Section 26(1) in Karnataka Co-Operative Societies Act, 1959
(1)Subject to the provisions of this Act, the rules and the bye-laws, the final authority of a co-operative society shall vest in the general body of members:Provided that nothing contained in this sub-section shall affect the exercise by a committee or any [office bearer] of a registered co-operative society of any power conferred on such committee or such [office bearer] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] by this Act or the rules or the bye-laws.
