Section 28(3) in The Karnataka Souharda Sahakari Act, 1997
(3)[The term of office of the President or chair person, vice president or vice chair person and any other office-bearers shall be five years from the date of election and shall be co-terminus with the term of the board.] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.]Explanation. - If the election to the office of the President or Chairperson, Vice-President or Vice-Chairperson is held in the middle of the term the remaining part of the term shall deemed to be a full term.[Provided that the term of the office-bearers of souharda federal ends with the Co-terminus of the representative Co-operative] [Inserted by Act 34 of 2014 w.e.f. 06.09.2014.]
