Section 21(1) in The West Bengal Co-Operative Societies Act, 1983
(1)If the State Government is of opinion that-(a)in the public interest, or(b)in the interest of the depositors, or(c)in order to secure proper management of any central co-operative bank, or(d)in the interest of the co-operative movement in the State as a whole, or(e)in the interest of the co-operative banking system in the State as a whole, or(f)to make co-operative credit adequately available to the primary co-operative credit societies of any particular area in the State from the State Co-operative Bank,it is necessary so to do, the State Government may, by an order published in the Official Gazette stating reasons therefor, make a scheme for the amalgamation of any central co-operative bank (in this section hereinafter referred to as the transferor bank) with any other central co-operative bank or the State Co-operative Bank (in this section hereinafter referred to as the transferee bank).
