Section 59 in The Karnataka Souharda Sahakari Act, 1997
59. [ Filling up of casual vacancies. [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.]
- The board may fill up a casual vacancy on the board by virtue of death, resignation, disqualification or any other reason by nomination out of the same class of members in respect of which the casual vacancy has arisen, if there is a quorum.Provided that the board may fill up the casual vacancy through co-option only if the remaining term is less than half of the original term of the board.]
