Section 29 in Karnataka Co-Operative Societies Act, 1959
29. [ Nominees of Government on the committee of an assisted co-operative society. [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.]
(1)The State Government may nominate not more than three persons as its representatives on the committee of any assisted society of whom one shall be a person belonging to the Scheduled Castes or Scheduled Tribes and one shall be a woman.(2)[ The persons so nominated shall not have the right to become office bearers of the primary co-operative societies and any other class or classes of co-operative societies as may be specified by the State Government from time to time](3)[ The persons nominated as a member of co-operative society under sub-section (1) shall hold office as such member during the pleasure of the State Government.] [Substituted by Act 24 of 2001 w.e.f. 05.09.2001.](4)Where an officer of Government is nominated under sub-section (1), such officer may, if unable to be present himself at any meeting of the committee, depute a subordinate officer to the meeting as his representative and such subordinate officer shall be deemed to be a person nominated as a representative of the State Government for the purpose of such meeting.]
