Section 35 in The West Bengal Co-Operative Societies Act, 1983
35. Co-operative election authority. -
(1)The State Government shall, by notification, appoint a Co-operative election authority with a Chairman [and a Secretary] [Words inserted by West Bengal Act 21 of 1990.] and such number of other members, not exceeding three, as it may think fit for the superintendence, direction and control of election of the co-operative societies mentioned in the Fifth Schedule.(2)The Chairman of the Co-operative election authority shall be a member of the West Bengal Civil Service (Executive) or the West Bengal Civil Service (Judicial) or the West Bengal General Service with not less than ten years' service as such.(2A)[ The Secretary of the Co-operative election authority shall be an officer of the Co-operative Directorate of the State Government, not below the rank of Assistant Registrar of Co-operative Societies, with five years' service as such.] [Sub-Section (2A) inserted by West Bengal Act 21 of 1990.](3)The Co-operative election authority shall discharge its functions in such manner as may be prescribed.(4)The State Government shall appoint such staff to assist the Co-operative election authority in discharging its functions as may be required by the Co-operative election authority on such terms and conditions as may be prescribed.
