Section 2(s) in The Karnataka Souharda Sahakari Act, 1997
(s)"Officer Bearer" means the President or Chairperson, Vice President or Vice Chairperson, [elected Secretary, Treasurer or Special Officer] [Inserted by Act, 4 of 2013, w.e.f 11.02.2013.] Administrator, Liquidator and includes a member of the board or any other person not being an employee empowered to exercise the powers of an office bearer in accordance with the bye-laws;
