Section 40 in The Karnataka Souharda Sahakari Act, 1997
40. Period of limitation.
(1)No dispute under section 39 shall be entertained unless it is referred to the Registrar within six years from the date of the cause of action:Provided that a dispute relating to the election of a Director, President or Chairperson, Vice-President or Vice-Chairperson, or other Office Bearers of the Board shall be referred to the Registrar within thirty days from the date of declaration of the result of the election.[Provided further a dispute relating to the disciplinary action against or service conditions of an employee shall be filed within a period of twelve months from the date of the order relating to such dispute.] [Inserted by Act 4 of 2013 w.e.f. 11.02.2013.](2)Notwithstanding anything contained in sub-section (1), the Registrar may entertain a dispute referred after the period specified in sub-section (1) if he is satisfied that the person making the reference had sufficient cause for not making the reference within that period.
