Section 63 in West Bengal Co-operative Societies Rules, 2011
63. Duties of the State nominee.
The following shall be duties of the nominees of the State Government nominated under clause (b) of sub-section (1) of section 32 :(a)to attend meetings of the Board;(b)to watch that the Government policies are properly implemented;(c)to register their notes of dissent in all matters in which, according to their best judgement, the resolution sought to be carried in the Board meetings are not in the interests of the society or the Co-operative movement or are likely to be prejudicial to the interests of the society or of the Co-operative movement;(d)to keep the Registrar and the Government apprised of such resolution; if adopted by majority votes; and(e)to register their note of dissent when the meeting of the Board seeks to pass a resolution contravening any express order of the State Government or of the Registrar of any provisions of the Act or the Rules or the Bye-laws of the society.
