Section 95 in West Bengal Co-operative Societies Act, 2006
95. Co-operative Registration Council.
(1)-The State Government shall constitute a Co-operative Registration Council (hereinafter referred to in this section as the Council) consisting of a Chairman and two other members.(2)The State Government shall appoint a person who is or has been a member of the West Bengal Higher Judicial Service, as the Chairman of the Council. The Chairman of the Vice-Chairman or any director of the State Co-operative Union as nominated by it shall be a member of the Council and the other member shall be nominated by the State Government.(3)The Chairman and the members of the Council shall hold office for a term of three years.(4)The State Government shall appoint an officer not below the rank of Deputy Registrar of Co-operative society as the secretary of the Council. The Secretary shall perform his duties as may be assigned to him by the Council.(5)The Co-operative Registration Council shall have jurisdiction throughout West Bengal and shall function in such manner as may be prescribed.(6)The number of officers and other employees of the Council and conditions of service (including conduct, discipline and control) of such officers and employees shall be such as may be prescribed by the State Government.
