Section 29F(6) in Karnataka Co-Operative Societies Act, 1959
(6)The Chief Executive shall as and when there is a casual vacancy in the office of the President, or Chairperson, Vice President or Vice Chairperson or other office bearers convene a meeting of the [members] [Substituted by Act 13 of 2000 w.e.f. 26.02.2000.] of the committee for the purpose of filling up the casual vacancy and the provisions of sub-section (4) shall mutatis mutandis apply.
