Section 39A in Karnataka Co-Operative Societies Act, 1959
39A. Conduct of elections.
(1)Every general election of members of the Committee other than the members of the first committee of a co-operative society after its registration or any casual vacancy shall be held subject to the superintendence, direction and control of the Registrar.(2)Every general election of members of the committee shall be held within fifteen days before the date of expiry of the term of office of the committee. The date of such general election shall be fixed by the committee or in the absence of the committee by the Administrator or Special Officer.(3)Subject to the provisions of the Act, the election of members of the committee shall be held by secret ballot, in accordance with such rules as may be prescribed.(4)[ Where due to scarcity, drought, flood, fire or any other natural calamities or rainy season or any election programme of the State Legislative Assembly or Council or Parliament or Local Authority co-inciding with the election programme of any society or class of societies, or in public interest the elections are to be postponed, the State Government may, notwithstanding anything contained in this Act, or rule or bye-laws, by general or special order postpone the election of any society or class of societies for a period not exceeding six months at a time and in any case not exceeding two years in aggregate] [Subsection (4) inserted by Act 24 of 2001 w.e.f. 05.09.2001.]
