Section 28A(3) in Karnataka Co-Operative Societies Act, 1959
(3)In the committee of every primary society there shall be reserved:-(i)one seat to be filled by election, in favour of the persons belonging to the Scheduled Castes and Scheduled Tribes;(ii)one seat to be filled by election, in favour of women:Provided that no such reservation shall be required to be made in case of a society where there are no members belonging to the Scheduled Castes, Scheduled Tribes and Women.
