Section 20 in Haryana Co-operative Societies Rules, 1989
20. Appointment of a member to vote on behalf of society. [Section 2.]
(1)Subject to the provisions of sub-rule (2) no member of a Committee of a Co- operative Society who is a member of another Co-operative Society shall be appointed to vote on its behalf in the affairs of the other society unless a resolution is passed by two-third members of the committee present and voting.(2)No member of a primary society who is a member of another co-operative society shall be appointed to vote on behalf of the society in the affairs of the other society unless a resolution is passed by two-third members of the committee of a primary society.
