Section 71(3) in The West Bengal Co-Operative Societies Act, 1983
(3)A co-operative society which is a member of any other co-operative society (hereinafter referred to as the latter co-operative society) may in writing authorise one of its members, not otherwise disqualified for being so authorised under this Act or the rules or the by-laws, to vote at any meeting of the latter co-operative society.
