Section 26 in Karnataka Co-Operative Societies Act, 1959
26. [ Final authority in a co-operative society. [Substituted by Act 19 of 1976 w.e.f. 20.01.1976.]
(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.(2)Notwithstanding anything contained in sub-section (1),-(a)where the area of operation of a co-operative society is not less than the area that may be prescribed; or(b)where a co-operative society consists of not less than the number of members that may be prescribed, the Registrar may amend the bye-laws of the co-operative society providing for the constitution of a smaller body consisting of such number of the members of the co-operative society as may be prescribed, elected in accordance with the rules (hereinafter referred to as the representative general body) to exercise all or any of the powers of the general body as may be specified in the bye-laws and any reference, by whatever form or words in this Act to the general body or a meeting thereof shall have effect as if such reference were a reference to the representative general body or a meeting thereof, as the case may be.(3)The amendments of the bye-laws made by the Registrar under sub-section (2) shall be deemed to have been registered under section 12.(4)The exercise of any power by the representative general body shall be subject to such restrictions and conditions as may be prescribed by the rules or by the bye-laws.]
