Section 53A(1) in Karnataka Co-Operative Societies Act, 1959
(1)Notwithstanding anything contained in section 29, where the State Government has subscribed to the share capital of a Co-operative Society to extent of not less than,-(i)fifty percent of the total share capital; or(ii)five lakhs of rupees, the State Government shall have the right to nominate as its representatives one third of the total number of members of the committee of the Co-operative Society.
