Section 2(g) in Karnataka Co-Operative Societies Act, 1959
(g)[ 'office bearer', means the President, Vice-President, Chairperson, Vice-Chairperson, Liquidator, Administrator, Special Officer and includes a member of the committee or any other person not being an employee empowered to exercise any power or perform any function in regard to the business of a co-operative society and to give directions in regard to policies affecting the business of the society;] [Substituted by Act 25 of 1998 w.e.f. 15.8.1998.]
