Section 53(9) in The Karnataka Souharda Sahakari Act, 1997
(9)[] [Renumbered by Act 21 of 2004 w.e.f. 31.3.2004.] The President or Chairperson of a member Co-operative shall be the [delegate] [Substituted by Act 34 of 2014 w.e.f. 06.09.2014.] at the general body of the Federal Co-operative. If for any reason, the Chairperson or President is unable to represent, he may nominate any director of the board to be the [delegate] [Substituted by Act 34 of 2014 w.e.f. 06.09.2014.] . The [delegate] [Substituted by Act 34 of 2014 w.e.f. 06.09.2014.] shall continue to represent the Co-operative in the Federal Co-operative as along as he remains in office in the member Co-operative.
