Section 134C(12) in West Bengal Co-operative Societies Act, 2006
(12)(a)The elections to the Board of a Co-operative Credit Structure Entity shall be conducted before the expiry of the term of the Board.(b)The elections to the Board of a Co-operative Credit Structure Entity which has been superseded shall be conducted within two months from the date of its supersession :Provided that in circumstances beyond control, the State Government may allow holding of such elections within a period not exceeding six months from the date of supersession.(c)A member of the Board of a Primary Agricultural Credit Co-operative Society or a Co-operative agriculture and rural development bank which has been superseded under sub-clauses (i) and (ii) of clause (c) of sub-section (11) of this section shall not be entitled to contest in the election again for a period of five years after supersession.
