Section 134C(2) in West Bengal Co-operative Societies Act, 2006
(2)A Co-operative Credit Structure Entity shall have autonomy in all financial and internal administrative matters including the following areas :-(a)interest rates on deposits and loans;(b)borrowing and investments;(c)loan policies and individual loan decisions;(d)[ posting and compensation to staff;] [Substituted 'personnel policy, staffing, recruitment, posting and compensation to staff;' by Act No. 13 of 2015 (w.e.f. 25.5.2010).](e)[ internal control systems :] [Substituted 'internal control systems, appointment of auditors and compensation for the audit:' by Act No. 13 of 2015 (w.e.f. 25.5.2010).]Provided that in the case of Co-operative Credit Structure Entities other than the State Co-operative Agriculture and Rural Development Bank and Co-operative agriculture and rural development bank, the interest rates on deposits and loans shall be in conformity with the guidelines issued by the Reserve Bank of IndiaProvided further that in the case of the state Co-operative agriculture and rural development bank and Co-operative agriculture and rural development banks, the interest rates on deposits and loans shall be in conformity with the guidelines issued by the National Bank.
