Section 45(4) in West Bengal Co-operative Societies Rules, 2011
(4)The Registrar shall within one month of being so advised by the Reserve Bank of India or the National Bank, ensure removal of any person elected or co-opted as a member of the Board under sub-section (16) of section 134C of the Act without having the requisite knowledge or experience as stipulated by the Reserve Bank of India.] [Inserted by Serial No. (10) of the Notification No 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013.]
