Section 127 in West Bengal Co-operative Societies Act, 2006
127. Power of trustee or West Bengal State Co-operative and rural development bank to direct or to take certain action.
- A trustee and, in the case of a member of Co-operative society, the West Bengal State agriculture and rural development bank may, in accordance with the provisions of this chapter and by order, direct a Co-operative agriculture and rural development bank to take action against a defaulter under this chapter within such period as may be specified in the order. If the Co-operative agriculture and rural development bank fails to take such action within the specified period, the trustee or the West Bengal State Co-operative agriculture and rural development bank, as the case may be, may take such action and the provisions of this Act and the by-laws shall apply in respect thereto, as if all references to the Co-operative agriculture and rural development bank were references to the trustee or West Bengal State Co-operative agriculture and rural development bank, as the case may be.
