Section 38A(1) in The Karnataka Souharda Sahakari Act, 1997
(1)Where the activities of a cooperative are not being conducted in accordance of the provisions of this Act, the Rules or the bye-laws made there under as a result of the directors of the board falling short of the required number to form a quorum due to disqualification, resignation or death or removal of a director or where all the directors of a cooperative have incurred any disqualification under sub-section (2) of section 25 or where all the directors have tendered resignation, [or for the reason that the new board has not been constituted and the term of previous board has expired] the Federal cooperative may by order appoint a Special Officer for such co-operative, for such period not exceeding six months.
