Section 35(1) in The West Bengal Co-Operative Societies Act, 1983
(1)The State Government shall, by notification, appoint a Co-operative election authority with a Chairman [and a Secretary] [Words inserted by West Bengal Act 21 of 1990.] and such number of other members, not exceeding three, as it may think fit for the superintendence, direction and control of election of the co-operative societies mentioned in the Fifth Schedule.
