Section 56 in West Bengal Co-operative Societies Rules, 2011
56. Designation and power of the Government Officer on deputation.
(1) Government Officer, when deputed to the service of a Co-operative Society under section 33, shall be called the Chief Executive Officer or whatever designation it is called.(2)Subject to such conditions as the State Government may impose, the Chief Executive Officer under control of the Board and the Chairman shall in the conduct of the business of the society, exercise the following powers, namely(i)have control over the employees of the society, to sanction leave, to impose any punishment upon or to suspend them :Provided that no punishment or suspension shall be imposed without the approval of the Board.(ii)institute, defend and conduct legal proceedings and enter into compromise or arbitration with creditors and debtors of the society.
