Section 29F in Karnataka Co-Operative Societies Act, 1959
29F. Election of President, Chairperson, Vice-President, or Vice-Chairperson, etc.
(1)Every co-operative society shall have a President or Chairperson, Vice-President or Vice-Chairperson and such other office bearers elected in accordance with the provisions of this Act, rules or bye-laws.(2)The President or Chairperson shall preside over meetings of the committee of the society and its sub-committee as well as general meeting of the society.(3)In the event of vacancy in the office of President or Chairperson by resignation, death or removal or otherwise, the Vice-President or Vice-Chairperson shall perform the duties of the President or Chairperson as the case may be, until a member is duly elected as President or Chairperson.(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.(5)Save as otherwise provided under this Act, the President or Vice-President, Chairperson or Vice-Chairperson or other office bearers shall hold office for a term of two and half years.(6)The Chief Executive shall as and when there is a casual vacancy in the office of the President, or Chairperson, Vice President or Vice Chairperson or other office bearers convene a meeting of the [members] [Substituted by Act 13 of 2000 w.e.f. 26.02.2000.] of the committee for the purpose of filling up the casual vacancy and the provisions of sub-section (4) shall mutatis mutandis apply.(7)The Chief Executive shall within three days from the date of the meeting, forward to the Registrar a copy of the notice convening the meeting and also a copy of the proceedings of the meeting.(8)If the Chief Executive fails to convene the meeting in accordance with sub-sections (4) and (6), the Registrar or any person authorized by him to do so shall convene a meeting for the purposes specified in the said sub-sections.]
