Section 26 in The Karnataka Souharda Sahakari Act, 1997
26. [ Election to the board. [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.]
(1)The election to a board shall be conducted immediately before the expiry of the term of the outgoing board so as to ensure that the newly elected members of the board assume office immediately on the expiry of the term of office of the members of the outgoing board.(2)The cooperative election commission shall conduct the election to the board of every cooperative.(3)The newly elected directors of the board shall assume office immediately on the expiry of the term of the outgoing board.
