Section 27(12) in The West Bengal Co-Operative Societies Act, 1983
(12)No person shall at any time as a member or as a delegate of any cooperative society hold office as a director of the board of more than-(a)four primary societies;(b)one central society; and(c)one apex society:[* * * * * * * *] [Proviso omitted by West Bengal Act 21 of 1990.]Provided further that the provision of this sub-section shall not apply to a director referred to in sub-sections (2), (3), (4) and (5).
