Section 35(2) in The Karnataka Souharda Sahakari Act, 1997
(2)An inquiry of the nature referred [in the following circumstances also shall be held] to in sub-section (1) shall be held on the application of.-(a)the Federal Co-operative to which the Co-operative is affiliated; or(b)not less than one third of the members of the Board of the Co-operative or(c)not less than one tenth of the total number of members of the Co-operative.
