Section 20(3) in West Bengal Co-operative Societies Rules, 2011
(3)Where an Annual General Meeting is required to be held by convoking representatives, the election of delegates shall be completed before the period of [Forty days] [Substituted by Serial No. (7)(a) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013, for the words two months.] referred to in sub rule (1):Provided that in case of failure of the Board to take steps or to give directions well in advance towards the holding of such election within the prescribed period, the Chairman or in his absence Vice Chairman or in the absence of both, the highest designated employee shall perform such duties on behalf of the Board :[Provided further that where an annual general meeting is called by the Registrar or any officer authorised by him, any officer of the concerned co-operative society shall be authorized to hold election of delegates within the time specified by the Registrar or by the office authorised by him, as the case may be.] [[Substituted by Serial No. (7)(b), ibid, w.e.f. 1.2.2013, earlier which was as follows :Provided further that where an Annual General Meeting is called by the Apex or the Federal or the Central Co-operative Society or the Registrar, any officer of the concerned Co-operative society shall be authorized to hold election of delegates within the time specified by the Apex or the Federal or the Central Co-operative Society or by the Registrar or by the officer or person authorized by him as the case may be.]]
