Section 53 in The Karnataka Souharda Sahakari Act, 1997
53. Constitution, functions and management of Federal Co-operative.
(1)There shall be a Federal Co-operative in the State. All Co-operatives registered under this Act shall be the members of such Federal Co-operative.(2)After the registration of fifty Co-operatives under this Act, the Registrar shall frame the bye-laws of the proposed Federal Co-operative and take steps to register the Federal Co-operative and its bye-laws:Provided that till the assumption of office by the first Board, the Registrar shall exercise the powers and perform the functions of the Federal Co-operative under this Act.(3)Where the Federal Co-operative is registered under this Act, the Registrar shall issue a certificate of registration signed by him which shall be conclusive evidence that the Federal Co-operative is duly registered as such under this Act.(4)The Federal Co-operative registered under this Act shall be a body corporate having perpetual succession and a common seal with power to hold property, enter into contracts, institute and defend the suits and other legal proceedings and to do all things necessary for the purposes for which it was constituted.(5)The Federal Co-operative shall immediately after its registration adopt its bye-laws framed by the Registrar. Any amendments of the bye-laws shall be in accordance with the procedure specified in section 11 and such amendment of bye-laws shall come into force on the date it is [approved by the Registrar] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.].(6)[***] [Omitted by Act 4 of 2013 w.e.f. 11.02.2013.](7)The Federal Co-operative shall perform the following functions, namely:-(a)promote and organise Co-operative and for this purpose frame model bye-laws and issue guidelines for framing various policies for Co-operatives in accordance with co-operative principles;(b)provide co-operative training, education and information and propagate co-operative principles;(c)undertake research and evaluation and assist in the preparation of perspective development plans for the member Co-operatives;(d)promote harmonious relations between member Co-operatives;(e)[ ***] [Omitted by Act 16 of 2005 w.e.f. 1.6.2005.](f)provide management development services to member Co-operatives including participation in board meetings when required;(g)evolve code of conduct for member Co-operatives;(h)evolve viability norms for member Co-operatives;(i)provide legal assistance and advice to member Co-operatives;(j)provide any other services at the behest of member Co-operatives;(k)promote new forms of Co-operative enterprises;(l)constitute and maintain a Co-operative education fund;(m)undertake experimental projects towards the application of Co-operative ideology;(n)liaison on behalf of and amongst Co-operatives;(o)serve as data bank of Co-operatives;(p)represent the interest of member Co-operatives;(q)ensure conduct of audit, elections and general body meetings of its member Co-operatives within the time stipulated;(r)undertake business and services on behalf of the member Co-operatives;(s)convene the special general body meeting where a member Co-operative fails to convene such a meeting under sub section (2) of section 30;(t)[***] [Omitted by Act 4 of 2013 w.e.f. 11.02.2013.](u)[ have the power of inspection of the member Co-operatives: [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.]Provided that in the case of a Co-operative Bank, no action under this clause shall be taken unless it has the approval of the Reserve Bank.](8)[ The provisions of section 23 relating to general body shall mutatis mutandis apply to the Federal Co-operative.] [Inserted by Act 21 of 2004 w.e.f. 31.3.2004.](9)[] [Renumbered by Act 21 of 2004 w.e.f. 31.3.2004.] The President or Chairperson of a member Co-operative shall be the [delegate] [Substituted by Act 34 of 2014 w.e.f. 06.09.2014.] at the general body of the Federal Co-operative. If for any reason, the Chairperson or President is unable to represent, he may nominate any director of the board to be the [delegate] [Substituted by Act 34 of 2014 w.e.f. 06.09.2014.] . The [delegate] [Substituted by Act 34 of 2014 w.e.f. 06.09.2014.] shall continue to represent the Co-operative in the Federal Co-operative as along as he remains in office in the member Co-operative.
