Section 45 in Himachal Pradesh Co-Operative Societies Rules, 1971
45. [ Voting in the meeting of the Managing Committee. [Amended vide notification No.Coop. A(3)-1/99-Vol.-III dated 17-2-2009 published in Rajpatra dated 18-2-09.]
- A resolution which is put to the vote of the committee meeting shall be decided by a majority of votes and the Chairman shall not vote in the first instance but, if the votes are equal, the Chairman shall have a casting vote:Provided that a resolution to elect/remove the President, Vice President or any other officer shall be passed in the present of such Government Servant as may be appointed by the Registrar for this purpose in which President and Vice President shall also cast vote.]
