Section 6(2) in The Karnataka Societies Registration Act, 1960.
(2)There shall be registered with the memorandum of association, the rules and regulations of the society, which shall contain provisions relating to admission of members, general meetings, proceedings at such meetings including voting by members, the governing body and proceedings of meetings of the governing body:Provided that save as otherwise provided in this Act, no rule or regulation of a society shall exclude any member from being entitled to vote.
