Section 28 in The Bihar Co-operative Societies Act, 1935
28. Votes of members.
- [(1) Subject to the provisions of sub-section (2) of this Section and of sub-section (4) of Section 14 each member of a registered society shall have one vote only as a member in the affairs of the society, provided that in the case of an equality of votes, the Chairman shall have a casting vote.] [Substituted by Act 14 of 1955 for 'other than another registered society'.](2)A registered society which is a member of any other registered society shall have as many voters as may be prescribed by the bye-laws of such other society and may, subject to such bye-laws, appoint any number of its members, not exceeding the number of such votes, to exercise its voting power, provided that no member who is disqualified for such appointment under any Rule shall be so appointed.(3)Save as provided in sub-section (2), voting by proxy shall not be allowed except with the general or special sanction of the Registrar for any society or class of societies.
