Section 96(5) in West Bengal Co-operative Societies Act, 2006
(5)The State Government shall [appoint an officer not below the rank of Joint Registrar] [Substituted by section 11(2) of the West Bengal Co-operative Societies (Second Amendment) Act, 2013, (West Bengal Act No. 7 of 2013), w.r.e.f. 19.2.2013, for the words appoint a Joint Registrar.] of Co-operative society to be the Secretary of the Election Commission and such other staff as may be required by the Election Commission in discharging its function.
