Section 27(6) in The West Bengal Co-Operative Societies Act, 1983
(6)[ (a) The directors referred to in sub-section (3) shall have no right to vote in any meeting of the board.] [Sub-Section (6) substituted by West Bengal Act 21 of 1990.](b)The directors referred to in sub-section (4) and sub-section (5) shall have no right to vote in any meeting of the board held for the purpose of election of office-bearers of the board or co-operation of any person as a director of the board.(c)The directors referred to in sub-section (3), sub-section (4) and subsection (5) shall not hold any office in the board.
