Section 99(2) in The West Bengal Co-Operative Societies Act, 1983
(2)The Registrar may of his own motion, after giving thirty days' notice in the form prescribed, by order direct the winding up of a co-operative society-(a)where the co-operative society has not commenced working within twenty-four months from the date of its registration or has ceased to function for eighteen months; or(b)where the number of members of the co-operative society has been reduced to less than the minimum provided in section 13 for the purpose of registration:[Provided that the Registrar shall not, in the case of a State co-operative bank or Central co-operative land development bank or Central cooperative bank, or primary co-operative bank, make any order under subsection (1) or sub-section (2) without prior consultation with the Reserve Bank of India or the National Bank for Agriculture and Rural Development or the State co-operative bank or the Central co-operative land development bank or the Central co-operative bank, as the case may be.] [Proviso added by West Bengal Act 21 of 1990.]
