Whereas,
the draft of the following rules further to amend the Karnataka Co-operative
Societies Rules, 1960 was published in Notification No. CMW 98 CLM 99, dated
8-3-2001 in Part IV-A of the Karnataka Gazette, Extraordinary, dated 31-3-2001
was required by sub-section (1) of Section 129 of the Karnataka Co-operative
Societies Act, 1959 (Karnataka Act 11 of 1959) inviting objections or
suggestions to the said draft from all persons likely to be affected thereby
within thirty days from the date of its publication in the Official Gazette. And
whereas, the said Gazette was made available to the public on 31-3-2001. And
whereas, no objections or suggestions have been received by the State Government
in respect of the said draft. Now,
therefore, in exercise of the powers conferred by Section 129 of the Karnataka
Co-operative Societies Act, 1959 (Karnataka Act 11 of 1959), the Government of
Karnataka hereby makes the following rules, namely.-- (1) These rules may be
called the Karnataka Co-operative Societies (Amendment) Rules, 2001. (2) They shall come into
force from the date of their publication in the Official Gazette. In
Rule 15 of the Karnataka Co-operative Societies Rules, 1960.-- (a) in sub-rule (1) for
the word and figures "Section 30", the words, letter, brackets and
figures "under sub-section (5) of Section 28-A and Section 30" shall
be substituted; (b) in sub-rule (2), for
the word, letter and figures "Section 30-A", the word and figures
"Section 31" shall be substituted".KARNATAKA
CO-OPERATIVE SOCIETIES (AMENDMENT) RULES, 2001
PREAMBLE