Section 28(1) in Kerala Cooperative Societies Act, 1969
(1)The general body of a society shall [constitute a committee, for a period] [Substituted 'constitute a committee' by Kerala Act No. 5 of 1992.] [of] [Substituted 'not exceeding' by Kerala Act No. 8 of 2013.] [five years] [Substituted by Kerala Act No. 1 of 2000.] in accordance with the bye-laws and entrust the management of the affairs of the society to such committee:[Explanation. - Notwithstanding anything contained in the bye-laws, for the purpose of calculating the term of committee, five years from the date of election will be taken to be the term of the committee.] [Added by Kerala Act No. 8 of 2013.]Provided that, in the case of a society registered after the commencement of this Act, the persons who have signed the application to register the society may appoint a committee to conduct the affairs of the society for a period of three months from the date of registration or for such further period as the Registrar may consider necessary; but the committee appointed under this proviso shall cease to function as soon as a committee has been constituted in accordance with the bye-laws:[Provided further that where the bye-laws so provide, the Government or the Registrar may nominate all or any of the members of the first committee , including the president or chairman, for a period not exceeding six months:] [Substituted by Kerala Act No. 19 of 1987.][***] [Omitted 'Proviso' by Kerala Act No. 7 of 2010.][Provided also that election to the committees of the societies shall not be conducted on ward basis irrespective of any provisions to the contrary contained in the bye laws of nay society.] [Substituted by Kerala Act No. 14 of 2017, dated 13.9.2017.]
