Section 135 in West Bengal Co-operative Societies Rules, 2011
135. Powers and duties of the Board of Housing Co-operative Society.
Subject to the powers and duties conferred and imposed by these rules, the Board of a housing co-operative society shall exercise the following powers and perform the following duties, namely(a)to appoint, suspend, remove or discharge all persons engaged on payment of fees or on the basis of contract, such as contractors, solicitors, supervisors, engineers, valuers, architects and surveyors;(b)to invite tenders and to enter into contracts for and on behalf of the society and to settle the terms thereof :Provided that the terms and conditions of contracts once settled shall not be altered without a resolution passed by two-thirds of the members present and voting at a meeting of the board;(c)to authorise by name one of the members of the board other than the person in-charge of cash or account to verify the cash balance as shown in the books of the society at least once a month and other assets of the society once in a quarter and to report to the board the result of such verification in the next following meeting. If any shortage of cash balance or any other asset is reported, the board shall take prompt steps for the recovery of the shortage failing which the members of the board shall be jointly and severally responsible for making good the shortage;(d)to take such steps as may be necessary for obtaining loan from the West Bengal State Co-operative Housing Federation Limited on behalf of the members or to assist the members in all possible manners including supply of papers and documents in the matter of their obtaining loans from any source;(e)to inform the members the full particulars of loan sanctioned and issued by the West Bengal State Co-operative Housing Federation Limited along with the terms and conditions thereof as and when such loans are sanctioned and issued by such Federation;(f)to issue periodical demand notice to the members for paying instalments towards cost of land, house or apartment :Provided that the number of such instalments shall be fixed in consideration of the actual progress of the work of the project;(g)to ensure that the name of a nominee of a member is entered in the appropriate register and also to inform the member of the same in an appropriate manner;(h)to arrange timely repayment of loans to the West Bengal State Co-operative Housing Federation Limited on collection of instalments of loans from members; and(i)to place report for consideration of the members in the annual general meeting.
