Section 40(2) in West Bengal Co-operative Societies Rules, 2011
(2)Every Society may for the purpose of election of directors, divide its membership into different convenient groups, specify in its bye-laws the number or proportion of the members of the board who may be elected to represent each such group in the board and specify further that such representative may be elected (a) by all the members of the society, or (b) by only particular group of members if the society to which the representative vacating the office belonged.
