Section 24 in The Karnataka Souharda Sahakari Act, 1997
24. [ Constitution of the Board. [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.]
- The Board of every cooperative shall consist of not less than [thirteen] but not exceeding the number of [elected] [Inserted by Act 34 of 2014 w.e.f. 06.09.2014.] members specified below excluding the chief executive namely:-(1)[ in case of a primary co-operative and a secondary co-operative whose area of operation extends to,-(a)a part of taluk, thirteen members;(b)whole of taluk, fifteen members;(c)beyond a taluk, seventeen members;(d)in the case of a union co-operative, nineteen members(e)in the case of an apex co-operative including the federal co- operative, twenty one members.Provided that one seat shall be reserved in favour of members belonging to the scheduled castes and one seat for the members belonging to the scheduled tribes, two seats shall be reserved in favour of women members and two seats shall be reserved in favour of members belonging to backward classes as may be notified by the State Government, on the board of every co-operative consisting of individuals as members and having members from such class or category of persons.Provided further that every co-operative shall co-opt persons having experience in the field of banking, management, finance or specialization in any other field relating to the objects and activities undertaken by the co-operative, as members of the board of such co-operative and such co-opted members shall not have the right to vote in any election of the co-operative in their capacity as such member or to be eligible to be elected as office bearers of the board.Provided also that the number of such co-opted members shall not exceed two in addition to twenty one directors specified in sub-section (1).Provided also that not more than three functional directors if necessary of a cooperative shall also be the members of the board and such members shall be excluded for the purpose of counting the total number of directors specified in the sub-section (1)] [Substituted by Act, 26 of 2016 w.e.f. 24.12.2016.](2)[ Save as otherwise in the Act, the term of the directors will be five years from the date of election.Provided, the term of the directors of souharda federal will ends with the Co-terminus of the representative Co-operative.] [Substituted by Act 34 of 2014 w.e.f. 06.09.2014.](3)The chief executive shall be an ex-officio member of the board and shall not have a right to vote in the election of the office bearers.]
