Section 134C(15) in West Bengal Co-operative Societies Act, 2006
(15)(a)The Chief Executive Officer and the members of the Board of the State Co-operative Bank and Central Co-operative Banks shall fulfil the criteria stipulated by the Reserve Bank of India for the time being in force and such person who, in the opinion of the Reserve Bank of India or the National Bank does not fulfil the criteria stipulated by the Reserve Bank of India shall be removed on advice of the Reserve Bank of India or the National Bank. (b) The Chief Executive Officer and the members of the Board of the State Co-operative agriculture and rural development bank shall fulfil the criteria stipulated by the National Bank for the time being in force and such person who, in the opinion of the National Bank, does not fulfil the criteria stipulated by the National Bank shall be removed on advice of the National Bank.
