Section 38(7) in The West Bengal Co-Operative Societies Act, 1983
(7)[There shall be a Selection Committee of the Commission and such Selection Committee] [Words substituted by West Bengal Act 27 of 1997.] shall consist of-(a)[ the Chairman and two other members of the Commission, [Clause (a) to sub-Section (7) substituted by West Bengal Act 27 of 1997.](b)a representative of the State Level Co-operative Society or District Level Co-operative Society, as the case may be, and(c)a representative of the co-operative society for which the selection of employees is to be made:]Provided that in the case of selection of employees [for a State Level Co-operative Society,] [Words substituted by West Bengal 21 of 1990.] the Selection Committee shall consist of-(a)[ the Chairman and two other members of the Commission,] [Clause (a) to proviso substituted by West Bengal Act 27 of 1997.](b)a representative of the State Level Co-operative Society [for which the selection of employees is to be made] [Words inserted by West Bengal Act 21 of 1990.], and(c)one person conversant with the business of the [said] [Word inserted by West Bengal Act 21 of 1990.] State Level Co-operative Society to be nominated by the Registrar from amongst the employees of the Co-operative Directorate of the State Government:[Provided further that the Chairman and the Secretary of the Commission shall respectively be the Chairman and the Convener of the Selection Committee.] [Proviso inserted by West Bengal Act 27 of 1997.]
