Section 27 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
27. Exercise of rights.
(1)No member of a co-operative shall exercise the right of a member, including the right of vote, unless he has made such payment to the co-operative in respect of membership or has acquired and continues to have such interest in the co-operative as may be specified in the bye-laws.(2)Every financial year, within twenty days of closure of the previous financial year, the Chief Executive shall prepare a list of members with the right of vote, and a list of members without the right of vote, valid for the current financial year. The list shall be affixed on the notice board of the head office of the co-operative for information of all members, and any member, not satisfied with the specific instances of inclusion or non-inclusion of members in the lists, may appeal to the board within ten days from the date of the affixation of the lists on the notice board, for re-examination of the records, and the board shall, within forty-five days of closure of the previous financial year, review the lists, finalise it, and have it affixed on the notice board of the head office of it the co-operative.
