Section 22 in The M.P. Co-Operative Societies Act, 1960
22. [ Votes of members. [Substituted by M.P. Act No. 14 of 1976.]
(1)Every member of the society shall have one vote in the affairs of the society.(2)(a)The voting right of federal society shall be so regulated that the members, which are societies, do not have less than four-fifth of the total number of votes in the general meeting of such society.(b)In case of federal society the voting rights of individual members (which term shall include public trust, firm, company or body corporate, society registered under the Madhya Pradesh Society Registrikaran Adhiniyam, 1973 (No. 44 of 1973), and State Government but shall not include a Co-operative society) shall be regulated in such manner as may be prescribed.(3)Every affiliated co-operative society through its properly authorised representative and every delegate referred to in clause (b) of sub-section (2) shall have one vote in the general meeting.(4)The quorum for the meeting shall, unless otherwise provided in the bye-laws of a society, be one-fifth of the total number of delegates and representatives of the societies :Provided that the delegates shall not at any time in the meeting exceed one-fifth of the member representatives of the societies.(5)The elections of delegates shall be held in accordance with the provisions prescribed for election of the members of the committee.(6)[ Any vacancy of a delegate caused on account of cessation of membership or otherwise, shall be filled in by delegates by co-opting one of the individual members of the group to which the vacancy relates.](7)Unless otherwise directed by the Registrar in respect of any particular society the delegates on the committee shall not at any time exceed one-third of the number of representatives of societies (fractions being neglected).(8)In the case of equality of votes the Chairman shall have a second or casting vote.]
