Section 145 in West Bengal Co-operative Societies Rules, 2011
145. Restriction on change in the scheme of the project and number of projects in a Housing Co-operative Society.
(1) No primary housing co-operative society shall undertake any housing project other than one decided upon in the promoters' meeting for the purpose of registration of the society without the approval of the general body and concurrence of the Registrar :Provided that in the Calcutta Metropolitan Area; as defined in Calcutta Metropolitan Development Authority Act, 1972 {West Bengal Act No. 11 of 1972), no Primary co-operative housing society shall sponsor more than one housing project.Explanation.Housing Project" means multistoried buildings or a cluster of houses in a compact area.(2)No primary co-operative housing society shall make any change in the project or the project site without the approval of the general body with three fourth majority and prior approval of the Registrar.
