Section 129 in West Bengal Co-operative Societies Act, 2006
129. Exemption from personal attendance.
(1)Notwithstanding anything contained in the Registration Act, 1908 (16 of 1908), it shall not be necessary for a trustee or for any officer of a Co-operative agriculture and rural development bank or Co-operative bank or primary credit Co-operative society or West Bengal State Co-operative agriculture and rural development bank or any apex Co-operative society or any co-operative society to appear in person or by agent at any registration office in any proceeding connected with registration of any instrument executed by him in his official capacity or to sign as provided in section 58 of that Act.(2)Where any such instrument is presented for registration, the registering officer may, if he thinks fit, refer to the trustee or to the officer, as aforesaid for any information relating thereto and, on being satisfied about the execution thereof, shall register such instrument.
