Section 131(3) in West Bengal Co-operative Societies Rules, 2011
(3)(a)For the transfer of land or house or apartment a member shall obtain a written consent of the society and before giving such consent the society shall satisfy itself that(i)the transferee is eligible for being a member of the society;(ii)the transferee has genuine need for residential accommodation;(iii)the transferor has paid off his outstanding liabilities to the society or, the transferee undertaken to take over such liabilities of the transferor;(iv)the transferee formally applies for membership of the society with requisite documents like copy of bi-partite agreement of the proposed deal of transfer and a declaration to the effect that he will submit a certified copy of the registered sale deed to the society.(b)where a society refuses or fails to give consent to the transfer referred to in clause (a) and the member intends to appeal to the Registrar against such refusal by or failure of the society, an appeal may be preferred within thirty days from the date of communication of the refusal or within sixty days from the date of receipt of the proposal by the society.
