Section 26(1) in The Tamil Nadu Co-Operative Societies Act, 1983
(1)(a)No member of a registered society shall have more than one vote in the affairs of the society.(b)Every question which may come before a meeting of a registered society or of the board shall, save as otherwise provided, be decided by a majority of the members present and voting at the meeting and in every case of equality of votes the President shall have a casting vote.(c)Save as otherwise provided under this Act and the Rules, no member of a registered society shall be deprived of his right to vote in the election of the members of the board of such society:Provided that -(i)in the case of an equality of votes at an election or in a meeting called under clause (a) of sub-section (4) of Section 32 or item (ii) of clause (e) of subsection (2) of section 81, the choice or the decision, as the case may be, shall be by casting lots;(ii)the Government may make Rules restricting the right of a member to vote in any specified matter in specified circumstances;(iii)every person nominated to the board of a society by the Government or the Registrar or the prescribed authority or the financing bank, or the board of another registered society or other interests (such as the Tamil Nadu State Agricultural Marketing Board), as the case may be, or an ex-officio member of the board, shall have one vote;(iv)an associate member shall not be entitled to vote, except as otherwise provided in the Rules;(v)save as otherwise provided in the bye-laws, a member who is a minor or of unsound mind shall not be entitled to vote.
