Section 27(6) in Arunachal Pradesh Co-operative Societies Act, 1978
(6)The Government, a local authority or public trust which has invested any part of its funds in the shares of a society, may appoint any of its officers, members or trustees to vote on its behalf in the affairs of that society, and accordingly such person shall have the right the right to vote on behalf of the Government, local authority or the public trust, as the case may be.
