Section 25 in Andhra Pradesh Co-Operative Societies Act, 1964
25. Vote and manner of its exercise.
(1)[Subject to such rules as may be made in this behalf, every member] [Substituted by Andhra Pradesh Act No. 28 of 1978.] shall have one vote in the affairs of the society and shall exercise his vote in person and not by proxy :[Provided that no member of a society belonging to such class of societies and who failed to transact] [Added by Act No. 26 of 1987.] such minimum business [or utilise such minimum services or facilities as may be prescribed taking into consideration the nature of business transacted or the services or facilities made available by the society,] [Inserted by Act No. 22 of 2001, dated 25.4.2001.] shall have the right to stand as a candidate or to vote in any election to the society.(1A)[ A member of a society shall be eligible to exercise the right to vote only if he] [Inserted by Act No. 22 of 2001, dated 25.4.2001.]:-(a)contributes a minimum share capital as may be prescribed;(b)[x x x] [Omitted by Act No. 6 of 2005, w.e.f. 31-1-2005.](c)[ is a member of the society for a continuous period as may be prescribed ;] [Substituted by Act No. 6 of 2005, w.e.f. 31-1-2005. A. Omitted by Andhra Pradesh Act No. 14 of 1966.](d)is not in default in the payment of any amount due in cash or kind to the society for such period as may be prescribed.](2)[x x x] [Omitted by Andhra Pradesh Act No. 14 of 1966. ] Every person nominated to the committee by the Government or where the financing bank is a member, every person representing such financing bank, shall have one vote :Provided that [no nominee of] [Substituted by Ibid.] the Government or the representative of the financing bank, as the case may be, [shall be entitled] [Substituted by Ibid.] to participate in, or vote at any election.(3)In the case of equality of votes, the chairman of the meeting shall have a second or casting vote.(4)[x x x] [Omitted by Andhra Pradesh Act No. 5 of 1993.].
