Section 21(1) in The Orissa Co-operative Societies Act, 1962
(1)Every member of a Society shall exercise his vote in person and ho member shall be permitted to vote by proxy.[Provided that such vote shall be exercised -(a)[ Where the member is a society, through its -(i)President; or(ii)Vice-President in case such member Society does not have a President, or having a President, such President is unable to exercise the vote, or(iii)representative, in case such member Society does not have a President or Vice-President or having a President and Vice-President, none of them is able to exercise the vote];(b)where the member is a Local Authority or a Body Corporate, through the head of such Authority or Body, as the case may be; and(c)where the member is the State or the Central Government, through its nominees to the Committee;](d)[ where the member is a Self Help Group, through the head of such Group.] [Inserted by Orissa Act 1 of 2008 Section 9 (O.G.E. No. 654 dated 20.3.2008).]
