Section 21 in Haryana Co-operative Societies Act, 1984
21. Manner of exercising vote.
- Every member of a co-operative society shall exercise his vote in person and no member shall be permitted to vote by proxy :Provided that -(a)a co-operative society which is a member of another co-operative society may, subject to the rules, appoint one of its committee members through a resolution of its committee to vote on its behalf in the affairs of the other society.(b)in case of a primary society which is a member of another co- operative society may subject to the rules, appoint one of its members to vote on its behalf in the affairs of the other society.
