Section 39 in Karnataka Co-Operative Societies Act, 1959
39. Registration of documents executed on behalf of co-operative societies.
(1)Notwithstanding anything contained in the Indian Registration Act, 1908 (Central Act XVI of 1908), it shall not be necessary for any member of a committee, [Chief Executive] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] or other [office bearer of a co-operative society] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] or any officer of the Department of Co-operation to appear in person or by agent at any registration office in any proceeding connected with the registration of any instrument executed by him in his official capacity on behalf of a co-operative society or to sign as provided in section 58 of that Act.(2)Where any instrument is so executed, the registering officer to whom such instrument is presented for registration may, if he thinks fit, refer to such member, secretary or officer for information respecting the same, and on being satisfied of the execution thereof, shall register the instrument.[Chapter V-A [Chapter V-A & sections 39A to 39K inserted by Act 25 of 1998 w.e.f. 15.08.1998 except that sub-section (3) of section 39A is brought into force w.e.f. 27.10.1998.] Election of Members of the Committees of Co-Operative Societies
