Section 31(2) in West Bengal Co-operative Societies Rules, 2011
(2)Notwithstanding anything contained in sub-rule (1) the West Bengal State Co-operative Bank Limited, the West Bengal State Co-operative Agriculture And Rural Development Bank Limited, the Central Co-operative Banks and other apex and central Co-operative societies shall hold their respective general meetings by convoking representatives (hereinafter referred to as the delegates) of section or categories, as the case may be, instead of summoning all members in person on the following basis, namely :(a)in the case of West Bengal State Co-operative Bank Limited(i)one delegate for every member Central Co-operative Bank and one delegate from the area of operation of each Central Co-operative Bank (if any) amalgamated with the State Co-operative Bank IQ terms of the scheme drawn by the State Government:(ii)one delegate for every member apex Co-operative society;(iii)one delegate for every category of other member Co-operative societies provided that there shall be one delegate for every twenty or a major fraction thereof; and(iv)one representative from the State Government where the State Government is a shareholder;(b)in the case of West Bengal State Co-operative Agriculture And Rural Development Bank Limited(i)one delegate for every member Primary Co-operative Agriculture and Rural Development Bank Ltd;(ii)one delegate to be elected from the area of operation of each branch of the West Bengal State Co-operative Agriculture And Rural Development Bank Limited by the members in that area;(iii)one delegate for every class of the other members; and(iv)one representative of the State Government where the State Government is a shareholder;(c)in the case of Central Co-operative Banks or Central Co-operative Societies(i)one delegate for every Co-operative Society affiliated to the central Co-operative Bank or the central Co-operative society concerned;(ii)one representative of the State Government where the State Government is a shareholder;(d)in the case of other apex Co-operative societies(i)one delegate from every member Co-operative society;(ii)one representative from the State Government where the State Government is a shareholder.
