Section 24(2) in The Karnataka Souharda Sahakari Act, 1997
(2)[ Save as otherwise in the Act, the term of the directors will be five years from the date of election.Provided, the term of the directors of souharda federal will ends with the Co-terminus of the representative Co-operative.] [Substituted by Act 34 of 2014 w.e.f. 06.09.2014.]
