Section 57 in The Karnataka Souharda Sahakari Act, 1997
57. Powers and functions of President or Chairperson Vice-President or Vice-Chairperson and other office bearers.
(1)There shall be a President or Chairperson, Vice-President or Vice-Chairperson of the Federal Co-operative elected from amongst the elected members of the Board.(2)The President or Chairperson shall preside over the meetings of the Board and general body of the Federal Co-operative. In the absence of the President or Chairperson, the Vice-President or Vice-Chairperson shall preside over the meetings of the board and general body of the Federal Co-operative. The President or Chairperson shall have only a casting vote in the event of equality of votes on any matter being decided upon by the board except election to the office bearers. The President or Chairperson shall exercise such powers as may be delegated by the board and specified in the policies framed or resolutions adopted by the board.(3)[ The term of office of the President or Chairperson, Vice President or Vice Chairperson and any other office bearer to be elected as per the bye-laws shall be five years from the date of election and their term shall be co-terminus with the term of the board.] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.]Explanation. - If the election to the office of President or Chairperson, Vice-President or Vice-Chairperson is held in the middle of the term, the remaining part of the term shall deemed to be a full term.
