Section 27(9) in The West Bengal Co-Operative Societies Act, 1983
(9)[No director] [Words substituted by West Bengal Act 21 of 1990.] who has been or but for his voluntary resignation could have been [an office-bearer] [Words substituted by West Bengal Act 21 of 1990.] for two consecutive terms or seventy-two months, whichever is less, shall be eligible for re-election, appointment, co-option or nomination, as an office-bearer until after the expiry of three years from the date of occurrence of the disqualification or of retirement:Provided that nothing in this sub-section shall apply to a director nominated by the State Government under sub-section (2)[or a director nominated under sub-section (5A)] [Words, figure and letter inserted by West Bengal Act 21 of 1990.].[Explanation.- "office-bearer" shall mean the Chairman, Vice-Chairman, Secretary, Assistant Secretary or Treasurer of a co-operative society.] [This 'Explanation' substituted by West Bengal Act 21 of 1990.]
