seats reserved under clause (a) , (b), (c) and (d) shall be filled up by election amongst the members of respective communities by ballot. If the seats cannot be filled up thus, the same shall be filled by co-option from amongst the members of respective communities.(g)The members elected or nominated under clause (f) shall have the full rights to vote in any meeting of the Board including election of office bearers.(h)A director elected or nominated under clause (a), (b), (c) and (d) shall hold office for a term of five years of the Board or till the Board is dissolved under section 34 or 35 or 36 whichever is earlier.
