Section 17 in The Meghalaya Co-operative Societies Act
17. Votes of members.
(1)Irrespective of the shares he holds in the society and subject to any temporary disqualifications from voting which may be prescribed in bye-laws and to the provisions of Section 31 (2)(b) relating to voting by representatives a member of a registered society shall have one vote only in the affairs of the society :Provided that in the case of an equality of votes the Chairman at any meeting shall have a second or casting vote ;Provided further that the bye-laws of a society may provide for more than one vote in the case of an affiliated society.(2)A registered society which is a member of another registered society may appoint one of its members qualified under any rule or bye-laws to vote in the affairs of such other society as its representative.(3)Voting by proxy shall not be allowed except as prescribed in a registered society's bye-laws :Provided that in registering the bye-laws of a society the Registrar shall not permit voting by proxy except in case, such as those involving a wide area of operation where it would be difficult for members to exercise their rights to vote, if voting by proxy were not permitted.(4)Notwithstanding anything contained in this Act, a register red society may by specific provisions made in its bye-laws, admit certain class of members without any voting right.
