Section 53A(4) in Karnataka Co-Operative Societies Act, 1959
(4)Where an Officer of the State Government is nominated as member of a committee under sub-section (1) such Officer may be nominated by virtue of his office, and when any such nomination is made, such officer may if unable to be present himself at any meeting of the committee depute a subordinate officer to the meeting as his representative and such subordinate officer shall be deemed to be the person nominated as a representative of the State Government for purposes of such meeting.
