Section 23 in Rajasthan Co-operative Societies Act, 1965
23. Manner of exercising votes.
- [(1) Every member of a cooperative society shall, irrespective of the number and value of the shares he holds, have only one vote which shall be exercised in person and no member shall be permitted to vote by proxy.] [Substituted by Rajasthan Act No. 2 of 1991 [10-1-91]](2)Notwithstanding anything contained in sub-section (1),-(a)[ A co-operative society which is a member of another cooperative society shall, subject to any rules made under this Act, be represented by its Chairman or, in his absence, by the Vice- Chairman to vote on its behalf in the affairs of that other society: [Substituted by Rajasthan Act No. 14 of 1991 [24.9.91].](b)a local authority or body which is a member of a co-operative society under section 19, may, subject to any rules made under this Act, be represented by its Chairman or, in his absence, by the Vice-Chairman to vote on its behalf in the affairs of the society:]
