Section 29 in The Karnataka Souharda Sahakari Act, 1997
29. [ Filling up of casual vacancies. [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.]
- "The board may fill up a casual vacancy on the board by nomination out of the same class of members in respect of which the casual vacancy has arisen, if the remaining term of office of the board is less than half its original term]
