Section 196 in West Bengal Co-operative Societies Rules, 2011
196. Officer responsible for carrying out the direction of Registrar.
(1) In deciding under section 142 which officer is to be held responsible for the carrying out of his directions, the Registrar shall always consider the Secretary or the Chief Executive Officer of the society, by whatever designation he may be called, to be responsible unless there is anything in the bye-laws or in any resolution of the general meeting or the board by which a particular duty is entrusted to any officer other than the Secretary or the Chief Executive Officer.(2)The Registrar may call upon the person held responsible under sub-rule (1) to carry out any of his directions within such time as he may specify and or his failure, may take action against him under section 142.
