Section 126 in West Bengal Co-operative Societies Rules, 2011
126. Functions of promoters.
For the purpose of registration of a housing co-operative society all the promoters intending to join the application for registration shall hold meeting for(a)adoption of name of the proposed society and of its bye-laws,(b)election of the Chief Promoter and the first board including the Chairman, the Vice-Chairman and the Treasurer from amongst the promoters,(c)vesting the Chief Promoter, the Chairman, the Vice-Chairman and the Treasurer with powers and functions as laid down in these rules,(d)consideration and adoption of the scheme of the project to be undertaken by the proposed society.(e)consideration and approval of the agreement to be entered into with the vendor or lessor of the land, building or tenement, as the case may be.
