Section 36 in Himachal Pradesh Co-Operative Societies Rules, 1971
36. [Voting in the General Meeting on resolution tabled and in the election to the committee.] [Amended vide notification No.Coop. A(3)-1/99-Vol.-III dated 17-2-2009 published in Rajpatra dated 18-2-09.]
(1)Expect as provided in the Act or these rules or the bye-laws the resolution which is put to the vote of the General meeting shall be decided by a majority of votes.(2)[ A member who is defaulter for any debt or dues, directly or indirectly of the society shall be debarred from exercising the right of vote in the annual or special general meeting or in the election to the committee :Provided that a reasonable opportunity shall be afforded to a member to clear his dues within thirty days by the Society by issuing a notice before declaring him a defaulter.] [Amended vide notification No.Coop. A(3)-1/99-Vol.-III dated 17-2-2009 published in Rajpatra dated 18-2-09.]
