Section 30 in The Orissa Co-operative Societies Rules, 1965
30. Voting in General Meeting.
(1)[All questions at a meeting of the General Body, except the amendment of the Bye-Laws, shall be decided by majority vote of the members present and voting.(2)Subject to the provisions of Section 20, voting shall be -(a)by show of hand in such manner as the person presiding over the meeting may direct unless a poll is demanded by at least one-tenth of the members present at the meeting;(b)by polling of votes to be taken by ballot subject to the provisions of the Bye-Laws, if any, in that regard, in case poll is demanded.(3)After the voting is over in either manner, the President of the meeting shall declare that a resolution has been carried or lost, as the case may be, and thereafter cause an entry to that effect, as well as the number of votes for and against the resolution, in the minutes of the meeting which shall be conclusive proof of the fact that such a resolution has been carried or not.] [Substituted by Orissa Gazette Extraordinary 500, dated 23.4.1997]
