Section 150 in West Bengal Co-operative Societies Rules, 2011
150. Circumstances under which a member of a Housing Co-operative Society may reside outside the house or apartment allotted to him.
A member of a housing co-operative society may under the following circumstances be allowed to reside outside the house or apartment allotted in his favour by a housing co-operative society :(a)if the member is transferred by his employer to any other place:(b)if the member is under the conditions of his service compelled to stay outside such as in a government quarter;(c)if the member is compelled to reside elsewhere due to reasons of his business or avocations;(d)if the member is compelled to reside elsewhere under such other circumstances as the board may approve.
