Section 25A in The Karnataka Souharda Sahakari Act, 1997
25A. [ Motion of no-confidence against office-bearer. [Inserted by Act 26 of 2016 w.e.f. 24.12.2016.]
(1)A motion of no-confidence against an office bearer may be moved only after two years of his assumption of office. In case, the motion of no-confidence is once defeated, a fresh motion shall not be introduced within one year thereafter. No motion of no-confidence shall be moved unless there is a request from not less than one-third of the elected members of the Board of a co-operative concerned.(2)An office bearer of a co-operative shall be deemed to have vacated his office forthwith, if a resolution expressing want of confidence in him is passed by a majority of two third of the total number of elected directors of a co-operative at a meeting specially convened for the purpose.(3)The procedure for no-confidence motion shall be such as may be prescribed.]
