Section 28A in The Karnataka Souharda Sahakari Act, 1997
28A. [ Resignation of a board member or office-bearer of a Co-operative. [Inserted by Act 34 of 2014 w.e.f. 06.09.2014.]
- A member of the board of a Co-operative or an office-bearer of a Co-operative, may resign his membership of the board or his post as an office-bearer of the Co-operative, as the case may be, in writing under his hand and deliver the same to the Chief Executive and his seat or post, as the case may be, shall become vacant on the expiry of fifteen days from the date of such delivery unless within the said period of fifteen days he withdraws such resignation in writing under his hand and delivered to the Chief Executive. The Chief Executive shall place the letter of resignation before the meeting of the board convened next after the delivery of such letter]
