Section 134C(3) in West Bengal Co-operative Societies Act, 2006
(3)(a)The State Government's subscription to the equity share capital of a Co-operative Credit Structure Entity shall not exceed twenty-five per cent of its subscribed equity share capital and the State Government or the Co-operative Credit Structure Entity may reduce the State Government's subscription further at its choice.(b)There shall be only one nominee of the State Government in the Board of the State Co-operative Bank or a Central Co-operative Bank or West Bengal State Co-operative Agricultural and Rural Development Bank if the Government has subscribed to its share capital.
