Section 22 in Multi State Co-Operative Societies Act, 1984
22. Votes of members.
- Every member of a multi-State co-operative society, including a member who is an employee of such society, shall have one vote in the affairs of the society:Provided that -(a)a member who is an employee of such society shall not be entitled to vote-(i)at an election of a member of the board of such society;(ii)in any general meeting convened for framing the bye-laws of such society or any amendments thereto;(b)in the case of an equality of votes, the Chairman shall have a second or casting vote;(c)where any of the authorities referred to in clauses (c) to (g) of subsection (1) of Section 19 is a member of a multi-State co-operative society, each person nominated by such authority, on the board, in accordance with the provisions contained in this Act and the rules, shall have one vote:(d)a multi-State co-operative society, the members of which include cooperative societies or other multi-State co-operative societies, may provide for an equitable system of voting having regard to the membership of, and the extent of business carried on by such co-operative societies, or multi-State co-operative societies and other relevant circumstances.
