Section 55(3) in The Karnataka Souharda Sahakari Act, 1997
(3)[ If any question arises as to whether a member of the board was or has become subject to any of the disqualification mentioned in this section, the Registrar shall either suo motu or on a report made to him shall decide the question after giving the person concerned a reasonable opportunity of being heard.] [Inserted by Act 21 of 2004 w.e.f. 31.3.2004.]
