Section 93(1) in West Bengal Co-operative Societies Act, 2006
(1)No member of a housing Co-operative society shall, except under the following circumstances, be allowed to let out his house or flat allotted in his favour by the housing Co-operative society-(a)where the member is transferred to his employer to any other place which is not agglomerated with the area of the housing Co-operative;(b)where the member is under the condition of his service compelled to stay outside such as in office quarters;(c)where the member is compelled to reside elsewhere due to reasons of his business or profession;(d)where the member is compelled to reside elsewhere under such other circumstances as the board may approve.
