Section 2A(7) in Karnataka Co-Operative Societies Act, 1959
(7)[ In proceedings before the Tribunal, the State Representative shall be competent,-(i)to prepare and sign applications, appeals and other documents;(ii)to appear, represent, act and plead;(iii)to receive notices and other processes; and(iv)to do all other acts connected with such proceedings, on behalf of the State Government or any officer appointed under this Act.]
