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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of West Bengal - Subsection

Section 51(3) in West Bengal Co-operative Societies Rules, 2011

(3)If the Secretary or any other person performing the duties of the Secretary does not convene the meeting within seven clear working days from the date of receipt of the requisition, a notice of seven clear working days signed by the Directors requisitioning specifying the object and the date, time and place of the meeting shall be sent to all the Directors and accordingly the meeting shall be held. The Secretary or the person performing the duties of the Secretary or the Chief Executive in whatever name is called or any person under whose custody the books, documents, papers etc. in respect of the meetings of the Board are kept, shall place those books documents etc. in the requisition meeting.