Section 36 in West Bengal Co-operative Societies Rules, 2011
36. Election of office bearers.
(1) The Board of Directors constituted under the provisions of section 32 and rule 34 shall, within a period not exceeding thirty days after the general meeting elect a Chairman, a Vice-Chairman, a Secretary, where applicable and a panel of Chairman not exceeding three for presiding over its meeting in absence of the Chairman and the Vice-Chairman and other necessary office bearers from amongst themselves.(2)In the case of equality of votes in the matter of such elections, the result shall be determined by lot.(3)When the meeting of the Board is not held within the period of thirty days as required by sub-rule (1), the Registrar or any person authorized by him shall as early as possible arrange a meeting in exercise of the powers conferred under section 37.(4)The outgoing Board shall stand dissolved when the new office bearers are elected under sub-rule (1) or the apex Co-operative society or the federal Co-operative society or the central Co-operative society, as the case may be or where there is no such society, the Registrar shall take steps under sub-section (7) of section 29.(5)A meeting under sub rule (1) shall be called within the thirty days after the general meeting by the Secretary of the outgoing Board or by the Election Officer or the Presiding Officer, as the case may be.
