Section 54 in West Bengal Co-operative Societies Rules, 2011
54. Powers and duties of the Chairman and the Vice-Chairman of the Society.
The Chairman, or in his absence, the Vice-Chairman, shall, for the transaction of the business of a society in cases of urgency, exercise all powers and perform all duties required to be exercised and performed under the Act, the Rules or the Bye-Laws by the Board [except the power of sanctioning loans, bonus, ex-gratia payments or sending delegates or representatives to other co-operative societies.] [Substituted by Serial No. (11)(a) of the Notification No 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013, for the words except the power of sanctioning loans, bonus or ex-gratia payments.] The Chairman or in his absence the Vice-Chairman shall have the full control over the administration and business of the society and shall supervise the functions of the society on behalf of the Board and shall have power to call for any record of the society or any report from Chief Executive Officer or the Secretary to satisfy himself that the affairs of the society are being managed in accordance with the resolutions of the Board Provided that the Chairman or the Vice-Chairman, as the case may be, shall not act in contravention of any order given or decision taken by the Board at its meeting.[Provided further that in case of filing any judicial or quasi-judicial proceeding before any forum against the State by the Chairman or Vice-Chairman of a cooperative society without having prior approval of the Board, the Chairman or the Vice-Chairman shall have to get such decision of filing of the said judicial or quasi-judicial proceeding to be approved by a resolution of the Board within three days from the date of filing of such judicial or quasi-judicial proceeding.] [Proviso added by Serial No. (11)(b), ibid, w.e.f. 1.2.2013:]
