Section 59 in West Bengal Co-operative Societies Rules, 2011
59. Procedure in case of difference of opinion.
In case of any difference of opinion between the Board and the Chief Executive Officer on any matter concerning the affairs of the society, the Chief Executive Officer may record his views in the minute book and may refer the matter to the Registrar, but the decision of the Board shall be final and binding upon him [, if not otherwise directed by the Registrar in writing after obtaining approval from the State Government and such decision shall be communicated by the Registrar within forty five days from the date of referring the matter to him.] [Inserted by Serial No. (12) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013.]
