Section 28(1) in The West Bengal Co-Operative Societies Act, 1983
(1)The State Government may, on the application of a co-operative society supported by a resolution of the board or the general body of its members, depute on such conditions [and in such manner] [Words inserted by West Bengal Act 21 of 1990.] as may be prescribed, a Government officer to the service of the cooperative society to manage its affairs. Such Government officer shall exercise such powers and perform such duties as may be prescribed:Provided that if there is a condition by the financing agency that the State Government should depute a Government officer to manage the affairs of the co-operative society for which assistance from that agency is given or the State Government has given financial assistance directly to the co-operative society, the State Government shall, on the recommendation of the Registrar, appoint such officer [on such conditions and in such manner as may be prescribed] [Words inserted by West Bengal Act 21 of 1990.]. Such Government officer shall exercise such powers as may be prescribed.
