Section 29A in Karnataka Co-Operative Societies Act, 1959
29A. [ Commencement of term of office. [Sections 29A to 29D Inserted by Act 39 of 1975 w.e.f. 23.09.1975.]
- [(1)] [The term of office of the elected members of the committee shall commence on the date on which the majority of the elected members of the committee assume office or the term of the out going committee expires, whichever is later.] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.](2)[ Notwithstanding anything contained in this Act or the rules or the bye-laws of a co-operative society, the committee shall be deemed to be duly constituted when [the majority of the elected members of the committee are available] [Inserted by Act 19 of 1976 w.e.f. 20.01.1976.] to function as members of the committee after the [***] [Omitted by Act 25 of 1998 w.e.f. 15.08.1998.] election.(3)The committee deemed to be constituted under sub-section (2) shall be competent to exercise all the powers and perform all the functions of the committee of the co-operative society.(4)[ ***(5)***(6)***] [Omitted by Act 25 of 1998 w.e.f. 15.08.1998.]]
