Section 20 in The U.P. Co-operative Societies Act, 1965
20. Vote to members.
- A member of a co-operative society shall, notwithstanding the quantum of his interest in the capital of the society, have one vote in the affairs of this society:Provided that-(a)no nominal or associate member shall have the right of vote;(aa)[ a member shall have no right of vote if- [Substituted by U.P. Act No. 12 of 1976, vide Section 6 (w.e.f. 3-10-1975).](i)he is defaulter and has been defaulter for a period of not less than six months; or(ii)he is a delegate of a society which is such defaulter as is referred to in sub-clause (i).(iii)[* * *]Explanation I. - For the purposes of this clause, the word "defaulter" means: -(i)a member (whether individual or body corporate) who has failed to pay any dues of the society concerned on the due date; or(ii)a member of co-operative society which has failed to pay not less than 75 per cent of the total dues on the due date].[Explanation II. - In the case of a transaction between a society and its member where there is no document evidencing the transaction in which the due date is specified the expression 'due date', for the purposes of the preceding explanation shall mean the date of expiration of six months from the date of transaction.Explanation III- A member shall cease to be treated as defaulter if he pays the sum for non-payment of which such member became defaulter-(i)in the case of an election, on or before the date fixed under the rules for deciding objections against the "provisional voters" list;(ii)in any other case, before the commencement of the meeting];(aaa)[ A person who becomes member of a Primary Cooperative Credit Society for making deposit only and has not done any credit business with the society, he shall have right to vote if he has maintained a deposit of at least rupees one thousand in the society for a period of two years preceding the date fixed for publication of the provisional voter list.] [Inserted by U.P. Act 3 of 2008, Section 2(b).](b)where a co-operative society, the State Warehousing Corporation or a body corporate is a member of such society, each delegate of such co-operative societies, State Warehousing Corporation or body corporate, [appointed in the prescribed manner] [Substituted by U.P. Act No. 17 of 1977.] to the general body of such society shall have one vote;(c)where the State Government or the Central Government is a member of such society, each person nominated according to the bye-laws by the State Government or the Central Government on the committee of management or the general body of the co-operative society shall have one vote;(d)the rules or the bye-laws may provide for a group of members or any class of members partaking in the affairs of the society through a delegate or delegates, each delegate having one vote.
