Section 28 in Delhi Co-operative Societies Act, 1972
28. Final authority in a co-operative society.
(1)The final authority in a co-operative society shall vest in the general body of members:Provided that where the bye-laws of a co-operative society provide for the constitution of a smaller body consisting of delegates of members of the society elected or selected in accordance with such bye-laws the smaller body shall exercise such powers of the general body as may be prescribed or as may be specified in the bye-laws of the society.(2)Notwithstanding anything contained in sub-section (2) of section 24 each delegate shall have one vote in the affairs of the society.
