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State of West Bengal - Section

Section 105A in West Bengal Co-operative Societies Rules, 2011

105A. Constitution of Selection Committee.

— Co-operative Societies other than those mentioned in the Fifth Schedule of the Act and in regard to selection of Managing Director or the Chief Executive Officer of the West Bengal State Co-operative Bank Ltd. and all Central Co-operative Banks, the Selection Committee for assisting the Co-operative societies in the matter of selection of candidates under rule 105 shall be constituted as follows :—
(a)Apex societies
(i)The Chairman and the Vice-Chairman or in their absence any two Directors of the concerned society as decided by the Board;
(ii)The Managing Director or the Chief Executive Officer of the society;
(iii)Registrar or his nominee;
(iv)One expert selected by the Society;
(v)The Chairman of the State Co-operative Union or his nominee
The Managing Director or the Chief Executive Officer or the Manager of the Co-operative Society shall be the convener of the meeting and its Chairman or in absence of the Chairman, the Vice-Chairman or in absence of both any of the two nominees of the concerned society as decided by the Board shall be the Chairman of the Selection Committee.
(b)Central Societies
(i)The Chairman and the Vice-Chairman, or in their absence, two Directors of the concerned society as decided by its board;
(ii)A nominee of the Registrar;
(iii)The Chief Executive Officer of the concerned Co-operative society or the Manager as the board of the society may decide;
(iv)A representative of the concerned apex society;
(v)One expert selected by the Society
The Chief Executive Officer or the Manager of the Co-operative Society shall be the convener of the meeting and its Chairman or in absence of the Chairman, the Vice-Chairman or in absence of both any of the two nominees of the concerned society as decided by the board shall be the Chairman of the Selection Committee.
(c)Primary Society
(i)The Chairman and the Secretary, or in their absence, two Directors of the concerned society as the board may decide;
(ii)The Chief Executive Officer or the Manager, as the board may decide;
(iii)A nominee of the Registrar;
(iv)A representative of the concerned central society or the concerned Apex Society where there is no central society;
The Secretary, or in his absence, the Chief Executive Officer or the Manager, as the case may be shall be the convener of the meeting and the Chairman, or in his absence, any person elected amongst the members of the Selection Committee shall be the Chairman of the meeting.