Section 96(1) in West Bengal Co-operative Societies Act, 2006
(1)The State Government shall constitute a Co-operative Election Commission (hereinafter referred to as the Election Commission) and shall appoint a person to be the Co-operative Election Commissioner of the Election Commission for the [superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to a registered Co-operative Society] [Substituted by section 11(1) of the West Bengal Co-operative Societies (Second Amendment) Act, 2013, (West Bengal Act No. 7 of 2013), w.r.e.f. 19.2.2013, for the words Superintendence, direction and control of election of all registered Co-operative societies.] in West Bengal.
