Section 69(2) in The West Bengal Co-Operative Societies Act, 1983
(2)An employee of a co-operative society who is eligible under sub-section (1) to be its member shall, on an application made by him, be admitted as a member of such co-operative society but shall have no right to vote at an election of, or for being elected as, a director of the board [or delegate to any other co-operative society] [Words inserted by West Bengal Act 27 of 1989.].Provided that an employee of a co-operative society composed of worker members who is eligible under sub-section (1) to be its member shall, on an application made by him, be admitted as a member of such co-operative society and shall have a right to vote at an election of, or for being elected as, a director of the board [or delegate to any other co-operative society] [Words inserted by West Bengal Act 27 of 1989.].
