Section 152(1D) in West Bengal Co-operative Societies Rules, 2011
(1D)In the case of an allegation involving infirmity of the body or mind referred to in sub-rule (1A), the State Government may constitute a Medical Board consisting of at least three medical experts on the relevant aspect of infirmity and shall, on due consideration of the advice of such Medical Board, pass appropriate orders.] [Inserted by Serial No. (26) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December. 2012. w.e.f. 1.2.2013]
