Section 34 in West Bengal Co-operative Societies Rules, 2011
34. Constitution of Board.
(1) Selection among the employees of a Co-operative Society for being elected as the member of the Board shall be held by ballot.(2)A member nominated by the State Government to the Board of a Co-operative Society under section 32 shall hold office until a fresh nomination is made in his place and the State Government may nominate a new member to fill up any casual vacancy of a nominated member.(3)Selection amongst the members of the Self Help Groups formed under a Co-operative Society under clause (h) of sub-section (1) of section 32 of the Act for being elected as the member of the Board, shall be held by show of hand or by ballot as the Board may decide.
