Section 29F(4) in Karnataka Co-Operative Societies Act, 1959
(4)The Chief Executive shall within fifteen days from the date of constitution or deemed constitution of the committee after a general election and immediately before the expiry of the term of office of the President or Chairperson, Vice-President or Vice-Chairperson convene a meeting in the prescribed manner of all the [members] [Substituted by Act 13 of 2000 w.e.f. 26.02.2000.] of the committee for the purpose of electing President or Chairperson, Vice-President or Vice-Chairperson and such other office bearers as are required to be elected under the bye-laws of the co-operative society. One of the [members] [Substituted by Act 13 of 2000 w.e.f. 26.02.2000.] who is not a candidate for the election of President or Chairperson, Vice-President or Vice-Chairperson shall be chosen to preside over such meeting:Provided that the members of the first committee elected in the first general meeting held after the registration of a co-operative society shall elect the President or Chairperson, Vice-President or Vice-Chairperson and other office bearers in such manner as may be prescribed.
