Section 53A in Karnataka Co-Operative Societies Act, 1959
53A. [ Nomination of members of committee by State Government in certain cases. [Section 53A Omitted by Act 25 of 1998 and inserted by Act 13 of 2000 w.e.f. 26.02.2000.]
(1)Notwithstanding anything contained in section 29, where the State Government has subscribed to the share capital of a Co-operative Society to extent of not less than,-(i)fifty percent of the total share capital; or(ii)five lakhs of rupees, the State Government shall have the right to nominate as its representatives one third of the total number of members of the committee of the Co-operative Society.(2)A person nominated as a member of a committee of a Co-operative Society under sub-section (1) (hereinafter in this section referred to as nominated member) shall hold office as such member during the pleasure of the State Government.(3)Subject to the provisions of sub-section (2), a nominated member shall hold office as such member for such period as the State Government may, by order specify.(4)Where an Officer of the State Government is nominated as member of a committee under sub-section (1) such Officer may be nominated by virtue of his office, and when any such nomination is made, such officer may if unable to be present himself at any meeting of the committee depute a subordinate officer to the meeting as his representative and such subordinate officer shall be deemed to be the person nominated as a representative of the State Government for purposes of such meeting.(5)Notwithstanding anything contained in this Act, a person so nominated under this section shall not have right to vote in any meeting of a Co-operative Society convened for the purposes of election of office bearers under section 29F nor he shall have right to become an office bearer of the Society.]
