Section 23B in The Karnataka Souharda Sahakari Act, 1997
23B. Representative General body meeting.
-The general body of a primary or secondary cooperative, whose membership exceeds three thousand or whose area of operation is more than a Taluka, may amend its bye-laws providing for the constitution of a smaller body consisting of such number of members of the cooperative 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 [the newly registered Co-operatives may make provision for representative general body in their bye-laws] [Inserted by Act 34 of 2014 w.e.f. 06.09.2014.]] [Inserted by Act 34 of 2014 w.e.f. 06.09.2014.]
