AIR 2013 (NOC) 385 (KAR.) (DHARWAD BENCH) ::2013 (2) AKR 270

Karnataka High Court

Hon'ble Judge(s): S. Abdul Nazeer , J

(A) Karnataka Co-operative Societies Act (11 of 1959) S. 21 (2)(a), 29-C(1) (o) (i) — Membership of Federal Society — Cessation of — Primary member of Co-operative Society was elected as its Director — He was deputed to another society as representative of Co-operative Society — He was delegate from another society at Federal Society — His term as Director of Primary Society had expired and new body of Directors was elected — Thus, he would cease to be deputed representative of another society and delegatee (member) at Federal Society AIR 1967 SC 1386 and AIR 2007 SC 1386, Distinguished AIR 1997 SC 1006, Relied on (Para 18)

(B) Karnataka Co-operative Societies Act (11 of 1959) S. 21 (2)(a), 29-C (1) (o) (i) — Membership of Federal Society — Cessation of — Primary member of Co-operative Wholesale Stores was elected as its Director — He was in committee of Federal Society as delegatee of Co-operative Wholesale Stores — He was defeated in election held to committee of Co-operative Wholesale Stores — He ceased to be its Director but continued to be its member — He was not entitled to represent primary Society in Federal Society despite his continuation as member of primary society as he ceased to be its member — Member of Co-operative Society ceased to be member of Federal Society (Para 18)