Section 21 in Kerala Cooperative Societies Act, 1969
21. Manner of exercising vote.
(1)Every member of a society shall exercise his vote in person(2)Notwithstanding anything contained in sub-section (1) , a society or corporation or a statutory or non-statutory Board, Committee or other body of persons which is a member of another society may, subject to any rules made under this Act, appoint one of its members to vote on its behalf in the affairs of that other society.
