Section 21(3) in Karnataka Co-Operative Societies Act, 1959
(3)[ A member once nominated by the committee of a co-operative society under clause (a) of sub-section (2) to vote on its behalf in any meeting of any other co-operative society shall not be changed except by a resolution passed in a general body meeting by a majority of the members present and voting in such meeting.] [Inserted by Act 25 of 1998 w.e.f. 15.08.1998.]
