Section 28 in The Karnataka Souharda Sahakari Act, 1997
28. Election of office bearers.
- [(1) The co-operative election commission shall take action to conduct election to the office of the President or Chair person, Vice president or Vice Chair person and any other office-bearers to be elected in accordance with the bye-laws within fifteen days from date of election of the board] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.](2)The President or Chairperson or in his absence, the Vice President or Vice-Chairperson shall,-(a)preside over meetings of the Board and the general body;(b)have only a casting vote in the event of equality of votes on any matters being decided upon by the Board except election to the office bearers:Provided that in the event of equality of votes in the election of office bearers, the election shall be by drawing lot; and(c)exercise such other powers as are specified in the bye-laws or as may be delegated by the Board.(3)[The term of office of the President or chair person, vice president or vice chair person and any other office-bearers shall be five years from the date of election and shall be co-terminus with the term of the board.] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.]Explanation. - If the election to the office of the President or Chairperson, Vice-President or Vice-Chairperson is held in the middle of the term the remaining part of the term shall deemed to be a full term.[Provided that the term of the office-bearers of souharda federal ends with the Co-terminus of the representative Co-operative] [Inserted by Act 34 of 2014 w.e.f. 06.09.2014.]
