Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of West Bengal - Subsection

Section 34(2) in West Bengal Co-operative Societies Rules, 2011

(2)A member nominated by the State Government to the Board of a Co-operative Society under section 32 shall hold office until a fresh nomination is made in his place and the State Government may nominate a new member to fill up any casual vacancy of a nominated member.