Section 30 in Uttarakhand Co-Operative Societies Act, 2003
30. Chairman.
(1)Every co-operative society shall have a Chairman and Vice-chairman elected or nominated in accordance with the provisions of this Act, the rules and the bye-laws;(2)The Chairman shall, when present-(A)preside only the meeting of the general body and the committee of management; and(B)have a second vote in the event of equality of votes on any matter being decided by the Board & General meeting and shall exercise such powers and perform such duties as may be conferred or imposed on him by this Act, the rules, the bye-laws and the resolutions of the committee of management.(3)The Vice-chairman shall preside, in the absence of the Chairman, at the meeting of the general body or the committee of management and shall exercise such powers and perform such duties as may be delegated to him in writing by the Chairman subject to the bye-laws.(4)In the event of occurrence of any vacancy in the office of the Chairman by reason of his death, resignation or removal or otherwise, the Vice-chairman shall perform the duties of the chairman until the date on which a new chairman is duly elected or nominated.
