Section 191A in West Bengal Co-operative Societies Rules, 2011
191A. Appointment of Sale Officer.
[(1)] [Renumbered sub-rules (5) and (6) as sub-rules (1) and (2) respectively by Serial No. (33) of the Notification No 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013.] The Registrar may appoint a person as sale officer to conduct sale of property under the provisions of Chapter XII of the Act.(2)[] [Renumbered sub-rules (5) and (6) as sub-rules (1) and (2) respectively by Serial No. (33) of the Notification No 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013.] The appointment of the sale officer shall be notified in the area of operation of the bank or the societies for which he is appointed, in such manner as the Registrar may deem proper.
