Section 27 in The Manipur Co-operative Societies Act, 1976
27. Voting powers of members.
(1)No member of any society shall have more than one vote in its affairs:Provided that, in the case of an equality of votes, the Chairman shall have a casting vote.(2)Where a share of a society is held jointly by more than one person, only the person whose name stands first in the share certificate, shall have the right to vote.(3)A society, which has invested any part of its funds in the shares of another society, may appoint one of its members to vote on its behalf in the affairs of that other society; and accordingly such member shall have the right to vote on behalf of the first society.(4)A company or any other body corporate constituted under any law for the time being in force which has invested any part of its funds in the shares of a society, may appoint any one of its directors or officers to vote on its behalf in the affairs of such society; and accordingly such director or officer shall have the right to vote on behalf of the company or the body corporate.(5)Where a firm has invested any part of its funds in the shares of a society, any one of its partners shall be entitled to vote in the affairs of the society on behalf of the firm.(6)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 members or trustees to vote on its behalf in the affairs of that society; and accordingly such person shall have the right to vote on behalf of that local authority or the public trust, as the case may be.(7)In the case of a federal society, the voting rights of individual members thereof shall be such as may be regulated by the rules made under this Act and by the bye-laws of the society.(8)No nominal, associate or sympathiser member shall have the right to vote.
