Section 31(2) in Sikkim Co-Operative Societies Act, 1955
(2)(a)Every member of a registered society and every ex-officio member of the Administrative Council or managing body of such society, unless under some temporary disqualification, shall have the right to attend any general meeting of the society and to exercise his vote at such meeting,Provided that these bye-laws of a registered society may 'prescribe,(i)that a registered society affiliated to such society may have more than one representative but only the authorized member shall be entitled to' vote at general meetings of the society; and(ii)that only one-third, of the members of the General Assembly, excluding ex-officio members may be, individual members, the other two thirds being representatives of affiliated registered societies.(b)When the bye-laws of a, registered society contain the provision of sub-section (2)(a) (ii),if the number of individual members exceed one third of the total membership of the' society, the individual, members shall elect at a, special meeting, to be called by the Secretary of-the society not, more than one, month before the annual general meeting in the manner prescribed in the bye-laws for annual general meetings those individual members who, as the representatives of the body of individual members shall form the one-third membership of the General, Assembly for the purpose of voting at the annual and other meetings' of the General Assembly dining the ensuing year only such elected representatives having the right to, attend, and vote at such general meetings.
