Section 61 in West Bengal Co-operative Societies Rules, 2011
61. Conditions of deputation under Section 33.
The following shall be the conditions of deputation of a Government Officer to the service of a Co-operative Society.(i)a Government Officer shall ordinarily be deputed to the service of a Co-operative Society for a period not exceeding two years, such period may be so extended by the State Government or by the Registrar, as may be considered expedient :Provided that the total period of deputation shall not exceed four years.(ii)they shall be governed by the rules of deputation as the State Government may make from time to time;(iii)a Government Officer deputed by the State Government or the Registrar to the service of the society may be withdrawn from such service by the State Government or the Registrar, as the case may be, on three months' notice to the society by the State Government or the Registrar, as the case may be, or on a request, made by the society to the State Government or the Registrar, as the case may be, to withdraw such officers;(iv)unless the State Government otherwise directs, the salary of a deputationist shall be reimbursed to the State Government by the society concerned.
