Section 57(3) in The Karnataka Souharda Sahakari Act, 1997
(3)[ The term of office of the President or Chairperson, Vice President or Vice Chairperson and any other office bearer to be elected as per the bye-laws shall be five years from the date of election and their term shall be co-terminus with the term of the board.] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.]Explanation. - If the election to the office of President or Chairperson, Vice-President or Vice-Chairperson is held in the middle of the term, the remaining part of the term shall deemed to be a full term.
